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Judgment
6 paragraphs · 250 wordsNotice has been issued by this Tribunal. Counsel appearing for the respondent has submitted that they have filed detailed reply in this Broadcasting Petition.
Looking to the reply filed by the respondent it appears that against the allocation of the dues by the petitioner of Rs. 54,23,750/- (Annexure P-6 to the Memo of this Petition), the respondent is admitting its liability to the tune of Rs. 23,60,000/- for which the respondent is seeking time to make the payment as stated in paragraph 13 of the reply.
Having heard counsels for both the sides and looking to the notice issued by this petitioner which is Annexure P-6 which is dated 17.12.2019 for the payment of Rs. 54,23,750/- and also looking to the reply filed by the respondent especially paragraph 13 onwards thereof, the respondent is admitting its liability to the tune of Rs. 23,60,000/-.
We, therefore, direct the respondent to make the payment of Rs. 15 Lakhs to the petitioner on or before 31.5.2022 failing which Ms. Hemlata Sudhakar Shetty and Mr. Sudhakar Mallappa Shetty, who are the Directors of the respondent company shall remain personally present before this Tribunal on 3.6.2022 at 10:30 a.m.
If the aforesaid payment is already made by the respondent to the petitioner, there is no need to call the aforesaid Directors to remain present before this Tribunal. The remaining admitted amount which is at Rs. 8,60,000/- shall be deposited by the respondent before the petitioner on or before 7.7.2022.
The matter is adjourned to 3.6.2022.