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Zee Entertainment Enterprise Ltd vs Nadeem Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 12 October 2022 · Citation: (2022) 10 TDSAT CK 0013

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 693 Of 2021
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Judgment

6 paragraphs · 167 words

Draft Issues have been submitted on behalf of the Petitioner. The learned counsel Mr. Ashirvad Kumar Yadav appearing for Respondents submits that they intend not to file any Issue. Heard 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

1.

Whether the Petitioner is entitled to a decree for an amount of Rs.11,43,301/- along with interest @ 18% p.a. from the date of institution of the instant petition till its actual realization, as prayed ?

2.

Whether the Respondent is liable to return the Integrated Receiver Decoders along with viewing cards or in the alternative cost thereof ?

3.

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 8th December, 2022.