Digi Cablecomm Services Pvt Ltd vs Zee Entertainment Enterprise Ltd

Counsel for the petitioner seeks time.  Counsel appearing for the respondent submits that this petitioner has not paid the legally payable amount for the months of December, 2021 and January, 2022.  It is also submitted by counsel appearing for the respondent that further details have not been supplied by the petitioner and hence, the bills for the months of February and March are yet to be issued.  It is also submitted by learned counsel for the respondent that in pursuance of order dated 9.2.2022 as this petitioner has not paid the legally payable amount for the month of December, 2021, the respondent has already disconnected the signals of the respondent’s channels on 29.3.2022.

In view of the aforesaid submissions, time as prayed for, is granted to the petitioner to file rejoinder affidavit and now there is already a disconnection of the signals of the respondent’s channels because of non-payment of legally payable amount from December, 2021 onwards.  Hence, no question of any extension of stay whatsoever arises.  The matter is, therefore, adjourned to 13.5.2022.

Petitioner shall make the payment to the respondent of the legally payable amount as early as possible and practical.