1. Case taken up.

2. Counsel is appearing through virtual mode, and there are technical issues with the audio.

3. The Counsel for ICICI bank replied the query that a given point of time, the maximum limit of transaction in 24 hours was of Rs. 5,00,000/- and there was no guideline of Reserve Bank of India, providing any cooling period for making transfer through RTGS, by adding beneficiary in Net Banking. This is to be brought on record, by way of an affidavit.

4. Learned Counsel for Complainant - Respondent mentioned that this contention is not correct one. He will rebut this contention by filing an affidavit.

5. Counsel for Appellant, Vodafone Idea Limited mentioned that the appeal is by Telecom Service Provider, making specific contention that Learned Adjudicating Officer failed to appreciate the objection raised before it, and had fastened the entire liability over this Appellant - Telecom Service Provider, whereas, the impugned order has been challenged because of this fact that Bank had been entirely exonerated. 

6. Let these affidavits, after exchange in between, be got filed within three weeks.

7. List this appeal 'for final hearing' on 19.11.2026.