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Judgment
Heard learned counsel for the petitioner and Mr. Sharath Sampath, learned counsel appearing for respondent on advance notice.
The Petition is admitted for hearing. No notice need be issued as the respondent has already appeared.
On the basis of interim prayer as well as main prayer, learned counsel for the petitioner submits that petitioner is opposed to disconnection for which
impugned notice has been issued on 1.7.2021. He clarifies that petitioner had requested for extension of the agreement that expired on 23.2.2021.Â
He further submits that disconnection notice should not be given effect to and the petitioner may be given an opportunity to interact with the
respondent for reconciliation of accounts.
Learned counsel for the respondent submits that the impugned disconnection notice of 1.7.2021 will not be given effect by the respondent in view of
petitioner's stand that it wants to continue to be in relationship with the respondent for the present and it is also keen to reconcile the accounts.Â
Further he seeks liberty to file a reply within four weeks, if the talks are not meaningful and fruitful. He further seeks liberty to issue another
disconnection notice in case it is required by the facts and circumstances.
In the interest of justice, it is recorded that the impugned disconnection notice should not be given effect to. This is on the understanding that
petitioner shall approach the respondent and participate in the reconciliation of accounts in an effective manner at the earliest and complete the
exercise within three weeks.
It will be open for the respondent to file a reply and also to issue a disconnection notice, if required, before the next date.
Post the matter under the head ""For Directions"" on 25.8.2021.
Till the next date, petitioner should continue to abide by its legal obligations under the of terms of extension of agreement.