Multi Reach Media Pvt Ltd vs Sony Pictures India Pvt Ltd

Heard learned counsel for the petitioner and Mr. Kunal Tandon, Advocate who has appeared for the respondent on advance notice.

According to petitioner, there is a dispute with regard to the debit notes of 30th March 2021 totalling Rs. 15.73 lakhs approximately. He further

submits that due to pandemic, the petitioner requires some more time to pay the admitted dues of Rs. 38.53 lakhs approximately.

On behalf of respondent, it has been strongly asserted that there is no real dispute and the petitioner is only buying time to pay the lawful dues.

Respondent may file a reply/short reply explaining the basis for raising the debit notes because there is no correspondence on record explaining the

same. As prayed, two weeks’ time is granted for that purpose, Rejoinder, if required, may be filed within one week thereafter.

Considering all the facts and circumstances, the petitioner is directed to meet its admitted liability by paying Rs. 38.53 lakhs. 50% of that amount

should be paid within one week from today and the balance within further ten days. If payments are made as directed above, impugned notice of

disconnection will not be given effect to till the next date.

This interim order will not affect petitioner’s liability to pay future invoices in accordance with agreement and the past practice.

It will be open for the parties to fix a date for reconciliation within one week and complete that exercise at the earliest.

Post the matter under the same head on 9.7.2021.