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Judgment
Draft 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. In the light of the material available on record of the case, the following issues are settled:
ISSUES
Whether the instant petition is maintainable in its present form ?
Whether the Respondents have breached the terms of the Tripartite agreement dated 03.04.2019 ?
Whether the Petitioner is an exclusive and only authorized MSO of Respondent No.1 in the area of operation assigned to the Petitioner ?
Whether the Respondents have breached the terms of the Interconnect Regulations ?
Whether Respondent No.2 in collusion and connivance with Respondent No.1 and also in complete disregard of the Order dated 17.03.2021 has taken over the entire network and subscribers of the Petitioner ?
Whether the Respondents have damaged the equipment and / or wiring laid by the Petitioner in the area of operation assigned to the Petitioner ?
Whether the Respondents are jointly and severely liable to pay any damages to the Petitioner ?
To what other relief / reliefs the Petitioner is entitled to ?
Six weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within six weeks thereafter. Let the matter be listed on 2nd September, 2022 for directions.