AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 137 wordsLearned counsel for the petitioner wants to press M.A. No. 164 of 2021 filed under section 20 of TRAI Act, 1997. Mr. Shashank Shekhar, Advocate
submits that he has already filed reply on behalf of respondent no. 1 and also accepted to appear on behalf of respondent no. 2 whose reply alongwith
vakalatnama shall be filed during course of the day. On behalf of respondent no. 1, a reply to the M.A. is also to be filed during the course of the
day. Let the replies be taken on record.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder in the main matter as well as in the M.A.
Post the matter under the same head on 14.9.2021 to consider the M.A.
Interim order to continue till the next date.