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Judgment
10 paragraphs · 221 wordsDraft 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, and in the light of the material available on record of the case, the following Issues are settled:
ISSUES
i. Whether the Petitioner is entitled to a decree for refund of excess amount paid, if any ?
ii. Whether the Respondent has acted in discriminatory manner in violation of the Interconnect Regulations of 2017 ?
iii. Whether the Petitioner himself has breached the Subscription License Agreement being a habitual defaulter ?
iv. Whether the Petitioner has executed only RIU (Reference Interconnect Offer) available on the website of the Respondent and, thus, is liable to pay under the Subscription License Agreement dated 27.1.2020 under RIU dated 1.1.2020 ?
v. Whether the Petitioner has availed an incentive amount under the Subscription License Agreement dated 27.1.2020 and, thus, estopped from challenging the said license agreement ?
vi. 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. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 8th September, 2023.