Zee Entertainment Enterprise Ltd vs Haldwani Digital Services Private Limited And Anr

Having heard the counsels for both the sides and looking to the facts and circumstances of the case and also looking to the reply filed by the respondent no.1 especially Annexure P-9 to the memo of this petition which is Demand-cum-Disconnection Notice dated 29.6.2023. The outstanding amount as per petitioner is at Rs.23,09,065 (over and above, the notice amount at Rs.26,23,209).

It is submitted by the counsel for the petitioner that these dues are yet to be paid by the respondent no.1 which was calculated as on 13.9.2023.

Counsel appearing for the respondent no.1 submitted that they are ready and willing to make the payment of Rs.13 Lakhs within a period of two weeks and for remaining amount they shall give their payment schedule. It is submitted that incentive which is yet to be paid by the petitioner to the respondent is of amount approximately Rs.10 Lakhs.

Having heard the counsels for both the sides and looking to the Annexure P-9 to be read with Page No.426 which is a reply of the respondent no.1, we hereby direct the respondent no.1 to deposit Rs.13 Lakhs with the petitioner by way of Demand Draft or by RTGS within a period of two weeks from today. This amount of Rs.13 Lakhs is without prejudice to the rights and contentions of the respondent no.1 and the acceptance of this amount shall not be treated as admission of any facts by the petitioner.

So far as rest of the amount is concerned, counsel for the respondent no.1 seeks leave of this Tribunal to file an affidavit or to argue out the matter on the next date of adjournment.

As this matter is already Admitted, list it on 06.03.2024 under the head “For Directions”.