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Judgment
6 paragraphs · 116 wordsAfter hearing Learned Counsel for the two sides, the following Issues are framed in agreement of the two counsel
Whether Petitioner is entitled for recovery of Rs. 3,34,532/- along with interest @ Rs. 18% Per Annum towards subscription charges from Respondents?
Whether Petitioner is entitled for return of 189 STBs or in lieu thereof an amount of Rs. 2,41,920/- @ Rs. 1280 per STB towards cost of STBs from Respondents?
Whether Respondent No.1 has migrated to the network of Respondent No.2 in compliance of TRAI Regulations?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent No.1 in four weeks thereafter.
List for Directions on 27.08.2024.