Den Network Ltd vs Sourab Cable Network And Anr

Ms. Swasti Misra, Advocate for R2 seeks  permission to file her Vakalatnama in the course of the day. She is permitted.

After hearing Learned counsel for the parties, the following issues are framed in agreement of all counsel

whether Petitioner is entitled for recovery of an amount of Rs. 48,211 from R1 towards outstanding subscription dues as on 30.11.2019 as claimed in the Petition?

Whether Petitioner is entitled for return of 331 STBs in good working condition from R1 or in the alternative an amount of Rs. 6,61,669 at the rate of Rs. 1999 per STB?

Whether there exists or existed any valid inter-connection agreement between  Petitioner and R1?

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  her four weeks time and by Respondents in four weeks thereafter.

List for Directions on 18.03.2024.

BP No. 11/2020 with MA/220/2022

Ms. Swasti Misra, Advocate for R2 seeks   permission to file her Vakalatnama in the course of the day. She is permitted.

After hearing Learned counsel for the parties, the following issues are framed in agreement of all counsel

whether Petitioner is entitled for recovery of an amount Rs. 1,47,393/-  from R1 towards outstanding dues as 30.11.2019 as claimed in the Petition.

Whether Petitioner is entitled for return of 500 STBs in good working condition from R1 or in the alternative an amount of Rs. 9,99,500/- @ Rs.1999 per STB.

Whether there exists or existed any valid inter-connection agreement between  Petitioner and R1?

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 Respondents in four weeks thereafter.

List for Directions on 18.03.2024.