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Hathway Digital Private Limited vs Shri Ramakrishna Communication 1 & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 23 November 2022 · Citation: (2022) 11 TDSAT CK 0055

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 280 Of 2019
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Judgment

7 paragraphs · 221 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing on behalf of the parties and perused the record of the case and, in light of the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the parties have breached the Interconnect Agreement and / or the TRAI Regulations ?

2.

Whether the Respondent has illegally migrated to M/s.BCN Digital / competing MSO in violation of the Interconnect Regulations and also in violation of the terms of the agreement between the parties ?

3.

Whether the Petitioner is entitled to a decree for recovery of outstanding amount of Rs.14,95,727/- towards the subscription charges and also to a decree for recovery of 2601 STBs along with the viewing cards from the Respondent in good and working condition or in the alternative cost thereof amounting to Rs.33,29,280/- along with interest @ 18% p.a. on the amount due and payable till its actual realization ?

4.

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

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 for directions on 23rd January, 2023.