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Judgment
Admit.
Notice upon respondent Mr. Prabhat Ranjan, authorized representative accepts notice on behalf of the respondent and seeks time to file authority letter, to get instructions and to file reply. Time, as prayed for, is granted.
By way of ad-interim relief, the respondent is hereby restrained from disconnecting the supply of signals of channels to the petitioner. This ad-interim stay shall continue till the next date of hearing.
The petitioner shall make the regular payment of monthly subscription amount as per due date by way of Demand Draft/RTGS to the respondent.
Counsel for the petitioner shall pay Rs.25 Lac by tomorrow (27.05.2023) and Rs.20 Lac by 01.06.2023 to the respondent by way of Demand Draft/RTGS on account.
List the matter under the head "For Directions" on 19.07.2023.
In the meanwhile, parties may sit together to reconcile their accounts in the office of the respondent.