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Tata Communications Limited vs Sikka Broadband Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 September 2021 · Citation: (2021) 09 TDSAT CK 0050

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Telecom Petition 90 Of 2019
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Judgment

7 paragraphs · 152 words

The draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the case. The following Issues are settled:

ISSUES

1.

Whether the instant petition is maintainable in its present form ?

2.

Whether the Respondent was availing services from the Petitioner ?

3.

Whether the Petitioner is entitled for recovery of the outstanding dues of Rs.69,45,623.85/- from the Respondent along with interest @ 18% p.a. from the date the amount became due till its actual realization ?

4.

To what other relief / reliefs the Petitioner is entitled for ?

It was prayed on behalf of the Petitioner that three weeks time be granted for filing  Evidence Affidavit. As prayed for, the time is allowed. The Respondent may also file his Evidence Affidavit within three weeks thereafter. List the matter on 11th November, 2021 for directions.