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Judgment
9 paragraphs · 193 wordsThe draft Issues have been submitted by both the parties. Heard the parties, perused the record of the case and following Issues are settled:
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ISSUES
Whether the Petitioner is entitled to claim the dues and the STBs or its money worth from the Respondents, as prayed in the present petition ?
Whether the Respondent No.1 has committed any breach of agreement and / or the TRAI Regulations ?
Whether the petition is maintainable in its present form ?
To what relief / reliefs the Petitioner is entitled for ?
The Petitioner may file his Evidence Affidavits within four weeks from now and the Respondents may also file their Evidence Affidavits in four weeks thereafter.
Put up the matter on 4th October, 2021 for directions.