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Hathway Digital Private Limited vs T S Cable & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 February 2023 · Citation: (2023) 02 TDSAT CK 0051

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 439 Of 2019
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Judgment

7 paragraphs · 176 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 the light of the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the instant petition is maintainable in its present form ?

2.

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

3.

Whether the Petitioner is entitled to a decree for recovery of 258 STBs along with viewing cards from the Respondents in good and working condition or in the alternative to recover an amount of Rs.4,24,145/- towards cost of STBs and viewing cards ?

4.

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

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 24th April, 2023.