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Den Networks Ltd vs Channel Two Communication And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 May 2023 · Citation: (2023) 05 TDSAT CK 0017

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 392 Of 2020
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Judgment

9 paragraphs · 226 words
1.

Draft Issues have been filed on behalf of the Petitioner which are available on record of the case. It was submitted on behalf of the Resondents that they have filed their draft Issues through e-mail.

2.

Heard the learned counsels appearing on behalf of the parties and perused the record of the case, and in the light of the facts and circumstances and material available on record of the case, the following Issues are settled:

ISSUES

i. Whether the instant petition is maintainable in its present form ?

ii. Whether the Respondents have violated the TRAI Regulations by illegally swapping the STBs belonging to the Petitioner ?

iii. Whether the Petitioner is entitled to a decree for recovery of Rs.2,42,362/- towards outstanding dues from the Respondents jointly and severally along with the applicable interest ?

iv. Whether the Petitioner is entitled to a decree for recovery of 1702 STBs in good working condition along with all its accessories or in the alternative for a payment of Rs.34,02,298/- towards the cost of such STBs ?

v. To what other relief / reliefs the Petitioner is entitled to ?

3.

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 12th July, 2023.