After hearing Learned Counsel For the two sides, the following issues are framed in agreement of the two counsel.
1. Whether Petitioner is entitled to a decree for recovery of any outstanding of Subscription Fee along with interest and or of
STBs/Hardware/Viewing card dues, in the light of the facts prayed and pleaded by them?
2. Whether the inter-connect agreement Dated 23.12.2019 between the parties is legally enforceable? if so, whether the parties have breached the
terms of the agreement?
3. Whether there has been any violation by the Petitioner of the TRAI Regulations in activating the STBs in the absence of CAF/SAF form and
absence of their receipts from the subscribers?
As prayed for let Evidence Affidavit be filed by Petitioner in four weeks time and by Respondent in four weeks thereafter.
List for Directions on 22.03.2024.
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