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Judgment
9 paragraphs · 185 words Heard the Learned Counsel appearing on behalf of the parties and, in light of the facts and the pleadings taken on record in the case, the following
issues are settled:
                                                 ISSUES
Whether the Petitioner is entitled to claim the dues and the Set Top Boxes or the cost in lieu thereof from the Respondents as claimed in the Petition ?
Whether the Respondents have committed any breach of TRAI Regulations and the Respondent No.1 has migrated to Respondent No.2 ?
Whether the Petition is barred by limitations ?
What other relief / reliefs the Petitioner is entitled for ?
As prayed for, let the evidence affidavits be filed by the Petitioner in four weeks' time. The Respondents may file their evidence affidavits within four
weeks thereafter. List the matter on 27th September, 2021 for directions.