1. MA (Dy. No.771/2026) in BP 102/2023: 

This matter is taken up on being mentioned by learned counsel for the petitioner in view of the urgency of the matter because learned counsel for the petitioner has submitted that they have filed  MA (Dy. No.771/2026) in BP 102/2023 seeking some time to deposit the amount/Demand Draft, as the 3 weeks' notice period is coming to end on 29.10.2026. and the respondent may disconnect the signals on 30.10.2026.

2. Let the Registry assign a number to this MA.

3. Pursuant to this Tribunal’s order dated 28.10.2026 wherein the petitioner was directed to deposit Rs.10,00,000/- before the Registrar of this Tribunal by way of Demand Draft and on the condition of deposition of Rs.10,00,000/-, the operation, implementation and execution of the disconnection notice issued by the respondent dated 09.10.2026 (Annexure-A/1) was stayed.

4. Learned counsel for the petitioner has submitted that the MA preferred by the original petitioner (Dy.No.771/2026) wherein at para-2 of the affidavit the petitioner has submitted that they are undertaking to pay the entire amount of Rs.10,00,000/- on and before 06.11.2026 through Demand Draft. Further learned counsel for the petitioner has submitted that as  the Demand Draft  is to come from Midnapore, West Bengal, being a little remote area, it will take some time to  reach  the Demand draft to this Tribunal.  Hence, they are seeking time to deposit the aforesaid amount of Rs.10,00,000/- on or before 06.11.2026 and requested for continuation of relief till 06.11.2026.

5. The request of the learned counsel for the petitioner to deposit the Demand Draft by 06.11.2026 is acceded to and accordingly petitioner is allowed to deposit the amount of Rs.10,00,000/- by way of Demand Draft on or before 06.11.2026 before the Registrar of this Tribunal, as directed vide order dated 28.10.2026.

6. Hence, this matter is adjourned on 06.11.2026.