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Judgment
10 paragraphs · 247 wordsDraft Issues have been filed on behalf of the parties in B.P.No.306 of 2021. B.P.Nos.303 of 2021, 304 of 2021, 305 of 2021 and 307 of 2021 proceed ex-parte against all the Respondents. In B.P.No.306 of 2021, the matter proceeds ex-parte against Respondent No.1 and it is the only Respondent No.2 who is in contest and has filed his draft Issues.
Heard the learned counsels appearing on behalf of the parties and perused the record of the case and, the following Issues are settled in B.P.No.306 of 2021:
ISSUES
Whether the instant petition is maintainable in its present form ?
Whether the Respondents have breached the terms of the Model Interconnect Agreement or the TRAI Regulations ?
Whether the Petitioner is entitled to a decree for the outstanding dues towards subscription charges from Respondent No.1 ?
Whether the Petitioner is entitled for recovery of STBs along with viewing cards in good working condition or in the alternative value thereof ?
Whether the Petitioner is entitled to interest on the above amount from the date it became due and payable till its actual realization ?
To what other relief / reliefs the Petitioner is entitled to ?
The Petitioner may file their evidence affidavits in all the matters within four weeks from now and the Respondents to file their evidence affidavits in B.P.No.306 of 2021 within four weeks thereafter. Let the matter be listed for directions on 10th October, 2022 for directions.