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Judgment
The matter is admitted for hearing.
With respect to the main petition, the pleadings appear to be complete after petitioner has filed a rejoinder to the reply of respondent.
Now the petitioner has filed M.A No. 78 of 2022 alleging that respondent has wilfully and deliberately violated the interim order of this Tribunal passed
in this matter on 10.12.2021 and extended on 4.1.2022. It has been alleged that respondents effected disconnection of signals to the petitioner on
29.1.2022, as a result petitioner protested through a message sent on the same date which is said to be at page 23 of the MA.
As prayed on behalf of the respondent, three weeks time is granted for filing reply to the said MA. The respondent shall ensure that interim order
passed on 10.12.2021 to the effect that no disconnection should be effected, should be respected and obeyed. On instructions learned counsel for
the respondent submits that the signals of the petitioner are working and there is no disconnection. Learned counsel for the petitioner submits that as
on date the signals are working and there is no disconnection. The reply to MA should be confined only to the allegation that signals were
disconnected on 29.1.2022 in violation to the interim order. If required, petitioner may file a rejoinder to the reply within one week after service.
The M.A shall be considered on the next date on its own merits.
Post the matter under the head ""for directions"" on 8.3.2022.