CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Den Enjoy Cable Networks Pvt. Ltd vs Simran Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 September 2021 · Citation: (2021) 09 TDSAT CK 0027

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition 218, 219, 220 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

7 paragraphs · 143 words

Draft Issues have already been filed and are available on record of the case.

Heard the parties and perused the record of the case. The following Issues are settled in the matter:

ISSUES

1.

Whether the Petitioner is entitled for dues as claimed in the petition along with the STBs or in alternative the cost of the STBs from the Respondent ?

2.

Whether Respondent No.1 has migrated to Respondent No.2 without complying the TRAI Regulations ?

3.

To what other relief / reliefs the Petitioner is entitled for ?

A prayer was made for grant of four weeks time for filing the Evidence Affidavits on behalf of the Petitioner. The time is allowed as prayed for. The Petitioner may file its Evidence Affidavits within four weeks and the Respondents within four weeks thereafter. List the matter on 22nd October, 2021 for directions.