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Netlink Websolutions Pvt Ltd vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 May 2023 · Citation: (2023) 05 TDSAT CK 0033

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 27 Of 2022
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Judgment

8 paragraphs · 183 words
1.

Draft Issues have been filed on behalf of the parties which are taken on record.

2.

Heard the learned counsels appearing on behalf of the parties and perused the record of the case, and in the light of the material brought on record of the case, the following Issues are settled:

ISSUES

i. Whether the Petitioner himself has violated the terms and conditions of the unified license agreement dated 8.2.2018 executed between the parties ?

ii. Whether the Petitioner is entitled to a decree for setting aside and quashing the letter dated 3.12.2020 issued by the Respondent directing the Petitioner to pay additional license fee being illegal ?

iii. Whether the Petitioner is further entitled to a decree for setting aside and quashing the Show-cause Notice dated 16.6.2021 being illegal ?

vi. To what other relief / reliefs the Petitioner is entitled to ?

3.

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits.  The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 27th July, 2023.