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Judgment
Draft Issues have been filed on behalf of the parties which are placed on record of the case. Heard the learned counsels appearing on behalf of both the parties and perused the record of the case and, in the light of the facts available on record of the case, the following Issues are settled:
ISSUES
Whether the petition is barred by limitations ?
Whether the Petitioner is entitled to a decree for recovery of outstanding amount of Rs.32,94,020/- towards outstanding channel placement charges / carriage fee ?
Is the Petitioner entitled to a decree for interest @ 18% p.a. on the abovementioned amount from the date it became due and payable till its actual realization ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 28th November, 2022.