Den Networks Ltd vs Seven Ess And Anr

Draft Issues have been filed on behalf of the Petitioner in all the matters. Draft Issues have also been filed on behalf of Respondent No.1 in B.P.Nos.88, 89 and 92 of 2021. The matter proceeds ex-parte against Respondent No.1 in B.P.No.91 of 2021. No one is present on behalf of Respondent No.2 even today. Draft Issues have also not been filed on behalf of Respondent No.2 in any of the matters. It was made clear by the Order dated 19.04.2022 that in case no draft Issues are filed on behalf of the Respondents, the Issues may be settled on the basis of the material available on record of the case.

Heard the learned counsel appearing on behalf of the Petitioner as well as the learned counsel appearing on behalf of Respondent No.1 and the Issues are settled on the basis of the material available on record of the case so far.

ISSUES

Whether the Petitioner is entitled to claim the dues along with STBs or their cost in lieu of from the Respondents as per the prayer made in respective petitions ?

Whether the claim of the Petitioner is maintainable in its present form ?

Whether the Respondents have breached the terms of the Interconnect Agreement or the TRAI Regulations ?

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

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. Let the matter be listed for directions on 8th August, 2022.