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Judgment
9 paragraphs · 173 wordsConsidered the Affidavit filed by the Department of Telecommunications. It has been pointed out by Mr. Tushar Mehta, learned Solicitor General that
with respect to Public Sector Undertakings, the Department has decided to withdraw the demands which constitute 96% of the demand and with
respect to 4% other Public Sector Undertakings, the final decision shall be taken before the next date of hearing and placed on record.
We have also considered the affidavit filed by Vodafone and Idea pursuant to our order dated 11.6.2020 in M.A. D. No.9887/2020.
Mr. Tushar Mehta, learned Solicitor Genera, has prayed for time to respond to the same. We have requested the telecom operators to file audited
Balance Sheets, for the last 10 years including for the Calender year ending 31.3.2020 as well as the Income Tax Returns and the particulars of AGR
deposited during the last 10 years and we have also requested to make payments of reasonable amount also to show their bonafides, before the next
date of hearing.
List in third week of July, 2020.