1. Looking to the contentious issues raised in this Telecom Petition, the same is Admitted.
2. Notice upon respondent. Mr. Chandrashekhar Chakalabbi, counsel accepts notice on behalf of the respondent - Union of India and seeks time to take instructions and to file reply. Time, as prayed for, is granted till the next date of hearing.
3. List the matter under the heading “For Directions “on 6.8.2024.
4. Meanwhile, no coercive steps shall be taken against the petitioner in pursuance of impugned letter dated 04.01.2024 issued by the respondent (at page -24 of memo of this Petition), till next date of hearing.
