Den Networks Ltd Vs Cable Net And Anr

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Judgment

10 paragraphs · 187 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case

and the following Issues are settled:

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ISSUES

Is the instant Petition maintainable in its present form ?

Is the Petitioner entitled to the reliefs prayed against the Respondents in the Petition ?

Have the Respondents committed any breach of the model Interconnect Agreement of the TRAI ?

To what other relief / reliefs the Petitioner is entitled for ?

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits in the matter. The Respondents may file their Evidence

Affidavits within four weeks thereafter. Let the matter be listed on 24th March, 2022 for directions.