CourtKutchehry.com
Tribunals and CommissionsSingle Bench(2023) 07 TDSAT CK 0006

Pc Care Airway Infratel Pvt Ltd vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 5 July 2023

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 24 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

9 paragraphs · 230 words
1.

Draft Issues have been submitted on behalf of the Petitioner on the last occasion itself which are available on record of the case. Draft Issues have also been filed on behalf of the Respondents today in the Court itself.

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 available on record of the case, the following Issues are settled:

ISSUES

i. Whether the instant petition is maintainable in its present form ?

ii. Whether Show-cause Notice dated 11.11.2021 issued by the Respondents demanding a financial Bank Guarantee from the Petitioner to the tune of Rs.5,28,000/- is illegal and liable to be set aside ?

iii. Whether demand letter dated 15.11.2021 issued by the Respondents for an amount of Rs.12,37,068/- towards deficit license fee along with interest and penalty is liable to be set aside ?

iv. Whether the letter dated 19.5.2022 issued by the Respondents suspending the license and services of the Petitioner is illegal and liable to be set aside ?

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

3.

Three 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 5th September, 2023.