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Judgment
5 paragraphs · 189 wordsM.A No.19/2024 – This Miscellaneous Application has been preferred by the original petitioner along with additional documents-cum-consolidated convenience compilation.
We have heard counsel for the petitioner at length, who has submitted that during the pendency of this Telecom Petition in a different Miscellaneous Application orders have been passed by this Tribunal and effect of those orders have not been granted by the respondent and, therefore, the present M.A has been preferred for an effective implementation of the order of this Tribunal dated 15.12.2023 in M.A No.114/2023 in the present Telecom Petition.
Counsel appearing for the petitioner has also taken this Tribunal to Annexure ‘J’ and Annexure ‘O’ Which are dated 25.1.2024 and dated 2.2.2024 respectively, which are the show cause notices, demand and adjustment of Rs.755.52 Crore.
Counsel appearing for Union of India is seeking time. Time, as prayed for, is granted to the Union of India, meanwhile, the show cause notice dated 25.1.2024 which are at Annexure ‘J’ and communication dated 2.2.2024 which is at Annexure ‘O’ shall not be implemented till next date of hearing.
The matter is, therefore, adjourned to 10.4.2024.