Zee Entertainment Enterprise Ltd vs Mahalaxmi Digital Cable And Communications Pvt.ltd., AP

Case taken up. Learned counsel for both side are present.

Heard arguments at length.  Reserved for judgment.

Learned counsel for respondent requested for exoneration of liability during the period of Covid-19 extension, because at ground reality, there was no earning at all.

Learned counsel for the petitioner mentioned that no approach for any reconciliation or settlement, was made by respondent in person or through the counsel for respondent.  If there is some request with regard to leniency of some amount for Covid period, then it ought to have been requested and discussed, in between. Though liability today to the extent of Rs. 30 lakhs, as was undertaken to be admitted one, is still being admitted by counsel for respondent, subject to statement of account, filed by the petitioner.

Hence,  under above pretext, both side is being expected to get the matter discussed with regard to Covid 19 period liability exoneration while taking into consideration the TRAI regime or owing to pre-paid mode, the same is not permitted one.

The result of this exercise may be brought on record within two weeks. This may be taken in consideration in decision making. Otherwise, file is reserved for judgment.