Hcv Digital Entertainment Pvt Ltd vs Sv Cable Network And Ors

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard 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

Whether the instant petitions are maintainable in their present forms ?

Whether there is any valid and substituting Interconnect Agreement between the Petitioner and Respondent No.1 ?

Whether the Respondents have breached the terms of the Interconnect Agreement between the parties or the TRAI Regulations ?

Is the Petitioner entitled to recover the dues of subscription charges as claimed in the respective petitions ?

Whether the Petitioner is entitled to recovery of STBs along with viewing cards from the Respondents in good working condition or in the alternative cost thereof as mentioned in the respective petitions ?

Whether the Petitioner is entitled for interest on the above amount @ 18% p.a. from the date it became due and payable till its actual realization ?

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

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 September, 2022.