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Tata Communications Limited vs Niss Internet Services Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 30 May 2023 · Citation: (2023) 05 TDSAT CK 0065

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 42 Of 2020
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Judgment

7 paragraphs · 171 words
1.

Proposed Issues have been filed on behalf of the parties which are available on record of the case.

2.

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 recovery of outstanding amount of Rs.42,78,268.49 only due and payable from the Respondents along with interest ? If yes, the rate at which the interest shall be payable ?

ii. Whether the Petitioner is entitled to interest on the above amount from the date it became due and payable till its actual realization ?

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

3.

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 August, 2023.