Reliance Communication Ltd vs Union Of India

We hereby direct Secretary, Department of Telecommunications (DoT) Union of India, Delhi, that an accurate affidavit shall be filed by the high-ranking administrative officer from Department of Telecommunications (DoT), Union of India, Delhi about the dues of this petitioner to be paid to Union of India including all Licensed Service Areas  over and above for Rajasthan Licensed Service Area.

This Tribunal wants to know whether the Union of India has to recover from this petitioner for other Licensed Service areas any amount or not.  Categorically the affidavit shall mention the total dues recoverable by the Union of India for all the Licensed Service Areas.

We are getting figure from DoT, Rajasthan LSA that outstanding amount is Rs.191,38,07,959/- (Rupees One Hundred Ninety-One Crore Thirty-Eight Lakhs Seven Thousand Nine Hundred Fifty-Nine only).  Therefore, we want to know the dues of this petitioner towards Union of India for other Licensed Service Areas  also and the affidavit shall clearly mention whether the claim has been lodged timely  by Union of India from other Licensed Service Areas of India before Resolution Professional of the petitioner or not. This affidavit shall be filed by either Secretary, DoT or by the concerned Deputy Director General (DDG) of DoT, Sanchar Bhawan, New Delhi, by the next date of hearing.

This matter is adjourned to 14.5.2024.

This order shall be conveyed by the counsel for the respondent to Secretary, DoT, Union of India.

Registry is directed to send a copy of this order to the Secretary, DoT, Union of India, Sanchar Bhawan, New Delhi.

Order Dasti.