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Judgment
Admit.
Notice upon respondent. Mr. Prabhat Ranjan, Authorised Representative is accepting notice on behalf of the respondent and is seeking time to file authority letter, to get instructions and to file reply. Time, as prayed, for, is granted.
As an ex-parte ad-interim relief, we hereby restrain the respondent from disconnecting the supply of channels to the petitioner on a condition that looking to Annexure P-6 of the memo of this petition Rs. 29,58,969/- shall be paid to the respondent by way of Demand Draft by the petitioner on or before 22.11.2022. On this condition the respondent is hereby retained from disconnecting the supply of signals of the channels to the petitioner. This ad-interim stay shall continue till the next date of hearing.
Petitioner shall make the payment of monthly subscription amount as per the due date by way of Demand Draft/RTGS.
List this matter under the head "For Directions" on 24.2.2023.