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Siti Cable Network vs Vasu Communications And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 July 2022 · Citation: (2022) 07 TDSAT CK 0019

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 292, 293, 294, 295, 296, 297, 301, 302 Of 2021
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Judgment

8 paragraphs · 223 words

Draft Issues have been filed on behalf of the parties in B.P.Nos.293, 295, 296 and 297 of 2021. The remaining matters are proceeding ex-parte against all the Respondents. 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

1.

Whether the Respondent has breached the terms of the Model Interconnect Agreement signed with the Petitioner and / or violated the TRAI Regulations ?

2.

Whether the Petitioner is entitled to the outstanding dues as on the date of decree towards the subscription charges from Respondent No.1, as claimed in the respective petition ?

3.

Whether the Petitioner is entitled to recovery of STBs and viewing cards in good working condition or in the alternative cost thereof from the Respondent ?

4.

Whether the Petitioner is entitled to interest @ 15% p.a. on the above amount from the date it became due and payable till its actual realization ?

5.

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

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. Let the matter be listed for directions on 8th September, 2022.