Zee Entertainment Enterprise Ltd vs Rewari Digital Network

By an interim order passed on 1.9.2020, this Tribunal has directed that no coercive steps shall be taken against Rewari Digital Network on account of

impugned demand based on audit report. The main issue relating to additional demand on the basis of audit report required that parties file their

reply and rejoinder. That has been done. Presently the parties have to be heard on the interim order in the light of materials now available on

records for the purpose of equity and justice.

According to learned counsel for the Zee Entertainment Enterprise Ltd. , the issues will be similar to one arising in B.P. No. 567 of 2020 preferred by

Star India Pvt. Ltd. against the respondent in which interim order is being re-considered in the light of audit report in respect of petitioner's system.Â

In that case audit report is dated 20.6.2020 which was shared on 22.6.2020 and additional demands were made by Star India Pvt. Ltd. on that basis.Â

In the present matter, the audit is said to have taken place in November 2019. Both the parties should come ready on the next date for

reconsideration of the interim order and the relevant facts to show whether issues noticed in this petition are different from that in B.P. No. 567 of

2020 or are materially the same. This is for the sake of uniformity in orders and in similar matters. Counsel for the parties in this matter also

appear for the parties in B.P. No. 567 of 2020.

Written notices can be shared by the parties a day in advance of next hearing.

Post the matter under the same head on 3.3.2021.