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Judgment
8 paragraphs · 117 wordsPleadings are complete. After hearing Ld. Counsel for the parties, the following issues are framed in agreement of the two sides.
Whether the Petitioner is entitled to receive Rs 3,06,119/- and 2600Â STBs or in the alternate Rs 33,28,000/- towards cost @ Rs 1280/- per STB
from the Respondents jointly or severally alongwith interest?
Whether R-1 is illegally attempting to migrate to R-2 in violation of Interconnect Regulations?
Whether the petitioner and R-1 have any valid inter-connect agreement?
Whether the petition is maintainable against R-2?
As prayed for, let evidence affidavit be filed by the petitioner in four weeks. Respondents may file their evidence affidavit in four weeks
thereafter.  List on 8th March, 2021 for directions.