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Den Network Ltd vs Vision Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 January 2024 · Citation: (2024) 01 TDSAT CK 0002

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition No. 420 Of 2020
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Judgment

6 paragraphs · 132 words
1.

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

(i) Whether there exists any cause of action against Respondent No.2 ?

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

(iii) Whether Petitioner is entitled for return of STBs from Respondent No.1 or in the alternative an amount of Rs.3,19,840/- towards cost of STBs ?

(iv) Whether Respondent No.1 has migrated from the network of Petitioner to the network of Respondent No.2 in violation of the TRAI Regulations ?

2.

As prayed for, let evidence affidavits be filed by Petitioner in four weeks time and by Respondents in four weeks thereafter. List the matter for Directions on 4th March, 2024.