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Judgment
While hearing, arguments of Learned Counsels for both side, the narrowed dispute with regard to factual aspect, is regarding the restoration of subscribers' network, of 1240 subscribers, as was given in MoU, and for whom relief was granted, in previously decided Petition still remains for adjudication in the present Petition, or principle of Res-judicata, is to operate for present Petition, and what the parties in-person agreed, disputed, had been decided, personal hearing of parties in-person, is required. Petitioner in-person are present. Respondent is not there.
Parties be present in person. Learned Counsel for both side are expected to give there good office, for amicable settlement, between them.
List the matter 'for further hearing' on 15.09.2023.