Vedabhoomi Broadcasting Pvt Ltd vs Andhra Pradesh State Fibernet Limited

Mr. Ajay Kumar, Dy. General Manager(Projects), BECIL has taken pains to come personally and has handed over BECIL's report dated 31.12.2020.

Let the same be kept on record. This information has been communicated to the counsels who are attending this hearing through video conferencing.

Mr. Diggaj Pathak, Advocate Commissioner has also submitted his report. Let it also be taken on record.

Heard learned counsel for the parties and perused two sets of e-mails, one sent by learned Accounts Knowing Expert Mr. Venkat Narayan

Vedantam, Charted Accountant and the other from Mr. Krishnaa Morthi, learned counsel for respondent - ANDHRA PRADESH STATE

FIBERNET LIMITED. Mr. Vedantam has mentioned in his concluding mail dated 4.1.2021 that by the date fixed i.e 24.12.2020, petitioners have

submitted their records but no records or documents have been received from the respondent. He has further communicated that for the personal

attendance and explanation etc. on 4.1.2021, the date fixed for that purpose, the petitioners were represented but there was no representation from the

respondent.

Since he received the representation made on behalf of petitioners, Mr. Vedantam has informed that the preliminary report on the documents and

records submitted is in the process of being prepared and will be submitted shortly. He has has also sought advise from this Tribunal whether he

can proceed to give the final report without any information, documents and records being received from the respondent.Â

On considering all the relevant aspect and the larger interest of justice, the final submission made on behalf of Mr. Morthi, learned counsel for the

respondent, to the effect that respondent shall file its written submission/presentation alongwith whatever documents it wants to produce keeping in

view the list of documents sent by Mr. Vedantam in his mail of 16.12.2020, within one week and the final report should be submitted thereafter,

appears acceptable. Â

It is in the interest of justice to give one additional chance to the respondent to make its presentation alongwith relevant documents within one week

from today. Learned Accounts Knowing Expert Mr. Vedantam is advised to wait for one week from today and if a presentation alongwith

documents is filed within that time on behalf of Andhra Pradesh State Fibernet Ltd., the same may also be perused and considered as far as relevant

and then only a final report in the light of orders passed earlier by this Tribunal may be submitted by Mr. Vedantam as early as possible preferably,

before the next date.

Post the matter under the same head on 27.1.2021.Â

Since the BECIL's report and Mr. Diggaj Pathak's report has been shared with the parties, they are given liberty to share and submit their response in

respect of the reports or even a counter response, before the next date.Â