1. Case taken up.

2. Counsel for Respondent No.2 and petitioner is present. Miscellaneous Application No. 279/2022, is with a prayer for deletion of Respondent No.2, from the array of parties, because of being of the fact of competitive MSO, having no privity with petitioner. The relief claimed is against only Respondent No.1. 

3. Learned Counsel for petitioner mentioned that owing to settled preposition by this Tribunal, a competitive MSO, having no privity to contract with petitioner, or its LCO – Respondent No. 1, may not be imposed with any liability, with regard to conduct of Respondent No. 1. Hence, as no relief has been claimed and is permissible under law against Respondent No. 2, this MA is with no objection.

4. Under above facts and circumstances, as well as arguments raised by Learned Counsels, this application is being allowed. Respondent No.2 is being deleted of array of parties. This be got implemented in the petition with red ink by the petitioner.

5. Respondent No. 1 is not appearing and the proceeding is said to be ex-parte against Respondent No. 1, hence, list the matter on 05.01.2027 “for further hearing” in ex-parte.