Supreme Court of India
Prime Channel & Anr. vs Union Of India & Ors. on 23 April, 1998
Equivalent citations: AIR1999SC1497, JT1998(4)SC493, 1998(3)SCALE666B, (1998)5SCC580, AIR 1999 SUPREME COURT 1497, 1998 AIR SCW 3839, 1998 (3) SCALE 666, 1998 (5) SCC 580, (1998) 3 SCALE 666.2, (1998) 4 JT 493 (SC), 1998 (4) JT 493
Author: G.N. Ray
Bench: G.N. Ray
ORDER
1. After hearing learned counsel for the parties we modify clause 3 of the terms indicated in the order of this Court dated 11th of December, 1996 because this Court was given to understand that the amount mentioned in clause 3 was similar to the terms which were made available to the serial 'Om Namah Shivay'. As it appears to us from the fetter dated April 7, 1997 addressed to M/s. Creative Eye Limited in respect of the telecast of the serial 'Om Namah Shivay' that for the first 13 episodes' minimum guarantee would be Rs. 37.08 lakhs (including telecast fee) with 840 seconds of commercial time (including admissible FCT of 210 seconds) and for the 14th episode up to the end, the minimum guarantee would be Rs. 46.05 lakhs per episode (including telecast fee) with 840 seconds of commercial time (including admissible FCT of 210 seconds). Clause 3 of the terms contained in the order dated 11th December, 1996 is modified by indicating that for the first 13 episodes of 'Chandrakanta' which will be telecast for Door Darshan-1 after the four recapitulating episodes the minimum guarantee would be Rs. 37.08 lakhs (gross) per episode (including telecast fee) for 840 seconds of commercial time (including admissible FCT of 210 seconds) and from 14th episode up to the 58 episodes minimum guarantee will be Rs. 46.05 lakhs (gross) (including telecast fee) with 840 seconds of commercial time (including admissible FCT of 210 seconds). So far as the bank facilities are concerned the same term which is made available to the 'Om Namah Shivay' it will be made available to the telecast of serial 'Chandrakanta'. The application is accordingly disposed of.