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Judgment
Heard learned counsel for the petitioner and learned counsel for respondent.
Ultimately, the amount for which the impugned disconnection notice ( in the M. A.) was issued has been paid by the petitioner and admittely, the
impugned notice will not be given effect to. Hence, the MA for interim relief has become infructuous and disposed of accordingly.
As prayed on behalf of petitioner let rejoinder already filed be taken on record.
The exercise of reconciliation of accounts has not been completed as yet. Parties are expected to make an effort to complete that exercise at the
earliest. It is expected that petitioner, if it wants to claim incentives, will raise invoices for the same in terms of the agreement.
As prayed by the petitioner, this matter is sent to the Mediation Centre of this Tribunal where the parties will appear as per notice given by the
Centre. It is expected that the mediation shall be completed within two months and the report shall be submitted within that time.
Post the matter under the same head on 28.3.2022.
Till then intial notice of disconnection under challenge in the main petition shall not be given effect to. The petitioner, however, shall continue to pay
the currrent subscriipton dues as per agreement and past practice.