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Judgment
10 paragraphs · 193 wordsPetitioner has prayed for setting aside the entire audit report dated 31.5.2021 and a demand of Rs. 3.88 crore approx. sent by respondent no. 1 to the
petitioner through a mail dated 3.7.2021 apparently on the basis of findings in the audit report.
Petition is admitted for hearing. No notice need be issued to respondent no. 1 because it has appeared on advance notice through Mr. Kunal
Tandon, Advocate. There is also a challenge to the views of TRAI, respondent no. 2 as contained in email dated 13.5.2021(Annx. P/13). Hence,
issue notice to respondent no. 2 through email and Dasti.
The interim prayers are not required to be considered immediately because there is no notice for disconnection available on record so far.
As prayed on behalf of respondent no. 1, two weeks' time is granted for filing a reply / short reply which should include all necessary details to justify
the calculations and demand for Rs. 3.88 crore approx.
It will be open for the petitioner to file a rejoinder before the next date, particularly, in respect of calculations to support the demand.
Post the matter under the head ""for directions"" on 6.8.2021.