AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 162 wordsDraft issue has been filed on behalf of the Petitioner. Heard learned counsels appearing for the parties and perused the records of the case available on record, the following issues are framed:
Issues
(i) Whether the instant Petition is maintainable is its present form?
(ii) Whether the Respondent No. 1 has illegally migrated to Respondent No. 2 in violation of Interconnected Regulations and also in violation of the terms of the agreement between the Petitioner and Respondent No. 1?
(iii) Whether the Petitioner is entitled for recovery of STBs and viewing cards from the Respondents in good working condition or in the alternative the cost of the STBs as claimed in the respective Petitions?
(iv) To what other relief/ reliefs the Petitioner is entitled for?
Four weeks’ time is prayed and allowed to the Petitioner for filing evidence affidavit in the matter. The Respondents may file their evidence affidavits within four weeks thereafter.
Let the matters be listed on 26.05.2022 for Directions.