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Hathway Digital Ltd vs Aaho Media And Entertainment Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 14 December 2021 · Citation: (2021) 12 TDSAT CK 0048

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 709 Of 2020
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Judgment

5 paragraphs · 119 words

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:

ISSUES

1.

Whether the Respondent is liable to pay to the Petitioner a sum of Rs.30,62,666/- only towards Channel Promotion Charges along with interest or the Petitioner has breached the agreement and / or TRAI Regulations ?

2.

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

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavit. The Respondents may file their Evidence Affidavit within four weeks thereafter. List the matter on 14th February, 2022 for directions.