1. Counsels appearing for both the sides jointly submitted that against the judgment and order passed by this Tribunal in T.P. No.174 of 2015, Civil Appeal has been preferred by BSNL which is pending before Hon’ble the Supreme Court of India. Counsel appearing for the respondent submitted that stay has been granted by Hon’ble the Supreme Court of India and the matter is likely to be listed before Hon’ble the Supreme Court of India on 30.10.2023.
2. Hence, they are seeking time in the present Execution Application.
3. In view of these submissions, this Execution Application is adjourned to 31.1.2024.
4. Liberty is reserved with the counsels for both the sides to mention the matter at any time in case of any urgency or difficulty.
