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Judgment
11 paragraphs · 173 wordsPleadings are complete. After hearing Ld. Counsel for the Petitioner and R-1, the following issues are framed in agreement of the two sides.
(1)Whether there has been any breach of Subscription Agreement executed between the Petitioner and the Respondent No.1?
(2)Whether R-1 has violated the provisions of TRAI Interconnect Regulations?
(3)Whether the Petitioner is entitled for outstanding subscription charges along with interest there upon, if any, from R-1?
(4)Whether the Petitioner is entitled for recovery of STB’s and viewing cards from the Respondent in good working condition or alternatively
money value thereof, after adjusting the security money, if any?
(5)Whether the Petitioner is entitled for interest @ 15% as claimed from the date the amount became due and outstanding, pendentelite and future
interest, till its realization from R-1?
(6)Whether the Petitioner is entitled for any other relief(s) as claimed?
As prayed for, let evidence affidavit be filed by the petitioner in four weeks. R-1 may file its evidence affidavit in four weeks thereafter. Put up
the matter on 9th September, 2021 for directions.