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Den Network Ltd vs Skyline Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 January 2024 · Citation: (2024) 01 TDSAT CK 0001

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition No. 306 Of 2020
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Judgment

6 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 there exists any cause of action against the Respondent No.2 ?

(ii) Whether the Petitioner is entitled for recovery of an amount along with interest from Respondents as claimed in the petition ?

(iii) Whether the Petitioner is entitled for return of 1025 STBs along with all accessories in good working condition from the Respondents or in the alternative an amount of Rs.20,48,975/- towards cost of STBs ?

(iv) Whether Respondent No.1 has migrated from the network of Petitioner to the network of Respondent No.2 without clearing the outstanding subscription amount and return of STBs in violation of the TRAI Regulations ?

2.

As prayed for, let evidence affidavit be filed by Petitioner in four weeks time and by Respondents in four weeks thereafter. List the matter for Directions on 19th February, 2024.