TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 27/10/2026

TELECOM PETITION/35/2022

WITH
MISC APPLICATION/124/2024

Petitioner Name: United Telecoms Ltd
Versus Respondent Name: Department Of Telecommunications

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Varun Sharma

For Respondents Advocate Mr. Varnik Kundaliya, Proxy Counsel
For Mr. Rajan Kumar Chourasia

ORDER

1. We have heard learned counsel appearing for petitioner at length. We have also heard learned counsel appearing for respondent-Union of India.

2. It appears that MA 124/2024 has been preferred by the present petitioner seeking stay against the revised demand by respondent. We have already granted stay to the effect that no coercive step shall be initiated by respondent in pursuance of revised demand raised by the respondent. Our stay order is dated 02.05.2024. This stay shall stand continued to be operative during the pendency and final hearing of this Telecom Petition. MA 124/2024 is allowed and disposed of.

3. TP 35/2022 will be further heard on 23.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/