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Judgment
6 paragraphs · 257 wordsMA No. 267 of 2022
This application has been preferred by the original respondent because the petitioner is not allowing the respondent to carry out the audit of Digital Addressable System (DAS) of the petitioner under Regulation 15(2) of the Interconnection Regulations of 2017.
Counsel appearing for the original petitioner submitted that on the contrary, the petitioner has written an email dated 2.6.2022 that the auditor of the respondent should come and complete the audit at the earliest. This email has been shared on the screen during the hearing of this matter on video conferencing. A copy of this email has been given to the counsel for the respondent.
In view of the readiness of the original petitioner to allow the auditor of the respondent to complete the audit of the Digital Addressable System of the petitioner, nothing has to be decided by this Tribunal. We, therefore, direct the petitioner that they shall allow the auditor of the respondent to complete the audit of the Digital Addressable System of the petitioner at the earliest.
The counsel for the respondent submits that their auditor will visit the premises of the petitioner on 6.6.2022 between 11.00 A.M. to 1.00 P.M. and shall continue with the audit of the Digital Addressable System of the petitioner and they shall continue the audit till it is being completed. The vendors of the petitioner shall cooperate till the audit is completed by the respondent of the Digital Addressable System.
With this observation, these matters are adjourned to 8.7.2022.