1. MA 162/2026: This MA has been preferred by the original appellant seeking production of certain documents which affect the very root of the case. We have heard  learned counsels appearing for both sides and we have perused the documents annexed to the memo of the MA and  have also perused the averments made in this MA. 

2. Looking to the nature of documents which the applicant wants to produce by virtue of this MA, it appears that these documents affect the very root of the case. They are Performance Monitoring Reports as well as  annexure to the show cause notices which are in the form of excel sheets given along with Financial Disincentives.

3. In view of these facts, we hereby allow this MA and the documents which are presented along with the MA are taken on record and they are treated as part and parcel of MA 162/2026. The MA 162/2026 is allowed and disposed of.

4. TA 4/2026:  Learned counsel appearing for the appellants has submitted that they have received reply from the respondent recently. Hence, they are seeking time to file rejoinder affidavit, which is granted till next date of hearing.  This matter is, therefore, adjourned on 21.09.2026.

5. Meanwhile, interim relief granted earlier vide our order dated 13.05.2026 shall stand continued to be operative during the pendency and final hearing of this Telecom Appeal.