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Den Network Ltd vs Mbiztech Consulting Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 December 2023 · Citation: (2023) 12 TDSAT CK 0015

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition No. 28 Of 2020
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Judgment

7 paragraphs · 155 words
1.

After hearing the Learned Counsel for the two sides following Issues are framed in agreement of the two counsel:

(i) Whether Petitioner is entitled for recovery of an amount of Rs.85,68,000/- from Respondent as claimed in the petition ?

(ii) Whether Petitioner is entitled to claim interest on  the above amount from Respondent as per the agreement dated 21.11.2016 between the parties ?

(iii) Whether Respondent has admitted outstanding amount payable by it vide its e-mail dated 31.3.2017 sent to Petitioner ?

(iv) Whether Respondent is liable to be declared as defaulter ?

(v) Whether both the parties have performed their obligations as per the channel placement agreement dated 21.11.2016 entered between the parties during the claim period from 20.11.2016 to 19.5.2017 ?

2.

As prayed for, let evidence affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter. List the matter for Directions on 12th February, 2024.