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Indiasign Pvt Ltd vs Dera Television Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 December 2021 · Citation: (2021) 12 TDSAT CK 0059

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 186 Of 2019
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Judgment

7 paragraphs · 141 words

Draft Issues have been shared on behalf of the parties. Heard the parties and perused the record of the case and the following Issues are settled:

ISSUES

1.

Whether the claim of the Petitioner is within the jurisdiction of this Tribunal for recovery of the dues as prayed ?

2.

Whether the Petitioner is entitled to recovery of dues of Rs.1,06,62,520/- from the Respondents as claimed in the petition ?

3.

Whether the Petitioner is entitled to pendent lite and future interest, if so, at what rate ?

4.

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

Six 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 under the head "For Directions" on 22nd February, 2022.