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Judgment
7 paragraphs · 166 wordsThe matter proceeds ex-parte against Respondent No.2. The draft Issues have been shared on behalf of the parties which are available on record of the case.
Heard the parties, perused the record of the case and the following issues are settled:
ISSUES
Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of the Interconnect Regulations and also in violation of the terms of the Agreement signed between the parties ?
Whether the Petitioner is entitled for 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 ?
To what other relief / reliefs the Petitioner is entitled for ?
The Learned Counsel appearing for the Petitioner prayed for grant of four weeks time for filing Evidence Affidavit. As prayed for, the time is allowed. The Respondents may file their Evidence Affidavits within four weeks thereafter. List the matter on 8th November, 2021 for directions