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Judgment
This Petition has been preferred by the petitioner challenging demand-cum-disconnection notice dated 15.9.2023 which is at annexure P-6 to the memo of the Petition. The demand raised by the respondent is at Rs.4,75,085/- as per the aforesaid notice at annexure P-6. There is also a prayer in this Petition challenging the audit report given by the auditor dated 3.3.2023 which is at annexure P-2 to the memo of the petition which is revised on 16.3.2023.
Learned counsel is appearing for the respondent because of service of the Broadcasting Petition in advance to the standing counsel for the respondent.
Counsel for the respondent upon instructions from their clients, submits that demand-cum-disconnection notice dated 15.9.2023 which is at annexure P-6 to the memo of this petition is hereby withdrawn by the respondent.
In view of this submission, counsel for the petitioner is not pressing this petition at this stage, nonetheless it is submitted by the counsel for the petitioner that the liberty may be reserved with the petitioner to challenge the audit report dated 3.3.2023 which is at annexure P-2 to the memo of the petition, in case the respondent is issuing any fresh demand or disconnection notice in future.
In view of the aforesaid submissions, this petition is hereby disposed of as not pressed at this stage. Liberty is reserved with the petitioner to challenge the audit report dated 3.3.2023 which is at annexure P-2, in case the respondent is issuing fresh demand and/or disconnection notice with recalculation of the demanded amount which is legally payable as per respondent.
With these observations, this petition is hereby disposed of as not pressed at this stage.