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Judgment
5 paragraphs · 86 wordsAdmit. Issue notice, dasti and email in addition. Rule is made returnable within five weeks.Â
Considering the petitioner's grievances that respondent no. 1, the concerned LCO is migrating to network of another MSO without notice which is said
to be required under the Regulations and the Interconnect Agreement, Respondent no. 1 is directed not to migrate further to any other MSO without
showing due and full compliance with the requirements of the Regulations and the agreement.Â
Post the matters under the head ""For Directions"" on 24.8.2021.