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Siti Networks Ltd vs Sagar Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 September 2021 · Citation: (2021) 09 TDSAT CK 0091

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 772 Of 2020
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Judgment

8 paragraphs · 201 words

The 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 and the following Issues are settled:

ISSUES

1.

Whether Respondent No.1 has breached the terms of the Model Interconnect Agreement signed with the Petitioner and / or 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 along with an interest @ 15% from the date it became due till its actual realization ?

3.

Whether the Petitioner is entitled for recovery of the STBs along with the viewing cards in good working condition or in the alternative cost thereof along with interest @ 15% till its realization ?

4.

Whether the instant petition is maintainable in its present form ?

5.

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

Four weeks time was prayed on behalf of the Petitioner for filing the Evidence Affidavits. The time is allowed as prayed for. The Respondents may file their Evidence Affidavits within four weeks thereafter. List the matter on 25th November, 2021 for directions.