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Judgment
6 paragraphs · 173 wordsDraft Issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing for the respective parties and perused the record of the case and, in the light of the material available on record of the case, the following Issues are settled:
ISSUES
Whether the instant petition is maintainable in its present form before this Hon'ble Tribunal for want of jurisdiction ?
Whether the Petitioner is entitled to recovery of an amount of Rs.17,19,166/- from the Respondents towards the outstanding promotion fee regarding placement of channel-B4U (Kadak) along with interest on the above amount @ 24% p.a. from the date the amount became due and payable till its actual realization ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 10th October, 2022.