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Judgment
13 paragraphs · 275 wordsDraft Issues have been filed on behalf of the Petitioner. The Respondents were given two weeks time for filing draft Issues by way of last
indulgence. It was further directed by the Order dated 23/11/2021 that in case no draft Issues are proposed on behalf of the Respondents, the Issues
might be settled today.
Heard the Learned Counsel appearing on behalf of the Petitioner and perused the record of the case and the following Issues are settled:
                                                   ISSUES
Whether on account of its delinquent acts of unauthorized re-transmission, the Respondent has breached the license conditions granted by the MIB,
violated the TRAI Regulations & continuously infringed the intellectual property of the Petitioner ?
Whether the Respondent is entitled to receive signals of the Petitioner's channels on account of the violations of the provisions of the TRAI
Regulations, Cable Television Networks Act, 1996 and the provisions of the DAS License ?
Whether the Petitioner is entitled to a decree of Rs.2,71,14,716.20 in terms of the prayers as sought in the petition ?
To what other relief / reliefs the Petitioner is entitled for ?
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 8th March, 2022 for directions.