Den Network Ltd vs Sky Vision Cable And Broadband Service

Heard at length. While hearing arguments of learned Counsel for both sides and going through the pleadings, it is apparent that interconnection agreement in between, the supply of STB boxes to the tune of 720, the raising of invoices and payment till December 2015 are not being disputed. The small difference in the statement of account and the alleged money which is said to be deposited against security with regard to STB’s, are under dispute and this may be clarified on the basis of statement made before this Tribunal by the Petitioner and Respondent in person, because the pleadings are with ambiguity and for making specification in pleadings and for appropriate adjudication, presence of both sides before this Tribunal is necessary.

Learned Counsels for both sides are being requested to ensure the presence of their clients,  in person,  before this Tribunal on the next date.

List the matter ‘for final hearing’ on 07.2.2023.