Zee Entertainment Enterprises Ltd vs Haldwani Digital Services Pvt Ltd

This petition was filed in respect of petitioner’s grievance that the assigned LCN for its channels has been wrongly disturbed by the respondent.  On hearing the parties and considering the relevant facts, an interim protection was granted to the petitioner by observing that so long as parties are having business relationship as per the old agreement of 1.9.2019 which is presently under extension on different dates, the LCN position existing on 1.12.2021 shall be maintained.  However, a liberty was granted that in case parties opt for a fresh agreement, the issue of LCN shall abide by the terms of the agreement between the parties.

Now in view of order passed today in B.P. No. 711 of 2021 preferred by the respondent against the petitioner a new agreement will be effective from 1.4.2022.  Till then, the protection for maintaining the existing LCN position shall continue.  The parties will be free to enter into understanding or agreement with respect to LCN for the period commencing from 1.4.2022.  With this practical solution to the issues between the parties nothing else survives for determination.  The petition is disposed of accordingly.