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Siti Networks Ltd vs Lakshmi Gold Khazaanaa Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 30 March 2022 · Citation: (2022) 03 TDSAT CK 0083

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 782 Of 2020
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Judgment

6 paragraphs · 144 words

Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case. From the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the Petitioner is entitled to the outstanding dues of Rs.20,03,541/- on the date of decree towards the subscription charges from the Respondent ?

2.

Whether the Petitioner is entitled to interest @ 18% from the date of default till actual realization of the outstanding amount from the Respondent ?

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 Respondent may file its Evidence Affidavits within four weeks thereafter. Let the matter be listed on 25th May, 2022 for directions.