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Judgment
M.A No. 336 of 2019
Counsel appearing for the petitioner submits that this application has been preferred under section 20 of TRAI Act, 1997 for deliberate breach committed by the respondent of the order dated 27.9.2019, whereby this Tribunal had directed the respondent no. 1 - Reachnet to allow the audit.
It is further submitted by the counsel for the applicant of MA that on 19.12.2019, this Tribunal has passed an order in this MA to the effect that respondent no. 1 shall have to deposit Rs. five lakhs. Out of Rs. five lakhs, only Rs. one lakh has been deposited by the respondent no. 1 and therefore, remaining four lakhs are yet to be deposited by the respondent no. 1.
Counsel for respondent no. 1 submitted that they have filed MA No. 47 of 2020 in BP No. 237 of 2019 for reduction of costs. Looking to the order passed by this Tribunal on 19.12.2019 in MA No. 336 of 2019, let first of all let there be a compliance of the order first and let remaining four lakhs be deposited by respondent no. 1 before Registrar of this Tribunal on or before 25.5.2022. The aforesaid amount shall be deposited by way of Bank Draft. The same shall be accepted by the Registrar. After receipt four lakhs from respondent no. 1, the said amount shall be deposited in a Nationalised Bank in Fixed Deposit initially for a period of six months. Similarly, previously received amount of Rs. One lakh which has also been deposited by respondent no. 1 shall also be deposited in a Nationalised Bank and will be put as a Fixed Deposit initially for a period of six months.
Thus, total Rs. five lakhs will be deposited in a Fixed Deposit in a Nationalised Bank initially for a period of six months.
This amount shall be treated as a deposit which will subject to the outcome of BPs as well M.As preferred by the parties to this litigation.
These matters are adjourned to 27.5.2022.
Meanwhile, reply / rejoinder are permitted to be filed by the parties to this litigation.