Tj Cable Network vs Zee Entertainment Enterprises Ltd (zeel)

Petitioner had indicated in the last occasion also that it is willing to try for a settlement through mediation. Learned counsel for the respondent has

instructions to the effect that mediation may cause unnecessary delay and therefore, whether the additional demand of Rs. 1.40 croers approx. is legal

or not may be adjudicated by Tribunal at an early date.

The settlement has many advantages over adjudication and therefore, it is deemed proper to refer the parties first for mediation but with a rider that

it should be done expeditiously within time indicated, and unless there is chance of settlement, this Tribunal may consider to withdraw the matter from

mediation and hear the parties on merits on the next date. With this rider, the matter is referred to mediation which should begin at the earliest and

preferably by 5.8.2021.Â

Parties shall be heard about the chance of settlement through mediation and or on merits, if required, on the next date.

A comparative chart of certain facts and figures has been produced on behalf of petitioner. It will be open for the respondent to give response to that

chart or any other chart to explain the matters by the next date with advance copy to the other side.

Post the matter under the same head on 23.8.2021.