(1.) This hearing has been done through hybrid mode. I.A. 3984/2022 (exemption from issuing notice)
(2.) In view of the urgent relief sought in this suit, the issuance of notice under Sec. 80 CPC qua the governmental authorities, i.e., Department of Telecommunications/Defendant No. 18 (hereinafter "DoT") and the Ministry of Electronics and Information Technology/Defendant No.19 (hereinafter "MEITY"), is exempted.
(3.) Accordingly, this application is disposed of. I.A. 3985/2022 (for exemption from filing clearer copies)