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Judgment
It appears from the records that pleadings are complete and the matter can be easily disposed of, particularly in the light of this Tribunal's order dated
18.10.2019 passed in TP No. 169 of 2014(Internet Service Providers Association of India and Ors Vs. UOI). However, learned counsel for UOI, Mr.
Kurup submits that the aforesaid order of this Tribunal has been a subject matter of Civil Appeal Dy. Number 14382 of 2020 in which the Hon'ble
Supreme Court has passed orders on 5.1.2021 for listing the appeal for hearing and final disposal in the week commencing from 12.04.2021.
A limited protection has also been granted to the UOI that it will not be required to refund any amount in pursuance of the order of this Tribunal
dated 18.10.2019.
In view of aforesaid development, as suggested by learned counsel for the UOI, let the matter be listed under the same heading for final disposal, if
possible, on 4.5.2021.
The interim order in favour of the petitioner shall continue until further orders.Â