Siti Network Ltd vs Queen Media Pvt Ltd

Draft Issues have been received on behalf of the parties which are available on record of the case. Heard the Learned Counsels appearing for the parties. The Respondent in B.P.No.339 of 2020 have filed reply along with counter claim but there is no counter claim in B.P.No.340 of 2020, hence, I deem it fit and proper to settle separate Issues in both the matters.

ISSUES

(B.P.No.339 of 2020)

Whether the Petitioner is entitled for the amount of Rs.3,90,000/- towards outstanding dues of Channel Placement Charges from the Respondents along with 18% interest from the date of default till realization of the amount ?

Whether it is the Petitioner or the Respondent who has breached the terms of the Channel Placement Agreement dated 01/12/2017 signed between the parties ?

Is the Respondent entitled for the damages on account of loss of business as claimed in their counter claim ?

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

ISSUES

(B.P.No.340 of 2020)

Whether the Petitioner is entitled for the outstanding dues of Channel Placement Charges for Rs.59,06,618/- from the Respondent along with interest @ 18% p.a. from the date of default till its realization ?

Whether the Respondent has breached the terms of Channel Placement Agreement dated 15/02/2019 singed between the parties and / or has violated the TRAI Regulations ?

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

Four weeks time was prayed and is allowed to the Petitioner for filing the Evidence Affidavits in the matter. The Respondent may file their Evidence Affidavits within four weeks thereafter.

It was submitted on behalf of the Respondent in both the matters that they intend to settle the dispute outside the Court. The settlement, if any, through negotiations may be completed by the next date. Let the matter be listed for directions on 5th January, 2022.