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Judgment
Draft Issues have been filed on behalf of both 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 instant application is maintainable in its present form ?
Whether the Respondent No.1 has breached the terms of the Model Interconnect Agreement singed with the Petitioner and / or has violated the TRAI Regulations ?
Whether the Petitioner is entitled to outstanding dues as claimed towards the subscription charges from Respondent No.1 ?
Whether the Petitioner is entitled for the recovery of STBs and viewing cards from the Respondents in good working condition or in the alternative for their cost ?
Whether the Petitioner is entitled to interest on the above amount @ 15% from the date the amount became due and outstanding till its actual realization ?
To what other relief / reliefs the Petitioner is entitled for ?
Four weeks time was prayed on behalf of the Petitioner for filing the Evidence Affidavits. The time is granted as prayed for. The Respondents may file their Evidences within four weeks thereafter. List the matter on 2nd December, 2021 for directions.