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Judgment
Heard learned counsel for the petitioner and learned counsel for the respondent. Supply of signals to the petitioner has been resumed under the interim orders passed on 7.1.2022. That interim arrangement shall continue until further orders.
It appears that respondent is not satisfied with the audit report mentioned in the last order and wants another audit under Regulation 15(2) of the Interconnection Regulations in the first half of the next month. Such request of the respondent is already under consideration of the petitioner and learned counsel for the petitioner submits that steps are being taken for holding of the audit as requested by the respondent. It is expected that petitioner shall take the required steps so that audit as per request of the respondent is held in the first or second week of March, 2022. Immediately on receipt of such audit report, the respondent shall give suitable reply to the petitioner in respect of its request for a fresh Interconnect Agreement for retransmitting signals in the entire state of Punjab and other additional areas. If required, reply may also be filed in this petition within a week of receipt of the audit report. If time permits, it will be open for the petitioner to file a rejoinder.
Post the matter under the same head on 4.4.2022.