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Judgment
Admit. No notice need to be issued as Mr. Apoorv Kurup, Advocate has appeared on behalf of respondent on advance notice.
Learned counsel for the petitioner submits that the demands are for licence fees wherein the respondent have included revenue from Pure Internet
Service contrary to judgement of this Tribunal on this issue. It appears that the matter is pending in the Hon’ble Supreme Court on account of
an appeal preferred by the respondent but in that appeal the Apex Court has granted a limited interim relief that the respondent shall not be obliged to
make returns of the licence fees already collected.
Considering all the aforesaid aspects, it is directed that respondent shall not take any coercive steps for realisation of the impugned demands until
further orders.
As prayed, four weeks’ time is granted for reply. Rejoinder, if required, may be filed within two weeks thereafter.
Post the matter under the head “For Directions†on 7.7.2021.