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Judgment
5 paragraphs · 155 wordsLooking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Notice upon respondent, which is accepted by Mr. Chandrashekhar A. Chakalabbi, counsel on behalf of the respondent and he is seeking time to take instructions and to file reply, which is granted till the next date of hearing.
Having heard the counsel for the petitioner and looking to the facts and circumstances of the case and the earlier orders passed by this Tribunal, we hereby direct the respondent not to take any coercive steps against the petitioner in pursuance of the communications dated 11.3.2024, 4.4.2024, 6.5.2024 and 14.5.2024 annexed with the memo of this Petition at Annexure P-1(colly), till the next date of hearing.
List the matter under the heading "For Directions" on 29.8.2024.
In the meanwhile, till the next date of hearing, the Licence granted to the petitioner shall not be cancelled by the respondent.