RAJAGOPAL CHAKRAVARTHI VENKATESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the Petitioner No.1 and Petitioner No.2 - Lex Sportel Vision Pvt. Ltd. (hereinafter, "Lex Sportel") against the Union of India - Respondent No.1 and three group companies of the Discovery group ('Discovery"). The prayer in the writ petition is as under:

(2.) The case of the Petitioners is that the Petitioners had entered into a Term Sheet dated 22nd June, 2017 called the CMS (Channel Management Services) Term Sheet with Respondent Nos.2 & 3. As per the said Term Sheet, the Petitioners were supposed to provide various services to Respondent Nos.2 & 3, which are described herein below:

(3.) Discovery served a Notice of Termination of the CMS Term Sheet on 14th October, 2019 and it is submitted that on 23rd January, 2020, the same was terminated. Disputes have arisen between Lex Sportel and Discovery, which led to filing of the present petition.