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Judgment
4 paragraphs · 113 wordsLooking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Counsel Mr. Chandrashekhar A. Chakalabbi accepts the notice for the respondents and seeks time to file reply, which is granted till next date of hearing.
Counsels appearing for both the sides jointly submitted that the similarly situated issues which are involved in the present Telecom Petition are also involved in T.P. No.54 of 2020 and the said Telecom Petition is coming for further hearing on 19.11.2024, hence, this Telecom Petition may also be listed for hearing on that date.
List this matter under the heading “For Hearing” on 19.11.2024 alongwith T.P. No. 54 of 2020.
