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Judgment
8 paragraphs · 189 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 instant petition is maintainable in its present form ?
ii. Whether the Petitioner is entitled to a decree by way of direction against the Respondents to execute a fresh Interconnect Agreement ?
iii. Whether the parties have breached the terms of TRAI Regulations and / or the Interconnect Agreement, if any ?
iv. Whether the Petitioner is liable to pay an amount for Rs.3,72,983/- to the Respondents towards billing done on a separate entity Paynet Broadband Services Pvt. Ltd. ?
v. Whether the Petitioner is liable to any other relief / reliefs ?
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 12th July, 2023.