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Judgment
Looking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Notice upon respondent, which is accepted by Mr. Chandrashekhar Chakalabbi and he is seeking time to file reply. Time to file reply is granted to the respondent till the next date of hearing.
Having heard learned senior counsel appearing for the petitioner and counsel for the respondent and also looking to the demand notice which is dated 23.01.2024 (Annexure P-1 to the memo of this petition) and also looking to the fact that the judgement which has been delivered by this Tribunal in Netmagic Solutions (P) Ltd. Vs. Union of India in R.A. No.7 of 2020 in T.P. No.56 of 2020 dated 28.02.2022 and also looking to the judgement delivered in T.P. No.169 of 2014 as well as in T.P. No.108 of 2017 as well in T.P. No.87 of 2017 judgment dated 18.10.2019, we hereby stay the operation, implementation and execution of the impugned demand notice dated 23.01.2024 (Annexure P-1 to the memo of this petition) till the next date of hearing.
Counsel for the respondent submits that they have already encashed three Bank Guarantees of the petitioner.
The amount which is encashed by the Union of India will be subject to the outcome of this Telecom Petition.
List the matter under the heading “For Directions” on 28.08.2024.