Quadrant Televentures Ltd vs Bharat Sanchar Nigam Ltd

Heard the learned counsels appearing on behalf of the parties at length and perused the record of the case. The parties have preferred not to file any proposed Issues in the matter though during the course of arguments, the same were filed on behalf of the parties. In the light of the facts available on record of the case, the following Issues are settled:

ISSUES

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

ii. Whether the demand letters / e-mails dated 30.11.2019 and 25.1.2021 issued by the Respondent for the Tamil Nadu circle and e-mail dated 17.2.2021 for the Chennai circle are liable to be set aside being arbitrary, wrong and illegal ?

iii. Whether parts of the invoices raised by the Respondent are time barred ?

iv. Whether the Respondent is liable to provide Delivery Line Report to the Petitioner in terms of the TRAI Regulations as well as Interconnect Agreement executed between the parties and whether for want of DLR, the Petitioner is not liable to pay invoices towards SMS charges relating to A2P (application to person SMS) ?

v. Whether in the light of the letters and guidelines issued by the TRAI, the Petitioner is not liable to pay charges regarding Govt's SMS service ?

vi. Whether the amount claimed by the Respondent towards GST on invoices of Gujarat and Kolkata circles are payable by the Petitioner ?

vii. Whether the Respondent is liable to provide CDRs in respective circles regarding which the demand under question has been raised ?

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

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondent may file its evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 11th July, 2023.