CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Sun Distribution Services Private Limited vs Multicity Digital Consortium Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 April 2023 · Citation: (2023) 04 TDSAT CK 0039

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 556, 557 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

7 paragraphs · 193 words
1.

Draft Issues have been filed on behalf of the Petitioner. It was submitted on behalf of the Respondents that they intend not to file any draft Issues in the instant matter. Heard the learned counsels appearing for 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 an amount claimed in the respective petitions towards outstanding subscription charges along with interest @ 18% p.a. payable from the date the amount became due till its actual realization ?

iii. Is the Petitioner entitled to a decree for the amount shown due and payable in the respective petitions along with the interest ?

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

2.

Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file its evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 7th July, 2023.