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Judgment
4 paragraphs · 108 wordsAt the request by counsel appearing for the respondent, this matter is adjourned to 29.11.2023.
Meanwhile, the respondent is permitted to file reply to the audit report under Regulation 15(2) of the Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017.
Registry is hereby directed to hand-over a cheque of Rs.8,40,000/- in the name of Borkar and Majumdar, Chartered Account towards the fees of auditor appointed by this Tribunal vide our order dated 19.5.2023. This amount will be paid to the aforesaid firm of the auditor at the earliest.
We are thankful to Mr. Anil Kumar Jain, learned auditor for his painstaking assistance rendered to this Tribunal.