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Dishnet Wireless Ltd vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 August 2024 · Citation: (2024) 08 TDSAT CK 0009

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Telecom Petition No. 102 Of 2017 With Misc Application No. 365 Of 2017
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Judgment

4 paragraphs · 146 words
1.

Counsel appearing for both the sides jointly submitted that the Resolution Plan of this petitioner has already been under challenge before  Hon. the Supreme Court in Civil Appeal no. 1810/2021.

2.

For any reasons whatsoever, best known to the Union of India, the respondent has not lodged any claim before IRP worth approximately Rs.67 Lakhs. To avoid this situation the respondent has already issued circular dated 8.8.2024 referring the Standard Operating Procedure (SOP) dated  28.6.2023. This circular is already annexed with the affidavit filed by the respondent.

3.

This Telecom Petition is adjourned sine die.

4.

Counsels appearing for both the sides permitted to mention this matter as and when Civil Appeal no. 1810 /2021 is decided or in case of any difficulty, the counsels for both the sides can mention the matter so that  immediately the same  shall be taken up for further hearing.