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Gtpl Hathway Pvt. Ltd vs Harsh Communication Llp And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 September 2021 · Citation: (2021) 09 TDSAT CK 0008

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition 445 Of 2020
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Judgment

6 paragraphs · 183 words

Draft Issues have been filed on behalf of the parties, which are available on record of the case. Heard the Learned Counsels of the parties, perused the record of the case and following Issues are settled for determination:

ISSUES

1.

Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of various Orders including the Order dated 30/07/2020 and also in violation of the  Interconnect Regulations as well as the terms of Agreement executed between the parties ?

2.

Is the Petitioner entitled for recovery of STBs along with the viewing cards in good working condition from the Respondents or in the alternative the cost of STBs as claimed in the petition ?

3.

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

It was prayed on behalf of the Petitioner that four weeks time be granted to them for filing their Evidence Affidavits. The time is granted as prayed for. The Petitioner may file its Evidence Affidavits within four weeks from now and the Respondents within four weeks thereafter. List the matter on 21st October, 2021 for directions.