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Hathway Digital Private Limited vs Maruti Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 December 2021 · Citation: (2021) 12 TDSAT CK 0011

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 399, 400, 401, 402, 403, 404, 405, 406, 407, 408, 409 2019
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Judgment

8 paragraphs · 173 words

Draft Issues have been submitted on behalf of the parties. Heard the parties and perused the record of the case and the following Issues are settled:

ISSUES

1.

Whether the petition is maintainable in its present form ?

2.

Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of the interconnect regulations as well as the terms of the respective interconnect agreements between the parties ?

3.

Whether the Petitioner is entitled for the outstanding dues towards subscription charges from Respondent No.1 as claimed in the respective petitions along with interest claimed ?

4.

Whether the Petitioner is entitled for recovery of STBs and viewing cards from the Respondents in good working condition or in the alternative for its cost ?

5.

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

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 2nd February, 2022 for directions.