Multireach Medial Pvt Ltd vs Zee Entertainment Enterprises Ltd

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

Considering the submissions and the orders passed earlier, it is clear that the issues arising from the impugned disconnection notice now stand resolved

except for payment of some of the incentives claimed by the petitioner.

in the last order it was recorded that respondent has agreed to take care of the incentives claimed by the petitoner and shall pay the admissible

incentives once petitioner furnishes a document i.e. GSTR/I. Today, learned counsel for the petitioner submits that petitioner is having some financial

difficulties and therefore, he is prepared to give an undertaking to furnish the said document within three days from release of the admissible

incentives.

Learned counsel has objected to the suggestion and has pointed out that the last payment of incentives for July was made on petitioner submitting the

said document.

The aforesaid minor issue needs to be taken care in the peculiar facts of the case and only because, for the present, petitioner is facing financial

difficulties as claimed. The respondent will be entitled to retain 20% of the admissible incentive amount and release the balance 80% to the

petitoiner forthwith. The petitioner shall furnish the GSTR/I Form to the respondent within one week of such payment and as soon as the document

is furnished to the respondent, the balance 20% shall also be released in favour of the petitioner.

With this special arrangement in the peculiar facts of the case, the petition is disposed of.