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Siti Networks Ltd vs Sai Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 March 2022 · Citation: (2022) 03 TDSAT CK 0079

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 212, 214, 215, 216, 217, 218 Of 2021 With Misc. Application No. 153, 154, 155, 160, 166 Of 2021
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Judgment

10 paragraphs · 262 words

The matter proceeds ex-parte against all the non-appearing Respondents by the Order dated 08.11.2021. B.P.Nos.212, 214, 215, 217 and 218 of 2021 proceed ex-parte against the Respondents. Respondent No.2 has been deleted in the matters by the Order dated 10.01.2022.

In B.P.No.216 of 2021, alone Respondent No.2 is contesting the prayer of the Petitioner. Draft Issues have been shared on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case and from the material available on record of the case, the following Issues are settled:

ISSUES

1.

Whether the instant petition is maintainable in its present form ?

2.

Whether the Respondents have breached the terms of the Model Interconnect Agreement and / or violated the TRAI Regulations ?

3.

Whether the Petitioner is entitled to the outstanding dues as on the date of decree towards the subscriptions charges from Respondent No.1 ?

4.

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

5.

Whether the Petitioner is entitled to interest @ 15% from the date the amount became due and payable till its realization ?

6.

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

Four weeks time is prayed and allowed to the Petitioner to file their Evidence Affidavits in all the matters. The Respondents may file their Evidence Affidavits in B.P.No.216 of 2021 within four weeks thereafter. Let the matter be listed for directions on 27th May, 2022.