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Judgment
5 paragraphs · 131 wordsCounsel appearing for the respondent is seeking further time for allowing audit to be done by the petitioner under Regulation 15(2) of the Interconnection Regulations of 2017.
Counsel appearing for the petitioner submitted that on the last date of adjournment also the time was sought by the respondent for allowing the audit to be completed for Digital Addressable System (DAS) and today also they are seeking time for audit to be completed of Digital Addressable System (DAS) of the respondent.
Counsel for the respondent is seeking time upto 4.7.2022 for audit to be started by the petitioner for the DAS of the respondent.
Time, as prayed for, is granted. Petitioner is permitted to start the audit on or before 4.7.2022 of DAS of the respondent.
This matter is adjourned to 30.8.2022.