CourtKutchehry.com
Tribunals and CommissionsSingle Bench(2023) 03 TDSAT CK 0027

Nxtdigital Limited (formerly Known As Grant Investrade Limited vs Colva Satellite Services And Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 March 2023

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 3 Of 2021

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 221 words

Nobody appears on behalf of the Respondents even today. Draft Issues have already been filed on behalf of the Petitioner which are available on record of the case. Heard the learned counsel appearing on behalf of the Petitioner 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 instant application is maintainable in its present form ?

2.

Whether the Respondents have breached the terms of the Interconnect Agreement and / or the TRAI Regulations ?

3.

Whether the Respondents are jointly and severely liable to pay an amount of Rs.42,82,200/- towards the cost of 2379 STBs and cost of further STBs swapped, if any, @ 1800 per STB along with interest @18% p.a. till realization of the above cost ?

4.

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

Six weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within six weeks thereafter. Let the matter be listed for directions on 30th May, 2023. Since nobody appears on behalf of the Respondents, let a copy of this Order be sent to the Respondents as well as their learned counsel through e-mail for information and compliance.