SUMANGALI DIGITAL COMMUNICATION INDIA PVT. LTD. Vs. SUN DISTRIBUTION SERVICES PVT. LTD.

JUDGEMENT

(1.) THE present M.A. has been filed by the petitioner/applicant praying, inter -alia, for appointing a Local Commissioner for conducting ground verification in the city of Gulbarga. As per the petitioner/applicant, though 70% of the LCOs are with the other MSO, namely Raghavendra Enterprises, the petitioner is being asked to pay subscription fee which is in excess of what is being paid by the other MSO.

(2.) PETITIONER is a MSO operating in the District of Gulbarga and surrounding rural areas. Respondent No. 1 is a broadcaster. Earlier the petitioner had filed petition [231(C) of 2014] challenging the disconnection notices dated 25.03.2014 and 13.4.2014 issued by respondent no. 1 under clauses 4.1 and 4.3 of the Regulations. Vide order dated 31.7.2014, the Tribunal had made an interim arrangement as per which a monthly subscription of Rs. 1.5 lakhs is to be paid by the petitioner to the respondent.

(3.) DURING the course of hearing the M.A., the counsel for the parties jointly proposed the name of Mr. Sharath Sampath, Advocate to be appointed as Advocate Commissioner to conduct the ground verification in the city of Gulbarga. Mr. Sampath has consented for the same.