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Siti Networks Ltd vs Mvc Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 September 2021 · Citation: (2021) 09 TDSAT CK 0014

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition 265 Of 2020
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Judgment

7 paragraphs · 211 words

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

ISSUES

1.

Whether Respondent No.1 has breached the terms of the Interconnect Agreement executed with the Petitioner and / or has violated the TRAI Regulations ?

2.

Whether the Petitioner is entitled for the outstanding dues as claimed in the petition towards subscription charges from Respondent No.1 as well as recovery of STBs along with the viewing cards from the Respondents in good working condition or in the alternative the cost of such STBs and the viewing cards from the Respondents ?

3.

Whether the Petitioner is entitled for interest @ 15% on the aforesaid amount from the date it became outstanding till its realization ?

4.

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

It was prayed on behalf of the Petitioner that they intend to file the Evidence Affidavits in the matter. As prayed for, four weeks time is granted to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. List the matter on 25th October, 2021 for directions.