Sri Lakshmi Durga Cable Network vs Andhra Pradesh State Fiber Net Ltd And Anr

Draft Issues have been filed on behalf of the Petitioner alone. It was submitted on behalf of the Respondents that they intend not to file any draft Issues but it was submitted that Issues relating to maintainability of the instant petition be framed.

Heard the parties 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

i. Whether the instant petition is maintainable in its present form ?

ii. Whether the Petitioner is entitled to a decree for quashing and setting aside the Notice dated 3.9.2021 issued by the Respondent No.1 to the Petitioner demanding Rs.5,12,125/- as well as for return of 330 STBs and also for disconnection of signals ?

iii. Whether the Respondents have illegally shifted 3500 subscribers of the Petitioner to 3rd parties ?

iv. Whether the Petitioner is entitled to get signals from the Respondent No.1 as prayed ?

v. Whether the Petitioner is entitled to a decree for recovery of an amount of Rs.50,000/- per month from the Respondent No.1 for illegally shifting the subscriber base to 3rd parties ?

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

Three weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. In case there is any possibility of settlement between the parties, they may work out an amicable settlement prior to the next date fixed in the matter. Let the matter be listed for "Directions" on 20th November, 2023.