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Judgment
8 paragraphs · 182 wordsDraft Issues have been filed on behalf of the parties.
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 Respondent has breached the terms of any duly executed agreement between the parties ?
ii. Whether the Petitioner is entitled to a decree for recovery of a sum of Rs.56,09,538/- only from the Respondent towards marketing and promotion fee for the channels "9XM, 9X Jalwa and 9X Jhakaas" for the period from 1.10.2021 to 31.3.2022.
iii. Whether the Petitioner is entitled to interest on the outstanding amount from the day it became due and payable till its actual realization ?
iv. 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 Respondent may file its evidence affidavits within four weeks thereafter. Let the matter be listed for "Directions" on 2nd November, 2023.