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Judgment
9 paragraphs · 154 wordsMr Vidit Monga, Advocate appears as Proxy Counsel for Mr. Nishant Patil, Advocate for respondent and states that the rejoinder affidavit has been
received by them. After hearing Ld. Counsel for the parties, the following issues are framed in agreement of the two sides.
(1)Whether the petition is maintainable under the provisions of the TRAI Act?
(2)Whether the petitioner is entitled for amount towards charges for access internet services, alongwith interest, from the respondent, as claimed in
the petition?
(3)Whether there was any agreement between the petitioner and the respondent, apart from customer order form?
(4)Whether there was any delay on the part of the petitioner in setting up the link to initiate internet services to the respondent?
As prayed for, let evidence affidavit be filed by the petitioner in four weeks. Respondent may file its evidence affidavit in four weeks
thereafter.      List on 23rd March, 2021 for directions.