M/s North India Digital And Broadband Network Pvt Ltd vs Sony Pictures Networks India Pvt Ltd

Heard learned counsel for the petitioner and learned counsel for the respondent.

Respondent had issued the impugned notice of disconnection mainly on account of non-holding of annual audit by the petitioner. The operation of

the impugned notice was stayed on 4.1.2022 and as per expectation of this Tribunal the audit has taken place on 10.1.2022. The audit report has

also been shared by the petitioner with the respondent yesterday. Although learned counsel for the respondent wants that this petition be kept pending

for some time to enable the respondent to study the audit report, in the fact of the case and in the interest of justice, it is deemed proper to treat the

impugned notice of disconnection infructuous and dispose of the petition.  However, it is clarified that respondent will be entitled to raise all its

concerns on the basis of audit report to the respondent and if required raise demands and pursue its rights with the petitioner or any other forum in

accordance with law.

With this observation, the petition is disposed of by declaring the impugned disconnection notice as infructuous. Neither of the parties shall be

prejudiced by this order.