Siti Networks Ltd vs Kabir Vision And Anr

Draft Issues have been filed on behalf of both the parties which are available on record of the case. Heard the Learned Counsels appearing on behalf

of the parties and perused the record of the case and the following Issues are settled:

                                                   ISSUES

1. Whether the instant Petition is maintainable in its present form ?

Whether Respondent No.1 has breached the terms of the model Interconnect Agreement signed between the parties and / or violated the TRAI

Regulations ?

Whether the Petitioner is entitled to the outstanding dues as on the date of decree towards the subscription charges from Respondent No.1 ?

Whether the Petitioner is entitled for recovery of STBs along with viewing cards from the Respondents in good working condition or in the

alternative for an amount equivalent to the STBs and viewing cards (or their money worth from Respondent No.1) ?

Whether the Petitioner is entitled to interest @ 15% from the date the amount became due and payable till the actual realization of the same ?

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

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 21st April, 2022 for directions.