Bhagabati Prosad Banerjee, J. - (1.) This matter was mentioned Yesterday in our Residence but as all the Parties could not be contacted we refused to hear out the matter at our residence. We decided to take up this matter in the Court as a very emergent situation has arisen and as a special case we decided to sit in the Court even on Sunday morning. Today's match is going to start at 9 O'clock and we are passing this order practically at 9 O'clock. We sat in the Court at 8 A.M. and after hearing the learned Counsels for the respect parties we make it clear that in case any of the parties is aggrieved by the order already made by us on November 12, 1993, it is for them to take up the matter in appropriate forum in accordance with law. They have, however, given us to understand that none of the parties is inclined to go higher up against the order dated 12th November, 1993. Certain clarification of that order are necessary in the changed situation. So far as this Court is concerned, this Court is very much anxious to see that the order already passed has to be implemented and the live telecast of the matches has to be made and the millions of viewers may not suffer for any inhibition on the part of individual. It appears to us after the hearing of the learned Counsels for the parties that some small snags and certain misunderstandings between the parties have arisen for which it is brought to the notice of this Court that cannot be telecast of the matches. The first thing, standing in the way as it appears to us is that the placement of cameras. According to Doordarshan authorities they are not given suitable place for the purpose of placing their cameras to telecast the matches Mr. Roy, appearing on behalf of the Cricket Association of Bengal on the other hand submitted unequivocally that CAB is not going to oppose Doordarshan in placing the cameras but the dispute has arisen as to the signalling to be made for telecast. According to Mr. Das, learned counsel appearing on behalf of the appellant submits that there could be only one signalling from one field and accordingly, Doordarshan, in terms of our earlier order should be treated as Host Broadcasters and the TWI should take signalling from them This position was opposed by Mr. Roy, learned Counsel on behalf of the CAB stating that Doordarshan has been given exclusive right as the Host Broadcasters, so far as telecasting of matches in India, but for abroad it should be done by TWI.
(2.) We make it clear however, that Doordarshan will have the exclusive right of signalling for the purpose of telecasting within the country and they are to be treated as Host Broadcasters so far as India is concerned.
(3.) We are also making it clear that TWI, if authorised and permitted in terms of our earlier order is entitled to telecast outside the country and to send their signal accordingly.;