Tata Communications Limited vs Union Of India

Having heard counsel for the petitioner and looking to the contentious issues raised in this Telecom Petition, this petition is admitted.

Notice upon respondent which is accepted by the learned counsel Mr. Chandrashekhar Chakalabbi. Counsel appearing for the respondent is seeking time to get instructions, to file reply and to file memorandum of appearance. Time, as prayed for, is granted till the next date of hearing.

Learned senior counsel appearing for the petitioner Dr. Abhishek Manu Singhvi has taken this Tribunal to various Annexures and Judgments and the Orders passed by the Hon’ble Supreme Court and also highlighted the relevant paragraph no.3 of the demand notice at Annexure P-1 of memo of this petition and various orders which have been passed by the Hon’ble Supreme Court dated 11.8.2011, 17.8.2011 and 1.8.2019 in C.A No. 5059/2007 and connected appeals along with C.A Nos. 311-318/2008 and 565-568/2008 and connected appeals (AGR Matters).

In view of the aforesaid Annexures, Orders and the Judgments by the Hon’ble Supreme Court and the impugned demand notice dated 11.08.2023 (Annexure p-1) which is for FYs 2008-09 to 2012-13 in respect of IP-II license of M/s TCL and for FYs 2010-11 to 2013-14 in respect of ISP-IT-A license of TCISL, we hereby direct the respondent not to initiate any coercive steps against this petitioner in pursuance of Annexure p-1 till the next date of hearing.

List this matter along with Telecom Petition No.16/2023 under the heading "For Directions" on 13.9.2023.