TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 16/10/2026

TELECOM PETITION/558/2015

WITH
MISC APPLICATION/78/2016
WITH
MISC APPLICATION/79/2016
WITH
MISC APPLICATION/217/2026

Petitioner Name: Vodafone Idea Limited
Versus Respondent Name: Union Of India

TELECOM PETITION/673/2015
With
MISC APPLICATION/477/2015
With
MISC APPLICATION/80/2016
With
MISC APPLICATION/45/2017
With
MISC APPLICATION/219/2026

Vodafone Idea Limited

....Petitioner

Versus

Union Of India

....Respondent

BEFORE

HON'BLE DR. SANJEEV BANZAL, MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Meet Malhotra, Sr. Adv
Mr. Mahesh Agarwal
Mr. Manjul Bajpai
Ms. Madhavi Agarwal
Mr. Ravi S. S. Chauhan
Mr. Naman Agarwal
MS. PALAK SINGH
Mr. Pradeep Shukla

For Respondents Advocate Mr. Vikramjeet Banerjee
Mr. Chandrasekhar Chakalabbi
Mr. Kartik Dey
Mr. Varnik Kundaliya

ORDER

1. Heard learned counsels for both the sides.

2. Learned senior counsel appearing for the petitioner vehemently submitted that Rs.2450 crore deposited with the respondent in both the petitions should be adjusted against the payable amount of Rs.4319 crore for the next instalment of spectrum charges.

3. Learned ASG Mr. Vikramjeet Banerjee appearing on behalf of Union of India has strongly opposed the submission made by the learned counsel for the petitioner stating that the amount Rs.2450 crore paid by the petitioner for the above two matters was for the past dues and claims of the Government and not as a deposit towards any future liabilities.

4. The learned counsels for both the sides have requested for an early hearing of the matter.

5. As requested, these matters are adjourned for further hearing on 08.12.2026.

( DR. SANJEEV BANZAL)
MEMBER

/AS/