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Kable First India Pvt Ltd vs 9x Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 May 2023 · Citation: (2023) 05 TDSAT CK 0002

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 191 Of 2022
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Judgment

7 paragraphs · 171 words
1.

Draft Issues have been filed on behalf of the Respondents only. It was submitted on behalf of the parties that Issues be settled today itself. 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, the following Issues are settled:

ISSUES

i. Whether the instant petition is maintainable in its present form ?

ii. Whether the present petition is barred by limitations ?

iii. Whether the Petitioner is entitled to a decree for recovery of a sum of Rs.2,05,993/- along with interest @ 18% p.a. from the date the amount fell due and payable till its actual realization ?

iv. To what other relief / reliefs the Petitioner is entitled to ?

2.

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 18th July, 2023.