Siti Networks Ltd vs S.n.arun Kumar Cable Tv Network And Anr

Draft issues have been filed on behalf of the parties which is available on record of the case.  Heard the parties on the point of settlement of issues and perused the records of the case. In the light of materials on record of the case the following issues are settled.

Issues

(a)  Whether any valid model Interconnect Agreement duly executed by the parties exists and has the respondent breached the terms of model Interconnect Agreements and/or violated the TRAI Regulations?

(b)Whether the petitioner is entitled to the outstanding dues as on the date of decree towards the subscription charges from the respondent.

(c)  Whether the petitioner is entitled for the recovery of STBs and viewing cards from the respondent in good and working condition or for the alternative for recovery of the cost thereof?

(d)  Whether the petitioner is entitled to interest @ 15% on the above amount from the date it became due and payable till its actual realisation.

(e)  To what other relief/reliefs; the petitioner is entitled to.

Four weeks’ time is prayed and allowed to the petitioner for filing their evidence affidavits.  The respondent may file their evidence affidavits within four weeks thereafter.

B P. No. 690 of 2020 proceeds ex-parte against all the respondents. The petitioner may file its evidence affidavits within four weeks allowed earlier.

The two matters are connected with B.P. No. 587 of 2020 and thus be listed on 30.5.2022 along with.