Vodafone Idea Ltd vs Union Of India

Looking to the contentious issues raised in this Telecom Petition, the same is  Admitted.

This Telecom Petition has been preferred by the petitioner along with annexures especially in light of the earlier orders passed by this Tribunal in Telecom Petition no. 28 of 2016 along with M.As  preferred by the petitioner and the orders passed in the said Telecom Petition are:

(I) Order dated 30.5.2016;

(II) Order dated 24.1.2017 ( in T.P. No. 76 of 2016 Reliance Telecom Ltd Vs Union of India)

(III) Order dated 13.11.2017;  and

(IV) Order dated 21.5.2024 in M.A. No. 194 of 2024 in T.P. No. 28 of 2016.

3.Learned senior counsel appearing for the petitioner seeks an interim relief to the effect that no coercive steps may be initiated by the respondent till the next date of hearing for the impugned communications which are issued in the years 2022, 2023 & 2024.

Notice upon respondent, which is accepted by Mr. Chandrashekhar A. Chakalabbi, counsel for respondent – Union of India and he is seeking time to take instructions and to file reply. Time to file reply is granted till next date of hearing.

In the meanwhile, no coercive steps shall be initiated by the respondent till next date of hearing in pursuance of the impugned communications which are annexed as Annexure-Q(colly) and Table ’A’ with the memo of this Telecom Petition which are demands for the year 2017 onwards for Spectrum Usage Charges (SUC).

List the matter under the heading “For Directions” on 10.9.2024.

In the meanwhile, the petitioner shall continue to make payment of the undisputed amount to the respondent.