- (1.) Since hearing of this case is not possible to be concluded today or by tomorrow and is to be continued thereafter, we direct that this matter be listed for hearing on 15-4-2004. Under these circumstances, some interim arrangement has to be made regarding telecast of Indo-Pak matches being played in Pakistan.
(2.) In compliance with our order dated 15-3-2004, Prasar Bharati has tendered in Court Cheque No. 793546 dated 16-3-2004 for Rs 10,00,00,000 (Rupees ten crores) drawn on State Bank of India, New Delhi in favour of the registrar General, Supreme Court of India. Let the said amount be invested in a fixed deposit with a nationalised bank for a period of three months. In addition to that, Respondent 2 Prasar Bharati shall deposit a further sum of rs 40,00,00,000 (Rupees forty crores) within a week from today with the registrar General of this Court and the amount so deposited shall also be invested in a fixed deposit with a nationalised bank for a period of three months. The amount so deposited shall be subject to decision of the case.
(3.) What would be the actual losses, if any, which may be suffered by the parties, shall be calculated at the time of next hearing of the matter.;