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Judgment
2 paragraphs · 92 wordsCounsel appearing for the respondent submitted that in pursuance of the order passed by this Tribunal dated 5.5.2022, the Audit under Regulation 15(2) of the Interconnect Regulations of 2017 is to be conducted by the respondent of Digital Addressable Systems (DASs) of the petitioner which is yet to be started because there is non-cooperation by the petitioner. We expect from the petitioner full cooperation to the empanelled auditor to conduct audit under Regulation 15(2) by the respondent of the DAS of the petitioner at the earliest.
This matter is adjourned to 26.7.2022.