Digi Cablecomm Services Pvt Ltd vs Zee Entertainment Enterprise Ltd

Counsel appearing for the petitioner submitted that the respondent had issued notice on 10.12.2021 for disconnection for want of payment by the petitioner to the respondent at Rs. 10,30,777/-(Annexure P-4 to the Memo of this Petition).

It is further submitted by counsel for the petitioner that this amount has already been paid by the petitioner to the respondent.

It is further submitted by counsel for the petitioner that amount due and payable during the pendency of this petition has also been paid which is at Rs. 32 Lakhs.  Earlier, the notice was given for the payment upto October, 2021 and thereafter also the payment has also been made by the petitioner to the respondent.

It is further submitted by counsel for the petitioner that legally payable amount of incentives is yet to be paid for promotional scheme.  Necessary details have also been supplied by the petitioner to the respondent for incentives for the promotional scheme but the said amount has yet not been paid by the respondent.  The said amount is approximately Rs. 5 Lakhs.

It is further submitted by counsel for the petitioner that incentives for a-la-carte has already been given whereas incentives for bouquet is not given.

Counsel appearing for the petitioner is seeking time to bring on record the details supplied by the petitioner to the respondent for getting incentives for promotional scheme.  Hence, the time as prayed for, is granted.  The details may be supplied by way of rejoinder.  The rejoinder affidavit is permitted to be filed by the petitioner by the next date.

This matter is, therefore, adjourned to 14.9.2022.