Sky Hd Digital Cable Network vs Indiacast Media Distribution Pvt Ltd

Heard learned counsel for the petitioner.   Ms. Payal Kakra, Advocate who usually appears for Indiacast Media Distribution Pvt. Ltd. has appeared and submitted that she is not well and only because a notice was sent to her on e-mail , she has appeared without any instructions.  She submits that advance notice has not been served upon the respondent therefore they could not prepare the relevant documents and give instructions.

Considering the difficulties expressed by Ms. Payal Kakra, it appears necessary and in the interest of justice to grant at least two days time to give instructions.  However, since the Tribunal is closed on account of Dussehra, let the matter be listed under the same head on 18.10.2021.

It will be open for the respondent to file a short reply in the meantime.  The prayer for interim relief shall be considered on the next date.

It is noted that the petitioner has already suffered consequences of notice of impugned notice of disconnection which has taken effect on 4.10.2021.  It will be open for the petitioner to offer a firm date for an audit under Section 15(2) of the relevant Regulations because it appears that the respondent is not satisfied with the result of the audit under Section 15(1).