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Star India Pvt Ltd vs Mahalakshmi Digital Cable And Communication Ltd And Anr, Ap

Telecom Disputes Settlement And Appellate Tribunal · Decided on 23 May 2022 · Citation: (2022) 05 TDSAT CK 0086

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 765 Of 2020
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Judgment

8 paragraphs · 217 words

Draft issues have been filed on behalf of the Petitioner and Respondent No.1. The Learned Counsel appearing for Respondent No.2 submits that they intend not to file any draft issue on behalf of Respondent No.2 and, thus, the prayer that issues be settled. Heard 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

1.

Whether Respondent No.1 has breached the Interconnect Regulation and Subscription License Agreement dated 24.12.2018 entered between the Petitioner and Respondent No.1 ?

2.

Whether the Respondents are jointly / severely liable to pay the outstanding amount of Rs.96,41,472.63 only along with interest thereon ?

3.

Whether Respondent No.1 is liable to pay any outstanding dues along with interest to the Petitioner in the light of the Management Service Agreement executed between Respondents No.1 and 2 ?

4.

Whether the Petitioner is entitled for recovery of IRD Boxes along with viewing cards from the Respondents ?

5.

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 Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed on 26th July, 2022 for directions.