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Judgment
14 paragraphs · 296 wordsOn the last occasion, time was granted to Respondent No.2 in B.P.Nos.222, 223 and 227 of 2018 to file draft issues but even today nobody is present neither the
proposed issues have been filed. Pleadings are complete in the matters. Heard the Learned Counsel for the Petitioner and the Respondents present in all the matters
and following issues are framed:
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 ISSUES
Whether Respondent No.1 has breached the terms of agreement executed with the Petitioner and / or has violated the TRAI Interconnect Regulations ?
Whether the Petitioner is entitled for the outstanding dues towards subscription charges from Respondent No.1, as claimed in the respective petitions ?
Whether the Petitioner is entitled for recovery of STBs and viewing cards from the Respondents in good working condition or in the alternative their money worth
as claimed ?
Whether the Petitioner is entitled to interest @ 15% on the amount due and payable from the date of default till its realization from Respondent No.1 ?
Whether Respondent No.2 is a necessary and proper party to the present case ?
To what other relief / reliefs the Petitioner is entitled for ?
As prayed for, let the evidence affidavits be filed by the Petitioner within two weeks. The Respondents may file their evidence affidavits in four weeks thereafter.
Put up the matter on 1st October, 2021 for directions.