S R CABLE Vs. STAR INDIA PVT LTD

JUDGEMENT

(1.) NOTICE. Ms. Agnihotri, learned counsel accepts notice on behalf of respondent.

(2.) Counter affidavit be filed within three weeks. Rejoinder, if any, be filed within two weeks thereafter.

(3.) LEARNED counsel for the petitioner submits that petitioner has not admitted the correctness of the arrears as pointed out by the learned counsel for the respondent. However, without prejudice to petitioner's contention, petitioner is willing to deposit the above said amount of Rs. 14,32,131/- minus the amount paid by the petitioner to the respondent subject to the decision of this Tribunal so that he can get continued supply of signals.