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Judgment
4 paragraphs · 98 words
1.
Counsel appearing for Union of India is seeking time to place on record certain facts which affect the very root of the case.
2.
Having heard the counsels for both the sides and looking to the submission by the counsel for Union of India, we hereby permit Union of India to file an affidavit to bring on record certain facts which affect the very root of the case.
3.
The affidavit shall be filed by high ranking Officer of Department of Telecommunications (DoT), not less than Deputy Secretary of DoT.
4.
The matter is adjourned to 03.05.2024.