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Judgment
11 paragraphs · 234 wordsDraft issues have been filed on behalf of the parties, which are available on the record of the case. Heard the parties and perused the record of the case, and the following
issues are
settled:Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â
ISSUES
Whether the Petitioner is entitled for outstanding dues towards subscription charges, the cost of STBs and Viewing Cards or in the alternative, its money worth along with
interest thereupon as claimed in the petition ?
Whether the Respondents have caused any breach of terms of Model Interconnect Agreement and / or TRAI Regulations ?
Whether the instant petition is maintainable in its present form ?
To what other relief / reliefs the Petitioner is entitled for ?
It was prayed on behalf of the Petitioner that five weeks time be granted for filing evidence affidavits. As prayed for, five weeks time is allowed to the Petitioner for filing
evidence affidavits. The Respondents may file their evidence affidavits within five weeks thereafter. Put up the matter on 21st October, 2021.