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Multireach Medial Pvt Ltd vs Zee Entertainment Enterprises Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 October 2021 · Citation: (2021) 10 TDSAT CK 0042

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
RESULT
Disposed Of
CASE NUMBER
Broadcasting Petition No. 615 Of 2020
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Judgment

8 paragraphs · 209 words

Draft Issues have been filed on behalf of the Petitioner which are available on record of the case. It was submitted on behalf of the Petitioner that the Respondent has served upon them their proposed Issues. Heard the Learned Counsel for the Petitioner and perused the record of the case and the following Issues are settled:

ISSUES

1.

Is the instant application maintainable in its present form ?

2.

Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of the terms of the Agreement signed between the Petitioner and Respondent No.1 and / or in violation of the Interconnect Regulations ?

3.

Whether the Petitioner is entitled for outstanding dues towards the subscription charges from Respondent No.1 as claimed in the Petition along with interest ?

4.

Whether the Petitioner is entitled for recovery of STBs along with viewing cards in good working condition or in the alternative the cost of the STBs as claimed in the Petition ?

5.

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

Four weeks time was prayed and granted enabling the Petitioner to file their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. List the matter on 17th December, 2021 for directions.