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Judgment
8 paragraphs · 140 wordsAdmit Issue notice upon all respondents who have not filed appearance so far. Dasti and e-mail in addition. Rule is made returnable within
five weeks.       Â
Considering the nature of grievance raised by the petitioner in these petitions, respondent no. 1, the LCO in these matters, is restrained from
migrating further to any other MSO without showing due compliance with the relevant provisions of the Regulations and the Interconnect Agreement
between the parties.
Considering the prevailing situation of pandemic, let these matters be listed under the head “for directions†on 7.7.2021 before the Court of
Registrar to record appearance of the parties and make the petitions ready for hearing. If required, in any of the matters, the Court of Registrar can
post the matter before the Bench on any convenient date.