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Judgment
Draft Issues have been filed on behalf of the parties.
Heard the learned counsels appearing on behalf of the parties and perused the record of the case, and in the light of the material available on record of the case, the following Issues are settled:
ISSUES
i. Whether the Petitioner is entitled to a decree for quashing of the disconnection notices dated 16.2.2015, 9.3.2015 and 1.4.2015 being bad in law ?
ii. Whether any amount is due and payable by the Petitioner to the Respondents ? And if yes, how much ?
iii. Whether Rs.1,89,34,048/- is due and payable by the Petitioner to the Respondents as on 29.7.2015 and Rs.29,50,577/- as on 31.3.2015 towards differential in TDS ?
iv. Whether the Respondent is entitled to a decree for interest on the outstanding amount due and payable and, if yes, at what rate and from when ?
v. Whether it was agreed between the parties that the channels could be temporarily disconnected by the Respondents at the request of the Petitioner ?
vi. To what other relief / reliefs the parties are entitled to ?
Six weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within six weeks thereafter. Let the matter be listed on 1st September, 2023 for "Directions."