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Gtpl Hathway Ltd vs Dikshant K Padhiyar & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 September 2021 · Citation: (2021) 09 TDSAT CK 0019

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 208, 209, 210, 211 Of 2021
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Judgment

7 paragraphs · 198 words

Draft Issues have been submitted 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 for determination:

ISSUES

1.

Whether Respondent No.1 has breached the terms of the `Model Interconnect Agreement' signed with the Petitioner and / or violated the TRAI Regulations ?

2.

Whether the Petitioner is entitled for any outstanding dues and for recovery of STBs along with the Viewing Cards in good working condition from the Respondents or in the alternative for the cost of STBs and Viewing Cards from the Respondents ?

3.

Whether the Petitioner is entitled for interest @ 15% on the amount payable till its realization from the Respondent No.1 ?

4.

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

It was prayed on behalf of the Petitioner that five weeks time be granted for filing the Evidence Affidavits in the matter. As prayed for, five weeks time is granted to the Petitioner for filing the Evidence Affidavits. The Respondents may file their Evidence Affidavits within five weeks thereafter. List the matter on 26th October, 2021 for directions.