AI Structured Summary
Not yet generated for this judgment
Judgment
Admit. No notice need be issued because Ms. Sanya Dua, Advocate has appeared on behalf of respondent on advance notice.
Reply, if required may be filed within four weeks. Time for rejoinder, if required, shall be considered on the next date.
In the meantime, respondent should consider petitioner's reply to the impugned disconnection notice dated 5.1.2022 and address the issues relating to
claim for incentives and related accounting issues. Parties will be well advised to get in touch with each other for settlement of accounts and other
issues within one week from today.
It appears from the pleadings that even after adjustment of petitioner's claim which are yet to be decided by the respondent, petitioner is liable to
pay approximately Rs. 54,000/- against the demand of Rs. 2.03 lakhs made through disconnection notice. Learned counsel for the respondent strongly
opposed the pleas of the petitioner and prays for dismissal of the petition. That shall be considered at the appropriate stage. That amount should be
paid but without any delay preferably, within two days. On such payment, the impugned disconnection notice shall not be given effect to till the next
date.
Post the matter under the head 'for directions' on 4.3.2022.