1.  We have heard learned counsel for the petitioner at length. We have also heard learned counsel for the respondent-Union of India and they have pointed out every clause of the licence and submitted that  the case of the petitioner is not falling within the definition of AGR as mentioned in the licence which is at Annexure P-2 of the Telecom Petition.

2. It is submitted by the learned counsel for the petitioner that the case of the petitioner is covered by some decisions, but, the counsel is not aware of those decisions.  Hence, he is seeking time  to go through those decisions. 

3. Therefore, this matter will be further heard on 04.11.2026.