Mauli Cable Network vs Star India Pvt Ltd

Heard learned counsel for the petitioner and learned counsel for the respondent.

The facts of the case are briefly noted in the order passed on 22.10.2021. The impugned notice for disconnection was not given effect to in view of assurance by the petitioner that audit held at the instance of the petitioner would begin from 10.11.2021. Today learned counsel for the petitioner and for respondent are ad-idem that audit has been held and the report is awaited.

Learned counsel for petitioner submits that in view of subsequent developments, the petition may be permitted to be withdrawn as it has become infructuous and liberty may be given to the parties that they will be at liberty to take suitable stand on receipt of audit report and press their claims or seek relief in accordance with law. The impugned disconnection notice has served its purpose for time being and hence the submission that the petition has become infructuous against the impunged disconnection notice is not seriously contested. The prayer for disposal of the petition on account of withdrawal is therefore, accepted.

The petition is disposed of as infructuous and withdrawn.

The auditor is expected to share the audit report without any delay and parties would be at liberty to take suitable steps to protect their rights, if any, in accordance with law.