Quadrant Televentures Ltd vs Bharat Sanchar Nigam Ltd

Heard learned counsel for the petitioner and learned counsel for the respondent.  It appears that some progress has been made in reconciling the accounts and finding out the dues payable by the petitioner.  It also appears that certain amounts have been admitted to be due by the petitioner after going through the relevant papers, as per contention of the respondent.  It would be appropriate for both the parties to file affidavits to bring on record the total claim of the respondent in respect of Chennai and Tamil Nadu Circles and also in respect of rest of India.  The total claim thereafter need to be bifurcated to show the amount which is claimed to be admitted or undisputedly payable. Affidavits should be exchanged before the next date.  Suitable orders shall be passed on the prayer of the respondent that petitioner should be directed to clear the admitted dues.  It goes without saying that petitioner shall make all efforts to pay the admitted  dues to the respondent at the earliest and before the next date.

Post the matter under the same head on 6.1.2022.

It is recorded that the petitioner has indicated that it shall be paying to the respondent an  amount of Rs. 1.22 crores towards the  arrears within four weeks from today.

Interim orders to continue till the next date.