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Judgment
Heard learned counsel for the petitioner and learned counsel for the respondent. Â
A short reply on behalf of respondent has been filed on 7.12.2021. The issue of incentives has been dealt with in paragraph -19 of the reply
and as per averments only an amount of Rs. 1,95,068.00 may be payable towards incentives provided petitioner submits invoices for the same in
terms of the agreement. If so advised, petitioner may file a rejoinder within ten days failing which orders shall be passed on the basis of averments
in the reply or on the basis of settlement if arrived between the parties.
It will be open for the petitioner to approach the respondent for reconciliation of accounts and settlement not only qua the impugned disconnection
notice of 24.9.2021 but in respect of a further disconnection notice dated 20.12.2021. If the petitioner approaches the respondent and makes an
effort it is expected that exercise for reconciliation and settlement shall be concluded within one week. In case no settlement or reconciliation takes
place for any reason, petitioner will be at liberty to seek his remedy against the subsequent disconnection notice of 20.12.2021 by filing an
appropriate petition.
Post the matter under the same head on the date already fixed i.e. 21.1.2022, till then respondent shall not give effect to the impugned notice of
disconnection. The prayer for stopping scrolls being run by the respondent may be made if required in the petition which may be filed against the
subsequent demand notice.