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Judgment
10 paragraphs · 211 wordsDraft Issues have been filed on behalf of the parties which are available on record of the case.
Heard the learned counsels appearing on behalf of 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
i. Whether the instant petition is maintainable in its present form ?
ii. Is the Petitioner entitled to a decree for setting aside and quashing supplementary demand notice dated 5.2.2020 issued by the Respondents ?
iii. Whether the Petitioner is further entitled to a decree for setting aside and quashing the rejection notice dated 22.4.2020 and the e-mail dated 22.4.2020 issued by the Respondents ?
iv. Whether the Petitioner himself has defaulted in the terms and conditions of the license agreement ?
v. Whether the customer acquisition forms of the Petitioner are compliant of DoT Circular dated 9.8.2012 and subsequent Circular dated 16.8.2016 ?
vi. To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 2nd August, 2023.