CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Haldwani Digital Services Pvt Ltd vs Zee Entertainment Enterprise Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 October 2022 · Citation: (2022) 10 TDSAT CK 0020

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 711 Of 2021
Ask AI about this case

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

6 paragraphs · 144 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing on behalf of the parties and perused the record of the case and, in the light of the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the demand-cum-disconnection notices dated 10.12.2021 and 13.12.2021 issued by the Respondents are liable to be set aside ?

2.

Whether the Petitioner is entitled for adjustment of incentives to the tune of Rs.48,55,772.76 as claimed by him ?

3.

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

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents to file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 9th December, 2022.