Learned counsel for the respondent no. 1 submits that talks for settlement have failed and hence, this respondent permitted to file its reply within four weeks. The prayer is allowed. Same time is granted to respondent no. 2 for first Time for filing rejoinder, if required, shall be granted on the next date.
Learned counsel for the petitioner prays for, and is permitted, to file an application under Section 20 of the TRAI Act. should be filed within two weeks and shall be considered on the next date.
The respondents should file their response to such application before the next date.
Post the matter under the same head on 4.2.2019.
Interim orders to continue till the next date.
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