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Judgment
Draft issues have been filed on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case and in the light of the material available on record of the case, the following issues are settled:
ISSUES
Whether the instant petition is maintainable in its present form for want of any relief against the disconnection notice dated 18.6.2020 ?
Whether the Audit Report dated 26.3.2020 communicated to the Petitioner by e-mail dated 23.4.2020 of Auditor M/s. S. M. Saini and Associates is valid and binding on parties ?
Whether the demand for dues amounting to Rs.24,35,697.70 towards additional demand is liable to be set aside being based on the Audit Report under challenge ?
Whether the Petitioner's Digital Address System (DAS) is in due compliance with the requirements under Schedule-III of the TRAI Interconnect Regulations ?
Whether the Respondent is liable to reconcile the number of subscribers with the Petitioner by sharing the complete data / logs as generated by the Auditor and comparing them with the logs / data as may be generated during the re-audit of the Petitioner's network as prayed by the Petitioner ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed on 27th July, 2022 for directions.