M/S Bharti Airtel Ltd. v. Department Of Telecommunication .

It is stated by Mr. Kohli that within a period of one week, the reply shall be filed.

Keeping in view the assurance given to us by Mr. Kohli, Respondent is granted further one week's time to file reply, subject to payment of Rs. 10000/- as costs in each of these cases. Rejoinder to the reply may be filed within two weeks thereafter.

Put up on 25.1.2012 under the same heading.

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(S.B Sinha)

Chairperson

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(P.K Rastogi)

Member