Admit.
Mr. Tejveer Singh Bhatia accepts notice on behalf of the Respondent.
The Respondent may file its Reply within four weeks from today. Rejoinder, if any may be filed within two weeks from the date of receipt of a copy of the Respondent's Reply.
On hearing counsel for the parties on the question of interim relief prayed for by the Petitioner we make the following arrangement until further orders:—
i. The Respondent is restrained from disconnecting the signals to the Petitioner in furtherance of the impugned notice.
ii. The Petitioner must pay to the Respondent the admitted dues amounting to Rs. 3,840,579.07/- in course of the week. Here it needs to be clarified that the aforesaid amount is arrived at after discounting Rs. 1,491,750.00/- in regard to which it is stated by the Petitioner (vide Annexure-P/17) that a cheque for that sum is handed over to the Respondent which the Respondent has so far not encasehd. In other words, the amount of Rs. 3,840,579.07/- is computed, taking the sum of Rs. 1,491,750.00/- as having been paid to the Respondent if that is not so, the outstanding amount which the Petitioner must pay to the Respondent would include the additional sum of Rs. 1,491,750.00/- apart from the admitted amount of Rs. 38,40579.07/-
During the pendency of this Petition Mr. Bhatia is agreeable to hold a joint survey to ascertain the number of local cable operators who continue to remain with the Petitioner as on date. The representative of the Respondent may visit the Petitioner's office on July 22, 2013 for conducting the joint survey.
Put up before the Registrar on 05.09.2013 for getting the case ready for hearing.