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Judgment
5 paragraphs · 150 wordsCounsel appearing for the respondent submitted that they are permitting audit to be carried by the petitioner under regulation 15(2) of the Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable System) Regulation, 2017 on 11.10.2022.
The audit report shall be present on record by the petitioner on affidavit on or before next date of hearing.
The respondent is permitted to file affidavit disclosing the list of bank accounts as well as moveable and immoveable properties of the owner/owners, director/directors of the respondent. Earlier we have passed an order 20.4.2022 and the aforesaid affidavit has not yet been filed. Hence, time to file this affidavit is extended for further period of 4 weeks from today.
Audit which will be initiated by the petitioner as stated hereinabove shall be completed at the earliest and report will be filed on or before the next date of hearing.
Hence, this matter is adjourned to 8.2.2022.