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Zee Entertainment Enterprises Ltd vs Multicity Digital Consortium Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 July 2022 · Citation: (2022) 07 TDSAT CK 0009

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 488 Of 2021
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Judgment

6 paragraphs · 172 words

It was submitted on behalf of the Respondents that they intend not to file any draft Issue and, thus, a prayer that the Issues be settled. Draft Issues have been filed on behalf of the Petitioner which are available on record of the case. Heard the parties and perused the record of the case and in the light of the material available on record, the following Issues are settled:

ISSUES

1.

Whether the Petitioner is entitled to a decree for a sum of Rs.1,18,70,483/- along with interest @ 18% p.a. from the date it became due and payable till its actual realization ?

2.

Whether the Respondent is liable to return the Integrated Receiver Decoders and Viewing Cards to the Petitioner ?

3.

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

Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their Evidence Affidavits within four weeks thereafter. Let the matter be listed for directions on 9th September, 2022.