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Judgment
6 paragraphs · 198 wordsThe petition is admitted for hearing. No notice need be issued as respondent has appeared on advance notice.
Heard learned senior counsel for the petitioner and learned ASG for the UOI.
It appears that petitioner has approached NCLT where the matter is still pending for decision on certain issues covered by provisions of the IBC, particularly, section 14(i) thereof. As indicated in the past, order of NCLT will be helpful to this Tribunal in deciding the matter on merits. However, on hearing learned counsel for the parties, there is no difficulty in holding that this Tribunal has jurisdiction on the larger issues arising on account of rejection of petitioner's application for migration to Unified License, by DoT.
The interim arrangement shall be considered further after receipt of the order of NCLT. However, till then let the status quo be maintained in terms of initial order of Delhi High Court passed on 19.7.2021 which has continued thereafter by further order of the High Court followed by orders of NCLT.
Respondent may file its reply within four weeks. Time for rejoinder, if required, shall be considered on the next date.
Post the matter under the head "for directions" on 26.10.2021.