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Judgment
12 paragraphs · 240 wordsDraft Issues have been filed on behalf of both the parties in both the matters. Heard the Learned Counsels appearing for the parties and perused the record of the case. It is deemed fit and proper in the light of the facts available on record of the case that separate Issues be settled regarding the separate petitions.
ISSUES
(B.P.No.284 of 2019)
Whether the demand raised by the Respondent for an amount of Rs.70,20,143/- is liable to be set aside being based on faulty calculations of audited demand ?
To what other relief / reliefs the Petitioner is entitled to ?
ISSUES
(B.P.No.752 of 2020)
Whether the demand of Rs.1,82,75,477/- along with applicable taxes in the demand Notice dated 03/12/2020 issued by the Respondent towards revised subscription charges for the period from September, 2019 to October, 2020 in terms of the Interconnect Agreement dated 24/01/2019 is liable to be set aside ?
Whether the Petitioner's technical systems are fully compliant with the requirement of Schedule-III of the Interconnect Regulations, 2017 ?
Whether the Petitioner is entitled to provide signals to the areas as stated in the petition ?
To what other relief / reliefs the Petitioner is entitled for ?
Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavit. The Respondents may file their Evidence Affidavit within four weeks thereafter. List the matter on 14th February, 2022 for directions.