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Judgment
9 paragraphs · 195 wordsDraft issues have been filed on behalf of both the parties. Heard the parties and perused the records of the case. The following issues are settled in the light of materials available on record of the case.
Issues
(i) Whether the instant petition is maintainable in its present form.
(ii)Whether the respondent no. 1 has illegally migrated to respondent no. 2 in violation of Interconnect Regulations and/or in violation of the terms of agreement between the parties?
(iii) Whether the petitioner is entitled to recovery of outstanding dues towards the subscription charges from the respondent no. 1 as claimed in the petition along with interest thereof and if so, at what rate of interest?
(iv)Whether the petitioner is entitled to 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 petition.
(v) To what other relief/reliefs the petitioner is entitled for.
Four weeks’ time is prayed by the petitioner for filing their evidence affidavit. Time as prayed is allowed. The respondents may file their evidence affidavits within four weeks thereafter.
Let the matter be listed for directions on 8.7.2022.