Raj Television Network Ltd vs Multicity Digital Consortium Pvt Ltd And Anr

Mr. Himanshu Dhawan appears on behalf of respondent no. 1 and seeks time to file vakalatnama, to get instructions and to file the reply. Time, as prayed for, is granted.

Post the matter under the head "for directions" 1.8.2022.

Counsel appearing for the petitioner submitted that petitioner had given the notice on 17.6.2020 (Annexure P-8) for recovery of an amount of Rs. 76,06,818/-  from the respondent.  It is further submitted by the counsel for the petitioner that respondent had replied by way of an email dated 28.9.2020 (Annexure P-9) and they have admitted the dues. Five Post Dated Cheques (PDCs) each of Rs. 5 lakhs were given and thereafter, one cheque of Rs. 5 lakhs was given in month of October 2020. But by way of letter communicated to the petitioner which is annexed as Annexure P-10 of the memo of this petition, it was conveyed that the cheques may not be deposited in the bank. Thus, it is submitted by the counsel for the petitioner that atleast this admitted amount of Rs. 30 lakhs be ordered to be deposited by the respondent before this Tribunal and for remaining amount let the reply be filed by the respondent.

Having heard the counsels for the sides and also looking to the facts and circumstances and looking to the Annexures P-7, P-8 and P-9 read with Annexure P-12, we  hereby direct respondent no. 1 to deposit Rs. 30 lakhs before the Registrar of this Tribunal by way of bank draft on or before 29.7.2022. The amount will be accpted by the Registrar of this Tribunal and will be deposited in  a nationalised bank as a Fixed Deposit intitially for a period of 12 months. Copy of receipt of FD will be supplied to the counsel for the petitioner as well as counsel for the respondent.

5.Counsel for the respondent no. 1 submitted that he has no instructions.