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Judgment
6 paragraphs · 93 wordsAdmit. Issue Notice. Dasti and e-mail in addition. Rule is made returnable within five weeks.
Post the matter under the head ""For Directions"" on 8.9.2021.
Petitioner has raised a grievance that respondent no. 1 is migrating to another MSO, respondent no. 2 without showing compliance with the
requirements of notice under the Regulations and also in violation of terms of the agreement between the parties.
Till the next date, respondent is restrained from further migrating to any other MSO without showing due compliance with the requirements of the
Regulations and the Interconnect Agreement.