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Judgment
Alongwith written submissions, learned counsel for appellant - Vodafone India Ltd. has prepared a convenience compilation of approximately 300
pages which also includes large number of case laws as well as some other documents. The same has been made available to this Tribunal and
counsel for the complainant only yesterday. Learned counsel for the complainant / respondent no. 1 in these appeals is given liberty to file its
objection to any of the documents in the convenience compilation in the light of pleadings of parties already completed. Such objections shall be
considered at the time of final hearing.
Let the matter be listed under the head ""for hearing"" because it appears that the matter will require detailed consideration of the case laws and there is
also further information furnished by learned counsel for the Vodafone that the main judgment of this Tribunal upon which respondent no. 1 has placed
reliance is subject matter of appeal before the Hon'ble Bombay High Court in which execution of that judgment has been recently stayed on
21.1.2022.
In view of the aforesaid facts, it would be proper to afford a detailed hearing to the parties. For that purpose list the matter under the heading ""for
hearing"" on 11.4.2022 as a first case subject to part heard, if any.Â
On the basis of records, learned counsel for SBI has pointed out that reply of SBI to MA Nos. 75 and 76 of 2020 was filed much earlier and is
available on record. In that view of the matter, the observation to the contrary recorded in the order dated 9.12.2021 is withdrawn.