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Siti Networks Ltd vs Direct News Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 April 2022 · Citation: (2022) 04 TDSAT CK 0089

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 696 Of 2020
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Judgment

6 paragraphs · 158 words

Heard the Learned Counsel appearing on behalf of the Petitioner as well as the Respondents. Draft Issues have been filed on behalf of both the parties which are available on record of the case. In the light of the facts available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the Petitioner is entitled to the outstanding dues of Rs.18,88,002/- on the date of decree towards the subscription charges from the Respondents ?

2.

Whether the Petitioner is entitled to interest on the above amount @ 18% p.a. from the date it became due and payable till its actual realization from the Respondents ?

3.

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 on 25th July, 2022 for directions.