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Judgment
8 paragraphs · 202 wordsMr. Ashirvad Kumar Yadav appears on behalf of the Respondents and it was submitted that they intend not to file any draft Issue in the matter.
Heard the learned counsels appearing on behalf of the parties and perused the draft Issues filed on behalf of the Petitioner. In the light of the material available on record of the case, the following Issues are settled:
ISSUES
Whether the Respondents have breached the terms of the Interconnect Agreement executed between the parties and / or the TRAI Regulations ?
Whether the Petitioner is entitled to a decree for recovery of Rs.21,57,508/- towards outstanding subscription charges along with interest @ 18% p.a. on the above amount from the date it became due and payable till its actual realization ?
Whether the Petitioner is entitled to a decree for recovery of Integrated Receiver Decoders and viewing cards from the Respondents, if any ?
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 Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 12th May, 2023.