Telecom Disputes Settlement and Appellate Tribunal (TDSAT): A.K. Bhargava (Member) disposed of this broadcasting petition while proposing to the petitioner for payment in parts.
The petitioner was a Cable and Broadband Services Provider Company aggrieved with the disconnection notice served to it for non-payment of nearly Rs 1.6 crores.
Counsel for the petitioner, Vineet Bhagat submitted that the petitioner agrees to pay but wants reconciliation towards TDS deduction and receivable against the incentive of three months.
Counsel for the respondent, Kunal Tandon submitted that the respondent will be considerate towards the incentive made to the petitioner but wants the payment to be done without any delay.
In the reply, the petitioner submitted that payment of such a gigantic number could not possibly be given immediately, but agreed to pay it by the end of July 2019.
The Court ordered that the petitioner pay a certain amount immediately to show its bonafide and the remaining in two more installments. But, in case of default, the respondent will be at liberty to disconnect.[Meghbela Cable & Broadband Services (P) Ltd. v. Zee Entertainment Enterprise Ltd., 2019 SCC OnLine TDSAT 78, decided on 18-06-2019]
