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Judgment
5 paragraphs · 193 wordsAdmit. Since nobody has appeared on behalf of Union of India on advance notice, let notice be issued; dasti and email in addition.
Learned counsel for the petitioner prays for an interim order protecting the petitioner from coercive steps for realisation of the impugned demand dated 9.9.2021 (Annx. P-7). He relies upon an interim order dated 25.1.2021 (Annx. P-9) passed in TP No. 2 of 2021. It is submitted that issues arising are similar and hence, similar interim order be passed in the interest of justice.
If Bank Guarantees of the petitioner have not been encashed as yet, the encashment or invocation shall remain stayed till the next date. No coercive action shall be taken against the petitioner for realisation of dues of license fee till the next date.
It will be open for the parties to bring to the notice of the Tribunal, if any further order is passed by the Apex Court in the appeal pending against the judgment of this Tribunal dated 18.10.2019 passed in TP No. 169 of 2014 (Internet Service Providers Association of India and ors Vs. UOI) .
Post the matter under the same head on 14.2.2022.