Quadrant Televentures Ltd vs Bharat Sanchar Nigam Ltd

Heard learned counsel for the parties and perused the affidavits files on their behalf on 5.1.2022, pursuant to the last order dated 10.11.2021.

If any amount stands admitted by the petitioner and has not been paid to the respondent as yet in light of the affidavit filed, the same should be paid

within one week from today.

Both the parties will hold a joint sitting or virtual meeting to expedite the process of reconciliation of invoices said to have been raised between two

and three years from the relevant dates. The exercise is expected to be completed at an early date preferably within six weeks so that payments

pursuant to that exercise may be made within a further period of two weeks thereafter.

There are some invoices which according to petitioner’s affidavit have been raised beyond the period of three years and therefore, petitioner has

denied its liability to pay those invoices on the basis of law of limitation.

In view of such denial, if such invoices are not paid within a period of four weeks, BSNL will be at liberty to proceed in accordance with law to realise

whatever amount they feel is lawfully payable to them.

In order to dispose of this petition finally, parties are given liberty to file further affidavits / applications in respect of surviving issues, if any, so that the

same may be considered on the next date for final disposal, if possible.

Post the matter under the same head on 22.2.2022.

Interim order to continue till the next date.