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Judgment
6 paragraphs · 118 wordsAfter hearing Learned Counsel for the two sides, the following Issues are framed in agreement of two counsel
Whether Petitioner is entitled for recovery of outstanding subscription charges of Rs. 65,944 as on 31.04.2019 from Respondents?
Whether Petitioner is entitled for return of 449 STBs in good working condition or in lieu thereof an amount of Rs. 8,97,551 @ Rs. 1999 per STB from Respondents?
Whether R1 has migrated from the network of Petitioner to the network of R2? if so, whether such migration is as per TRAI Regulation?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter.
List for Directions on 09.07.2024.