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Judgment
6 paragraphs · 115 wordsAfter hearing Learned Counsel for the two sides, following Issues are framed in agreement of the two counsel
Whether Petitioner is entitled for recovery of Rs. 42,23,625/- along with interest towards channel placement charges from Respondent as claimed in the Petition?
Whether invoices were duly raised by Petitioner to the Respondent in terms of Memorandum of Understanding dated 21.06.2017 between the parties?
Whether any of the party is in violation of terms and conditions of the Memorandum of Understanding dated 21.06.2017? If so, to what effect?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter.
List for Directions on 19.07.2024.