1. We have heard Mr. Meet Malhotra, learned senior counsel  appearing on behalf of petitioner at length who has submitted that impugned order passed by the respondent which is at Annexure P-1 (Colly) is  absolutely  dehors the provisions of the ISP licence issued to the petitioner and the judgments delivered by this Tribunal especially in RA No.7/2020 in TP No.56/2020 judgement dated 28.02.2022 as well as in Net Magic Solutions Pvt. Ltd. V. Union of India, VSNL V. Union of India TP 48/2025 & TP 59/2025 judgement dated 30.08.2007.

2. We have also heard the learned counsel appearing for respondent, who has submitted that no error has been committed by the respondent in issuing the impugned notices which are at Annexure P-1 (Colly).

3. This matter will be further heard on 07.01.2027.

4. Learned counsels appearing for both side submitted that they shall provide short written submissions on next date of hearing.