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Judgment
8 paragraphs · 205 wordsDraft Issues have been filed on behalf of the parties which are available on record of the case. 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, following Issues are settled:
ISSUES
Whether the instant petition and the counter claim are maintainable in its present form ?
Whether there is a valid subsisting Interconnect Agreement executed between the parties ?
Whether there is any breach of Interconnect Agreement executed between the parties and / or the TRAI Regulations ?
Whether the Petitioner is entitled to recovery of outstanding subscription dues along with the cost of STBs from the Respondent or is the Respondent entitled to a decree for recovery of amount deposited towards security and, if yes, to what amount ?
To what other relief / reliefs the parties are entitled to in light of the petition and its counter claim ?
Six weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within six weeks thereafter. Let the matter be listed for "Directions" on 11th July, 2023.