1. MA 176/2026: Learned counsel appearing for appellant, upon instructions from their client, submits that at this stage this Miscellaneous Application is not pressed. Hence, this Miscellaneous Application is hereby  disposed of as not pressed.

2. TA 7/2026: Learned counsel appearing for respondent is seeking time to file reply and Vakalatnama during course of the day which shall be accepted by Registry of this Tribunal, copy whereof shall be supplied to the counsel for the appellant in both the aforesaid Telecom Appeal.

3. Learned counsel appearing for appellant is seeking time to get instructions and to file rejoinder affidavit, if necessary.

4. Hence, the matter is adjourned on 22.12.2026.

5. Meanwhile, interim relief granted earlier vide order dated 13.07.2026 by this Tribunal shall stand continued to be operative during the pendency and final hearing of this Telecom Appeal.