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Judgment
15 paragraphs · 229 words  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
the following issues are settled:
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ISSUES
Whether the Petitioner is entitled for outstanding dues towards subscription charges and return of STBs along with the Viewing Cards and other accessories or in the
alternative its money worth as prayed by the Petitioner along with interest @ 18% p.a. against the Respondents ?
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Whether the Respondents have committed any breach of Model Interconnect Agreement and / or TRAI Regulations ?
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Whether the instant petition is maintainable in its present form ?
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To what other relief / reliefs, if any, the Petitioner is entitled for ?
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 The Petitioners may file their evidence affidavits within six weeks from now and the Respondents may file their evidence affidavits within six weeks
thereafter. List the matter on 21st October, 2021 for directions.