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Kal Cables Pvt. Ltd vs Annai Network ( A.senthilvel Proprietor )

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 September 2022 · Citation: (2022) 09 TDSAT CK 0061

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition Nos. 244, 248, 250, 251, 252, 255 Of 2017
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Judgment

5 paragraphs · 147 words

Learned counsel for both sides are present. Learned counsel for petitioner mentions that main dispute, in between, is as to whether STB boxes were lend till deactivation or disassociation from contract or it was purchased by LCO, as is being claimed by the respondent and for this determination cross-examination of respondent is necessary for specific question on this point.

Learned counsel for the respondent mentions that onus to prove the contention of purchase has been done by the respondent and by documentary evidence it has been proved.  The same shall be placed before the Tribunal in the course of argument.

Hence, pleadings and evidence are complete. Having heard the counsels for both sides a date is being fixed for final arguments.

Written arguments by both sides may be exchanged in between and be filed with records of this Tribunal.

Let it be fixed for final arguments 12.12.2022