PRIME CHANNEL Vs. UNION OF INDIA

JUDGEMENT

(1.) After hearing learned counsel for the parties we modify Cl. 3 of the terms indicated in the order of this Court dated 11th December, 1996 because this Court was given to understand that the amount mentioned in Cl. 3 was similar to the terms which were made available to the serial 'Om Namah Shivay.' As it appears to us from the letter 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 Doordarshan-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.