Haldwani Digital Services Pvt Ltd vs Zee Entertainment Enterprise Ltd

An interim order has already been passed in this petition with regard to threat of disconnection for non-payment of dues indicated in the disconnection notice.  It appears that subsequently petitioner has made payments and is abiding by the observation that for subsequent invoice he should pay regularly as per the agreement  and understanding between the parties.  Presently invoice for the month of January is still unpaid.   Learned counsel for the petitioner submits that the same shall be cleared by end of this month.  Subsequent invoices must also be paid as per earlier order and observations.  The issue of incentives claimed by the petitioner remains to be resolved. That shall be considered later.

Presently petitioner has pressed for a direction to the respondent to grant him a fresh agreement.  The materials on record disclose that in principle approval for new agreement was given by the respondent but it could not be made effective from 1.3.2022 because there were some informations which were not furnished against the relevant columns of the agreement.  Now that issue has been resolved and it is taken that parties have signed for an agreement which shall be effective from 1.4.2022. For considering the issue of incentives, pleadings should be completed without delay.

With respect to issue of incentives detailed reply may be filed within two weeks, as prayed.  Rejoinder, if required, may be filed within two weeks thereafter.

Post the matter under the same head on 20.4.2022.