1. Counsel appearing for the respondent submitted that an order was passed by this Tribunal dated 27.4.2022, through which a direction was given to
the respondent to make the payment of Rs. 15 lakhs to the petitioner on or before 31.5.2022. It is further submitted that the said order has not been
complied with because of financial difficulties being faced by the respondent and hence, today they have preferred a handwritten application signed by
Advocate for the respondent stating that the respondent shall make payment of Rs. 5 lakhs during the course of the day to the petitioner and remaining
Rs. 10 lakhs will be paid by the respondent to the petitioner within a period of two weeks from today.
2. Counsel for the respondent submits that upon instructions received from (a) Mr. Chandra Mohan, who is the CEO of the respondent and (b) Mr.
Sushil Shetty, who is the Authorised Representative of the respondent, a hand-written application has been preferred for modification of the order
dated 27.4.2022. If there is any breach of the assurance, then action may be taken against the Directors of the respondent as well as against the
aforesaid two persons.
3. On this assurance given by counsel for the respondent through their hand-written application, photocopy of which is taken on record and, therefore,
we hereby modify our order dated 27.4.2022 in the present Broadcasting Petition No. 55 of 2020 to the effect that the respondent shall make
payment of Rs. 5 lakhs to the petitioner within a period of one week from today. The remaining amount of Rs. 10 lakhs will be paid by the
respondent to the petitioner within a further period of three weeks from today.
4. To the aforesaid extent, our order dated 27.4.2022 in the present Broadcasting Petition No. 55 of 2020 is hereby modified.
5. If the respondent does not deposit the said amount in terms of the re-scheduled payment as indicated above, we hereby direct the aforesaid two
persons of the respondent viz. Mr. Chandra Mohan and Mr. Shushil Shetty shall remain personally present before this Tribunal on the next date of
hearing at 11.00 A.M.
6. We also clarify that so far as the further direction for payment of remaining amount of Rs. 8.60 lakhs by the respondent to the petitioner on or
before 7.7.2022 is concerned, that order shall remain as it is.
7. We adjourn the matter to 25.7.2022.
