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Judgment
9 paragraphs · 172 wordsS. K Singh, Chairperson
This petition and Telecom Petition No.59/2019 were listed together on 18.02.2021 and were heard together in respect of interim prayer. Orders
were reserved in both the matters. On 23.02.2021, by a reasoned order the prayer for stay of demand for penalty made in T.P. No.59/20919 through
M.A. No.269/2019 has been rejected.
The first order passed in this petition on 06.12.2019 and subsequent order on 08.01.2021 fully clarify that the interim orders in both the petitions
were dependent of outcome of MA No.269/2019 in T.P. No.59/2019. Hence, following the order passed by this Tribunal in MA No.269/2019 on
23.02.2021, the interim protection granted to the petitioner so far will not be extended henceforth. The deposit of amount of penalty in this petition will
be subject to the final outcome of the petition. If the penalty under challenge has not been deposited the same should be done within four weeks from
today otherwise the respondent would be at liberty to take steps in accordance with law for realization.