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Judgment
5 paragraphs · 77 wordsAdmit  Issue Notice; Dasti and e-mail in addition. Rule is made returnable within five weeks.
Considering the nature of petitioner’s grievance, respondent no. 1, the concerned LCO, is directed not to migrate further to any other MSO
without showing due compliance with the relevant provisions of the Regulations and the Interconnect Agreement.
The interim order shall be reconsidered, if respondent no. 1 appears and files reply.
Post the matter under the head “For Directions†on 9.7.2021.