AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 198 words1.Counsel appearing for the petitioner submitted that the Audit under Regulation15(1) of the Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable systems) Regulations, 2017 is over.
Counsel appearing for the petitioner further submitted that they have several objections for the audit conducted under Regulation 15(1) of the Regulations, 2017 by the respondent. This audit objections have been pointed out vide communication dated 7.12.2023 by the petitioner to the respondent through email and, therefore, counsel for the petitioner has submitted that they are going to start audit under Regulation 15(2) of the Regulations, 2017 of the Digital Addressable Systems of the respondent within a period of one week from today.
Counsel for the respondent submitted that they have already submitted the report to the petitioner in the month of August, 2023 but, they have not received objection of the petitioner about which the arguments have been canvassed by the counsel for the petitioner.
In view of this submission, we hereby permit petitioner to conduct Audit under Regulation 15(2) The Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulation, 2017 as per the convenience of the parties to this litigation.
Hence, these matters are adjourned to 5.4.2024.