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Judgment
9 paragraphs · 168 wordsAdmit. No notice need be issued because Ms. Payal Kakra, advocate has appeared for the respondent on advance notice.
Learned counsel for the petitioner submits that issues raised in the impugned notice of disconnection dated 28.12.2021 now stand redressed largely on
account of audit already held in December, 2021 whose report has also been shared on 6.1.2022. Hence, he prays for stay of disconnection
notice.  Â
Learned counsel for the respondent submits that the notice will be effective only from 18.1.2022 and, therefore, if a date can be fixed earlier, there is
no need to grant any interim relief. Respondent, if required, will file a short reply before the next date.
Considering the overall situation of cases, let the matter be listed under the head “for Directions†on 28.1.2022.
Till the next date no coercive action shall be taken against the petitioner.
The petitioner is expected to run its operations in the matter of distribution of respondent's signals strictly in terms of the existing agreement.  Â