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Omnero Media Pvt.ltd vs Zee Entertainment Enterprise Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 January 2022 · Citation: (2022) 01 TDSAT CK 0084

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 208 Of 2022
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Judgment

7 paragraphs · 160 words

Draft Issues have been filed on behalf of the parties which are placed 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, the following Issues are settled:

ISSUES

1.

Whether the demand notice dated 11.2.2022 for an amount of Rs.8,71,569/- issued by the Respondents is liable to be set aside ?

2.

Whether the disconnection notice dated 14.4.2022 is also liable to be set aside?

3.

Whether the Petitioner itself is in non-compliance with the terms of the subscription agreement and Interconnect Regulations ?

4.

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

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 15th March, 2023.