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Indus Ind Media And Communications Limited vs Renuka Devi Gayathri Cable1 And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 September 2021 · Citation: (2021) 09 TDSAT CK 0052

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 151, 152, 153 Of 2018
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Judgment

7 paragraphs · 203 words

No one appears for other Respondents. The matter proceeds ex-parte against the remaining Respondents. 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. The following Issues are settled:

ISSUES

1.

Whether the instant petition is maintainable in its present form ?

2.

Whether the Petitioner is entitled to claim the outstanding amount towards subscription charges along with the STBs or its cost as well as interest thereupon from the date the amount became due till its realization ?

3.

Whether the Respondent has committed any breach of `Model Interconnect Agreement' and / or breach of the TRAI Regulations ?

4.

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

It was prayed on behalf of the Petitioner that six weeks time be granted for filing the Evidence Affidavits as well as an appropriate application for change in name of the Petitioner as Indus Ind Media and Communications Ltd. has merged with NXT Digital Ltd. As prayed, the time is allowed. The Respondents may also file their Evidence Affidavits within six weeks thereafter. List the matter on 11th November, 2021 for directions.