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Judgment
4 paragraphs · 144 wordsCounsel appearing for the petitioner submitted that audit under Regulation15(1) of the Regulations, 2017 of the Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable systems) Regulations, 2017 has already started from today and, therefore, let this matter be adjourned so that the auditor’s report may be brought on record and the copy can be supplied to the petitioner.
Once the audit is over under Regulation 15(1) and the report is given to the petitioner, if the petitioner has no objection for the audit conducted, they can communicate the same to the respondent and in accordance with law petitioner can initiate audit of the Digital Addressable Systems of the respondent under Regulation 15(2) of the Regulations, 2017.
Liberty is reserved and given to place on record to the respondent who has conducted audit under Regulation 15(1).
The matter is adjourned to 5.4.2024.