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Hkgn Space Vision Digital Cable Tv Network vs Metrocast Network India Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 December 2022 · Citation: (2022) 12 TDSAT CK 0018

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 145 Of 2021
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Judgment

8 paragraphs · 193 words

Draft Issues have been filed on behalf of the Petitioner alone. It was submitted by Mr. Rishi Sharma appearing on behalf of the Respondents that they intend not to file any draft Issues in the instant matter.

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 disconnection notice dated 23.12.2020 issued by the Respondents is liable to be set aside ?

2.

Whether the demand notices / letters of the Respondents dated 23.12.2020, 20.06.2020 and 07.07.2020 issued by the Respondents are liable to be set aside ?

3.

Whether the Petitioner is entitled to a decree for direction against the Respondents to provide a copy of the Interconnect Agreement to the Petitioner ?

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 6th February, 2023.