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Judgment
7 paragraphs · 141 wordsAfter hearing Learned Counsel for the two sides, the following Issues are framed in agreement of the two counsel
Whether there exits any cause of action against Respondent No.2?
Whether Respondent No.1 has migrated from the network of Petitioner to the network of Respondent No.2? If so, whether such migration is as per TRAI Regulations?
Whether Petitioner is entitled for recovery of an amount of Rs. 91,655/- towards subscription charges as on 30.04.2020 from Respondents?
Whether Petitioner is entitled for return of a total no. of 320 STBs in good working conditions from Respondents or in lieu thereof an amount of Rs. 6,39,680/- @ Rs. 1999 per STB from Respondents?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent No.2 in four weeks thereafter.
List for Directions on 22.07.2024.