Siti Networks Ltd vs Vinay Cable Network And Anr

Draft Issues have been filed on behalf of the parties in B.P.No.361 of 2021. The remaining matters proceed ex-parte against all the Respondents. Heard the learned counsels appearing on behalf of the parties in B.P.No.361 of 2021 on the point of Issues and perused the record of the case and, in the light of the material available on record of the case, the following Issues are settled:

ISSUES

Whether the instant petition is maintainable in its present form ?

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

Whether the Petitioner is entitled to a decree for recovery of the outstanding dues on the date of decree towards the subscription charges from the Respondents ?

Whether the Petitioner is entitled to a decree for recovery of STBs along with the viewing cards from the Respondents in good and working condition or in the alternative their money value ?

Whether the Petitioner is entitled to interest @ 15% p.a. on the above amount from the date it became due and payable till its actual realization ?

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

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits in B.P.No.361 of 2021 as well as the ex-parte evidences in the remaining matters. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 15th November, 2022.