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    World View Broadband Pvt. Ltd. v. Star India Pvt. Ltd. .

    1. Ms. Shilpa Gupta, learned counsel for the respondent submits that the parties have reached the settlement and an interconnect agreement has been signed between the parties and a copy of the agreement has been provided to the petitioner.

    2. Mr. Vikram Singh, learned counsel for the petitioner confirms this and wishes to withdraw this petition. He is permitted accordingly.

    3. The petition is disposed of as withdrawn.

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    World View Broadband Pvt. Ltd. v. Star India Pvt. Ltd. .
    (Jan 10, 2017)