AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 91 wordsAfter hearing Learned Counsel for the two sides, the following Issues are framed in agreement of the two counsel
1.
Whether the Demand Letter Dated 07.10.2021 issued by the Respondent disallowing the deduction of bandwidth expenses claimed by the Petitioner is valid?
2.
Whether Petitioner is entitled for refund of license fee of Rs. 8,17,494/- from Respondent on account of revenue from pure internet services?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter.
List for Directions on 31.05.2024.