Haldwani Digital Services Pvt Ltd vs Zee Entertainment Enterprise Ltd

Heard learned counsel for the petitioner and learned counsel for the respondent. Certain developments after passing of the last order on 23.12.2021

have been brought on record by the petitioner by filing an affidavit. From the submissions, it appears that the petitioner is further aggrieved by

rejection of a large part of his claim for incentives on the ground that the claim is not in accordance with the provisions of the Interconnect

Agreement. On this issue, respondent should file a detailed reply as well as reply to the affidavit disclosing which provisions stand in the way of the

petitioner's claim, which have not been accepted. This should be done within two weeks. The other issues including the petitioner’s desire to

have a new agreement as per respondent’s RIO should also be addressed by the respondent in accordance with law without any delay.

Petitioner, if required, may file a rejoinder within two weeks from the receipt of a copy of the reply.

On the next date the issue of incentives shall be dealt with so that if possible, this petition may be disposed of finally leaving other unresolved issues, to

be raised in future, if so required.

Petitioner must be careful and ensure that it continues to pay the invoices for the months of November and December, 2021 without any delay.

Post the matter under the same head on 10.3.2022.Â