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Judgment
Draft issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing on behalf of the parties and perused the record of the case. 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 Respondent has breached the tripartite agreement dated 9.11.2017 ?
Whether the Respondent has disconnected / deactivated the signals to the LCOs / LMOs and / or the customers who are taking signals from the Petitioner breaching the Interconnect Regulations, 2017 and the Quality of Service Regulations, 2017 ?
Whether the Petitioner is entitled to recovery of an amount of Rs.5,73,104/- from the Respondent towards its share as an MSO for the period from 30.9.2017 to 14.12.2020 ?
Whether the Petitioner is entitled to interest over the above amount @ 18% p.a. from the date it became due and payable till its actual realization ?
Whether the Petitioner is entitled to any other relief / reliefs ?
Six weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondent may file its evidence affidavits within six weeks thereafter. Let the matter be listed on 2nd September, 2022 for directions.