Siti Networks Ltd vs Robin Cable Network

Draft Issues have been filed on behalf of 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, in the light of the material available on record of the case, the following common Issues are settled:

ISSUES

Whether the present petitions are maintainable in their present forms ?

Whether any legally enforceable Interconnect Agreement subsisted between the parties for the relevant period and whether the parties have breached the terms of the agreement and / or have violated the terms of the Model Interconnect Agreement or the TRAI Regulations ?

Whether the Petitioner is entitled to a decree for recovery of outstanding dues as on the date of decree towards subscription charges from the Respondents ?

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

Whether the Petitioner is entitled to interest @ 15% on the above amount from the date the amount 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 to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 19th April, 2023.