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Hathway Digital Ltd vs Sristi Television Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 February 2022 · Citation: (2022) 02 TDSAT CK 0107

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 62 Of 2021
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Judgment

6 paragraphs · 121 words

Draft Issues have been received 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.

Is the Petition maintainable in its present form ?

2.

Whether the Respondent is liable to pay to the Petitioner a sum of Rs.21,75,000/- towards channel placement charges along with interest @ 24% p.a. ?

3.

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

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. Let the matter be listed on 28th April, 2022 for directions.