1. Permission to file intervention (I.A. No. 76310/2020) is granted.
2. I.A. No. 76316/2020 (Application for intervention) is allowed.
3. We have heard the learned counsel for the parties at some length.
4. We have directed them to place on record the information relating to Agreement entered into with respect to using of spectrum by the respective parties. In the case of RCOM, its spectrum of 800 MAZ is being used by Reliance Jio from 2016.
5. Let the agreement entered into between the parties be placed on record.
6. Similar direction is issued to other companies which are under insolvency, including Aircel Limited, Aircel Cellular Limited and Dishnet Wireless Limited and Videocon Telecommunications Ltd. to specify who is using the spectrum an arrangement along with documents be placed on record.
7. Every detail of proceeding should be made clear by the CoC and the Resolution Professional as well as by the counsel appearing for the respective companies. Let affidavits be filed in this regard along with requisite documents, orders/proceedings of NCLT/NCLAT and offers/plan by Resolution Professional/CoC submitted before the NCLT be also placed on record and what is the proposal regarding sale of the assets and who is the proposed purchaser be also clearly culled out in the affidavit supported by the documents.
8. The Department of Telecommunications (DoT) to make it clear in whose name and from which date the spectrum is being used and how much fees/dues of AGR year-wise and amount deposited with it for using of the same by the respective companies under some inter se arrangements of the companies and the dates thereof. Let DoT file an affidavit with respect to its stand reflected in the order passed by this Court on 20.02.2019 2019 SCC OnLine SC 240. Let DoT also file the requisite documents in this regard supported by an affidavit of Secretary of the Department of Telecommunication.
9. List on 17.08.2020 at 3.00 P.M.