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Judgment
5 paragraphs · 246 wordsMuch has been argued out by the learned senior counsel for the petitioner on the basis of the affidavit filed by the respondent that respondent wants to refund Rs.755.52 Crores to the petitioner.
It is submitted by the counsel for the petitioner that they do not want the credit of Rs.755.52 Crores in their Bank Account, but, this amount can be adjusted towards the liability of the petitioner for Quarter-2 for the Financial Year 2023-2024.
We, therefore, direct the respondent that the amount of Rs.755.52 Crores shall be adjusted towards License Fee and Spectrum Usage Charges of the petitioner for Quarter-2 for the Financial Year 2023-2024 only because the other dues are highly disputed by the petitioner. This direction shall be carried out by the respondent scrupulously. This adjustment of the amount for Quarter-2 for the Financial Year 2023-2024 for License Fee and for Spectrum Usage Charges of the petitioner shall be subject to the outcome of this Telecom Petition. This adjustment shall not be treated as admission of any facts by the petitioner nor the adjustment of the aforesaid amount for Quarter-2 for the Financial Year 2023-2024 towards the License Fee and towards the Spectrum Usage Charges of the petitioner shall be treated as admission of any facts by the respondent.
Thus, the adjustment of the aforesaid amount shall be subject to the outcome of this Telecom Petition.
The matter shall be listed under the heading “For Hearing” on 30.7.2024.