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Gtpl Hathway Ltd vs Arth Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 October 2021 · Citation: (2021) 10 TDSAT CK 0005

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 68 Of 2019
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Judgment

6 paragraphs · 165 words

The draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case and, the following Issues are settled in the matter:

ISSUES

1.

Whether the instant application is maintainable in its present form ?

2.

Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of the Interconnect Agreement and / or TRAI Regulations without returning the STBs to the Petitioner ?

3.

Whether the Petitioner is entitled for an amount of Rs.12,65,293/- towards the subscription dues as well as return of 1000 STBs or in the alternative for an additional amount of Rs.18,50,000/- towards the cost of the STBs along with interest thereupon ?

Four weeks time was prayed on behalf of the Petitioner for filing the Evidence Affidavits. The time is allowed as prayed for. The Respondents may file their Evidence Affidavits within four weeks thereafter. List the matter on 1st December, 2021 for directions.