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Hathway Digital Private Limited vs G.c.n ( Das Cable Network) & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 August 2023 · Citation: (2023) 08 TDSAT CK 0010

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 37 Of 2020
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Judgment

7 paragraphs · 200 words
1.

Draft Issues have been filed on behalf of the Petitioner. It was submitted on behalf of the Respondents that they have no objection to the Issues filed by the Petitioner.

2.

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

i. Whether the Respondent No.1 has illegally migrated to M/s. Saptak Digital Pvt. Ltd. (Respondent No.2), a competing MSO, in violation of the Interconnect Regulations as well as the terms of the agreement executed between the Petitioner and the Respondent No.1 ?

ii. Whether the Petitioner is entitled to a decree for recovery of 445 STBs along with viewing cards in good and working condition or in the alternative for the cost thereof @ Rs.1600/- per STB aggregating to Rs.7,12,000/- ?

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

3.

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 9th October, 2023.