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Judgment
MA No. 214 of 2022
This application has been preferred by the original petitioner for modification of our order dated 13.5.2022.
Having heard the counsels of both the sides and looking to the facts and circumstances of the case, it appears that the respondent had given a notice for disconnection of supply of the signals of the channels of the respondent to the petitioner on 18.6.2020 because the outstanding amount of Rs. 24,50,000/- was not paid by the petitioner to the Respondent. From the perusal of the earlier orders of this case, it is ascertained that a conditional stay in favor of the petitioner was granted by this tribunal vide order dated 8/7/2020.
It would be pertinent to note that in the terms of the earlier order dated 8/7/2020 the conditional stay was granted, on the condition that 50% of the amount was to be deposited by the petitioner. The said amount has already been deposited and for the remaining 50% further order was passed on 13.5.2022.
In view of our order dated 13.5.2022, directions were given to deposit Rs. 12,25,000/- on or before 2.6.2022 before this Tribunal. This amount has not been deposited by the petitioner and the present application has been preferred for modification of our order dated 13.5.2022.
Counsel appearing for the original petitioner has shown his inability to deposit Rs. 12,25,000/- as per the direction of this Tribunal vide order dated 13.5.2022.
In view of these facts, the stay granted by this Tribunal in favour of the petitioner stands vacated.
At the request by the petitioner, the Registry of this Tribunal is hereby directed to enlist this matter under the heading "for hearing" on 6.9.2022.