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Den Networks Ltd vs Shiva Media Network & Production Solutions

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 May 2022 · Citation: (2022) 05 TDSAT CK 0041

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 793 Of 2020
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Judgment

6 paragraphs · 190 words

Draft Issues have been filed on behalf of the parties. The Respondent has also filed a counter claim in the instant matter. Heard the parties and perused the record of the case and from the materials available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the Petitioner is entitled to a decree for recovery of an amount claimed in the instant petition towards the placement charges or the Petitioner himself has breached the terms of the Channel Placement Agreement dated 01.05.2018 executed between the parties ?

2.

Whether the Petitioner is entitled to recover any amount from the Respondent along with interest @ 18% p.a. as claimed or the Petitioner himself is liable to pay an amount of Rs.33,50,000/- along with interest @ 18% p.a. from June, 2018 till the actual date of payment ?

3.

To what other relief / reliefs the parties are entitled to ?

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondent may file his Evidence Affidavits within four weeks thereafter. Let the matter be listed on 19th July, 2022 for directions.