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Judgment
13 paragraphs · 276 wordsThe draft issues have been received on behalf of the Petitioner whereas it was submitted on behalf of the Respondent that they do not intend to file any draft issues
in the matter.
Heard the parties and perused the record of the case, and the following issues are settled:
                                                                Â
 ISSUES
Whether Respondent No.1 has breached the terms of Model Interconnect Agreement signed between the parties and / or has violated the TRAI Regulations ?
Whether the Petitioner is entitled for a decree for payment of outstanding dues of the subscription charges from Respondent No.1 as claimed in the petition ?
Whether the Petitioner is entitled for recovery of STBs and viewing cards from the Respondent in good working condition or in the alternative its money worth ?
Whether the Petitioner is entitled for interest @ 15% on the amount due and payable from the date it became outstanding till its realization from Respondent No.1
?
To what other relief / reliefs is the Petitioner entitled for ?
The Petitioner prays for granting time of four weeks for filing the evidence affidavits. The prayer is allowed. The Respondent may file its evidence affidavits within
four weeks thereafter. List the matter on 5th October, 2021 for directions.