Vodafone Idea Ltd vs Gokuldas Hospitals Pvt. Ltd & Ors

Issue notice to the non-appearing respondents to be served by dasti and email. Mr. Vakul Sharma, counsel accepts notice on behalf of the respondent no.1 and seeks time to file Vakalatnama and reply. Time, as prayed for, is granted.

M.A No.110/2024 - This application has been preferred by the appellant seeking stay against the impugned order passed by the Adjudicating Officer dated 13.12.2023, in Case No.32/2022.

Having heard the counsel appearing for the appellant and looking to the impugned order passed by the Adjudicating Officer which is at annexure A1 to the memo of the Cyber Appeal, the appellant is directed to deposit Rs.21.5 Lakhs by way of Demand Draft in the name of Registrar TDSAT. This amount shall be deposited before the Registrar of this Tribunal within a period of four weeks from today. This amount shall be accepted by the Registrar of this Tribunal and will deposit this amount in a Nationalized Bank as a Fixed Deposit for initial period of one year.

Deposition of this amount shall not tantamount to admission of any facts by this appellant.

The aforesaid amount shall be adjusted towards the final liability, if any, of this appellant.

Upon deposition of the aforesaid amount, the operation, implementation and execution of the order passed by Adjudicating Officer, Govt. of Madhya Pradesh, in Case No.32/2022 dated 13.12.2023 is hereby stayed.

The stay shall come in operation only upon deposition of the aforesaid amount.

M.A No.110/2024 is hereby allowed and disposed of.

List this matter under the same head on 10.4.2024.