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Judgment
5 paragraphs · 156 wordsM.A. No. 215 of 2024 - 1. This application has been preferred by the original petitioner seeking stay against the notice given by the respondent dated 11.6.2024 is at Annexure – B to the memo of this M.A. This notice is for disconnection of supply of signals by the respondent.
The notice was for two reasons. The first reason was for non-payment of Rs. 80,000/- which is now paid by the petitioner to the respondent on 12.6.2024.
For the second reason which is non-payment of additional subscription amount based upon audit report for which the Broadcasting Petition No. 270 of 2023 is already pending before this Tribunal.
Hence, we hereby direct the respondent not to disconnect the supply of signals by the respondent to the petitioner in pursuance of notice dated 11.6.2024 (Annexure – B) till the next date of hearing.
The matter is, therefore, adjourned to 12.07.2024 the date already fixed.