Royal Digital Cable And Communications Pvt Ltd vs India Cast Media Distribution Pvt. Ltd.

Admit. No notice need be issued as respondent has appeared through Ms. Payal Kakra, Advocate on advance notice.

Much will depend on the outcome of an audit which the respondent is about to hold. The claim of the petitioner for adjustment of a particular

amount of money on the basis of an earlier audit is also expected to be resolved on the basis of audit at the instance of the respondent which is to

commence soon in view of positive stand of the petitioner permitting such a request.

Considering the major grievances raised in the impugned disconnection notice which relate to accounts and audit, the respondent has offered not to

give effect to the disconnection notice but without prejudice to its rights.

It goes without saying that in view of subsequent developments, respondent will be entitled to take a definite stand in accordance with law.

It is expected that audit shall commence as soon as the lockdown in the concerned area permits the same. If the audit report is available before the

next date, the same should be shared between the parties and brought on record.

Anticipating the time likely to be taken for the audit, post this matter under the head “for directionsâ€​ on 9.8.2021.

The petitioner should continue to pay the current invoices regularly.