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Judgment
7 paragraphs · 135 wordsAfter hearing Learned Counsel for the two sides, the following Issues are framed in agreement of the two counsel
Whether Petitioner is entitled for recovery of Rs. 40,391.75/- and Rs. 1,050/- from Respondents towards subscription charges and activation charges respectively?
Whether Petitioner is entitled for recovery of Rs. 6,72,000/- towards cost of STBs or return of 336 STBs along with accessories in good working condition from Respondents?
Whether Respondent No.1 has migrated from network of Petitioner to the network of Respondent No.2? if so whether such migration is as per TRAI Regulations?
Whether STBs of the Petitioner have been swapped by Respondent No.1 to Respondent No.2?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks and by Respondent in four weeks thereafter.
List for Directions on 30.05.2024.