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Judgment
Draft Issues have been shared on behalf of the parties which are available on record of the case. Heard the parties and perused the record of the
case and the following Issues are settled:
                                                      ISSUES
Whether the Petitioner is entitled to incentives from February, 2021 till date or they have failed to maintain LCN Ranks as agreed between the
parties ?
Whether the Petitioner has displaced the Logical Channel Number Rank of the channels named in the respective Petitions after January, 2021 ?
Whether the Petitioner has violated the Clause-18(2) of the Interconnect Regulations, 2017 ?
Whether the Petitioner has placed the TV channels of the same genre and language consecutively as per the Telecommunication (Broadcasting and
Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017 or any other Regulations as
applicable ?
Whether the Petitioner is entitled to marketing fees in terms of the Advertising and Promotion Service Agreement ?
To what other relief / reliefs the Petitioner is entitled to ?
10 days time is prayed and allowed to the Petitioner to file their Evidence Affidavits in the matter. The Respondents may file their Evidence Affidavits
within 10 days thereafter. Since the matter is already fixed for final hearing on 09/03/2022, let the matter be listed before this Court on 22nd February,
2022 for directions.