AI Structured Summary
Not yet generated for this judgment
Judgment
Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the Learned Counsel appearing for the Petitioner, perused the record of the case and following Issues are settled for determination:
ISSUES
Is the instant application maintainable in its present form ?
Whether Respondent No.1 has illegally migrated to Respondent No.2 in violation of the Interconnect Regulations and without returning the STBs of the Petitioner ?
Whether the Petitioner is entitled to receive the STBs as claimed in the petition from the Respondents either jointly or severely or in the alternative is entitled to receive the cost of the STBs @ Rs.1280/- per STB along with interest thereon ?
To what other relief / reliefs the Petitioner is entitled for ?
It was prayed on behalf of the Petitioner that they need four weeks time for filing their Evidence Affidavits. The time is allowed as prayed for. The Petitioner may file its Evidence Affidavits within four weeks from now and the Respondents within four weeks thereafter. Put up the matter on 21st October, 2021 for directions.