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Judgment
10 paragraphs · 209 wordsAdmit. No notice need be issued because Mr. Diggaj Pathak, Advocate has appeared on advance notice.
As prayed, three weeks’ time is granted for filing reply. Rejoinder, if required, may be filed within a week thereafter.
Since the period of assigning LCN in favour of the petitioner was made more than one year back, at present, while the parties are continuing to be
in business relationship on the basis of extensions granted by the petitioner, petitioner’s interim prayer that the earlier LCN which got dislocated
or changed on 28.4.2021 should be restored back, does not find favour at this stage. Prima facie, respondent was bound to honour assignment of
LCN for one year. Hence, the interim prayer will be reconsidered on the next date in the light of further pleadings. In the meantime, parties are
free to arrive at a negotiated settlement in respect of LCN issue and it is also expected that they will make attempts to finalise Interconnect
Agreement between the parties in accordance with law. Parties will be at liberty to bring on record the outcome of negotiations, if any, by the next
date.Â
Post the matter under the head “For Directions†and to reconsider the prayer for interim relief on 3.6.2021.