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Den Network Ltd vs Digital Media

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 March 2023 · Citation: (2023) 03 TDSAT CK 0036

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 49 Of 2020
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Judgment

8 paragraphs · 201 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing on behalf of the 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

1.

Whether the instant petition is maintainable in its present form ?

2.

Whether the parties have intentionally and willfully violated the terms of the placement agreement and / or the TRAI Regulations ?

3.

Whether the Petitioner is entitled to a decree for recovery of Rs.44,69,999/- from the Respondents along with interest @ 18% p.a. on the above amount from the date it became due and payable till its actual realization ?

4.

Whether the parties have fulfilled their obligations towards each other as per the placement agreement and / or the relevant TRAI Regulations ?

5.

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

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 22nd May, 2023.