CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Network Ltd vs Times Strategic Solutions Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 21 September 2022 · Citation: (2022) 09 TDSAT CK 0063

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 85 Of 2019 With Misc Application No. 346 Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

7 paragraphs · 169 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 both the parties and perused the record of the case and, in the light of the facts available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the petition is barred by limitations ?

2.

Whether the Petitioner is entitled to a decree for recovery of outstanding amount of Rs.32,94,020/- towards outstanding channel placement charges / carriage fee ?

3.

Is the Petitioner entitled to a decree for interest @ 18% p.a. on the abovementioned amount from the date it became due and payable till its actual realization ?

4.

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

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 28th November, 2022.