Sky News Media Pvt Ltd vs Tata Sky Ltd

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

It appears that an offer came from the respondent on 2.12.2021 that vacant slot was available for the petitioner and hence he could make payment as

per interim order of this Tribunal and also sign the RIO agreement for fresh period after meeting the conditions including those relating to payment,

petitioner took some time to examine the said offer and today he has instructions to submit that petitioner will take the required steps for new

agreement by making the required payment if respondent confirm that the slot which was available in December is still available and petitioner can get

a new agreement immediately.

Learned counsel for the respondent could not get instructions on this offer during the course of the arguments and prays for some time.

In order to avoid unnecessary queries and arguments on the next date, it is expected that petitioner shall communicate its aforesaid stand to the

respondent through an email during the course of the day. The respondent is also expected to give a suitable and appropriate reply in the light of all

the relevant facts at the earliest, preferably by 18.2.2022. It is expected that counsels shall come ready with the latest developments for further

submissions on the next date.

Let the matter be listed under the same head on 21.2.2022. Â