AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel appearing for the petitioner fairly submits that for certain outstanding amount due and payable by this petitioner to the respondent, disconnection notice has been issued by the respondent and, therefore, to get an accommodation for the payment the present petition has been preferred.
Mr. Kunal Tandon accepts notice on behalf of the respondent on advance notice. Having heard learned counsels appearing for both sides, at the request of both the counsels jointly, this matter is taken up for final hearing.
Having heard learned counsel for both sides, it appears that because of the non-payment of licence fee of Rs. 30,29,116/- a show cause notice was given on 1.3.2022 (Annexure P-4) to the memo of this petition.
Counsel appearing for the petitioner has fairly submitted that Local Cable Operators (LCOs) of this petitioner are seeking credit of the of the legally payable amount from petitioner – Multi System Operator (MSO) and, therefore, a difficulty has arisen in making payment to the respondent. Counsel for the petitioner further submits that 50% of the outstanding amount shall be paid by this petitioner on or before 27.3.2022 and remaining outstanding amount shall be paid by this petitioner to the respondent on or before 3.4.2022.
Looking into the facts and circumstances of the case and also looking into the facts that petitioner is ready and willing to make the full payment of the amount mentioned in the notice in two equal instalments as stated hereinabove, we hereby direct the petitioner to make the payment of 50% of Rs. 30,29,116/- to the respondent on or before 27.3.2022 and remaining outstanding amount shall be paid by the petitioner to the respondent on or before 3.4.2022. This payment pertains to the licence fee for the month of January, 2022.
This petition is hereby disposed of in view of aforesaid observations and directions.