Kerala Communications Cable Ltd. v. M/S. Star India Pvt. Ltd. .

1. Mr. Saurav Srivastava, counsel appearing for the respondent states that after the filing of the petition the parties have executed an interconnect agreement and the supply of the signals to the petitioner has also been activated on 30.12.2015.

2. Counsel appearing for the petitioner state that a copy of the counter-signed agreement has so far not been given to the petitioner. Mr. Srivastava states that a copy of the counter-signed agreement will also be given to the petitioner within one week from today.

3. Recording the statement made at the bar, the petition stands disposed of.