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Judgment
Heard learned counsel for the parties. On behalf of petitioners, an application has been filed to bring on record some documents which appear to have been left out inadvertently. The MAs are disposed of. The documents will be treated to be on record.
On behalf of a third party Reliance Jio Infocomm Ltd., an MA has been filed in all the three petitions seeking impleadment/intervention as a party respondent. After hearing the counsels, it appears proper to grant an opportunity to all the parties to file their reply to the MA of Reliance Jio. Let reply be filed within two weeks from today. Rejoinder, if required, may be filed within one week thereafter. Only for considering the MAs for impleadment in all the petitions, list the matter under the head "For Directions" on 15.12.2021.
On merits of the petitions, today Mr. Dhruv Tamta has prayed for time to seek instructions and file reply.
The petition is admitted for hearing. No notice need be issued as the parties are already represented by their counsels.
As prayed, eight weeks' time is granted for filing reply by the respondent. Rejoinder, if required, may be filed within three weeks thereafter.
Further date for considering the matter on merits shall be decided on the next date. Until further orders no coercive actionshall be taken for realisation of the penalty under challenge.