AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 311 wordsAdmit.
Notice upon the respondent. Counsel Mr. Kunal Tandon, accepts notice for respondent and is seeking time to file Vakalatnama, to get instructions and to file reply. Time, as prayed for, is granted.
Counsel appearing for the petitioner has canvassed arguments on interim relief for getting stay against the disconnection notice dated 3.10.2022 which is at Annexure P-4 of the memo of this petition.
Having heard the counsel for the petitioner and looking to the facts and circumstances of the case, especially Annexure P-3 to be read with Annexure P-5 and also looking to the demand notice for Rs. 1,74,56,836/- and also looking to the submission of the petitioner that they are ready and willing to make the payment of Rs. 60 lakhs on or before 31.10.2022 and Rs. 60 lakhs within a further period of 4 weeks thereafter, we hereby direct the petitioner to deposit Rs. 1 crore 20 lakhs before the Registrar of this Tribunal by way of Bank Draft/RTGS in the name of the Registrar of this Tribunal. Rs. 60 lakhs will be deposited by the petitioner on or before 31.10.2022 by way of Bank Draft/RTGS before the Registrar of this Tribunal and further amount of Rs. 60 lakhs will be deposited by the petitioner before the Registrar of this Tribunal by way of Bank Draft on or before 30.11.2022. Once the 1st installment of Rs. 60 lakhs is deposited, the stay will come in operation, otherwise not. On this condition the stay is hereby granted against the disconnection notice dated 3.10.2022 (Annexure P-4) issued to the petitioner. If the amount of Rs. 60 lakhs are not being deposited by the petitioner on or before 31.10.2022 as stated hereinabove, the respondent is permitted to disconnect the supply of the signals to petitioner with effect from 1.11.2022.
This matter is, therefore, adjourned to 28.3.2023.