Siti Networks Ltd vs Mini Cable Tv Network And Anr

B.P.No.365 of 2021 is contesting in this batch of matters. The remaining matters proceed ex-parte against all the Respondents. Heard the learned counsel appearing on behalf of the parties and in the light of the proposed Issues filed by the parties as well as the material available on record of the case, the following Issues are settled in B.P.No.365 of 2021:

ISSUES

Whether the present petition is maintainable in its present form ?

Whether any legal enforceable Interconnect Agreement exists between the parties and, if yes, whether the parties have breached the terms of the duly executed Interconnect Agreement or the TRAI Regulations ?

Whether the Petitioner is entitled to a decree for recovery of outstanding subscription charges from the Respondents ?

Whether the Petitioner is entitled to a decree for recovery of STBs along with viewing cards from the Respondents in good and working condition or in the alternative cost thereof ?

Whether the Petitioner himself has breached the TRAI Regulations by activating STBs in absence of CAF/SAF and its non-receipt from the subscribers ?

Whether the Petitioner is entitled to interest on the above amount from the date it became due and payable till its actual realization ?

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 in this matter along with their ex-parte evidences in the remaining matters. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 27th March, 2023.