INDEPENDENT NEWS SERVICE PVT. LTD Vs. ANURAAG MUSKAAN

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 9 of Arbitration and Conciliation Act, 1996 seeking inter alia, the following relief :

(2.) The case of the petitioner is that the petitioner is one of the leading media companies in India and broadcasts and operates a 24 hour Hindi news channel by the name INDIA TV which recruits a large number of producers, anchors, reporters, technical personnel, editors, journalists etc. and spends aggressive amounts of monies on promoting the image, persona and personality of the Presenter and the same is categorized as "BRAND BUILDING EXPENSE".

(3.) Mr. Anuraag Muskaan, respondent in the matter was recruited by INDIA TV. He joined INDIA TV on 16th January, 2012 as a Presenter. He entered into an agreement with the petitioner on the same date. His professional fee was fixed at Rs. 95,833/- per month. The term of the agreement dated 16th January, 2012 was for two years effective from the date of telecast of the 1st show on the channel and renewable in writing with the mutual consent of the parties. He was required to perform his services from various offices of the petitioner throughout India including New Delhi and NCR.