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Judgment
7 paragraphs · 202 wordsLooking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Notice upon respondent to be served by dasti service as well as by email.
Having heard learned senior counsel for the petitioner and looking to the facts and circumstances of the case, specially that annexures P-1 and P-2, both dated 19.3.2024, are the communications whereby the respondent has demanded penalty amount at Rs.52 Lakhs and interest @ 1.72 Crore for not complying with CAF norms. These notices are for the period running from April, 2009 to September, 2010.
It has also been mentioned by the counsel for the petitioner that the last correspondence was of the year 2013 to 2014.
Looking to these facts of the present case, there is a prima facie case in favour of this petitioner. Balance of convenience is also in favour of the petitioner and if the stay, as prayed for, is not granted, it will cause an irreparable loss to the petitioner.
We, therefore, stay an operation, implementation and execution of the two notices, which are at annexures P-1 and P-2, both dated 19.3.2024, till next date of hearing.
Notice is made returnable on 31.7.2024.