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Judgment
Draft Issues have been filed on behalf of the parties which are available on record of the case. Heard the learned counsels appearing on behalf of the parties 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
Whether the present petition is maintainable in its present form ?
Whether the Respondents have breached the terms of the Interconnect Agreement and / or have violated the TRAI Regulations ?
Whether the Petitioner is entitled to a decree for recovery of STBs along with the viewing cards from the Respondents in good and working condition or in the alternative its money worth ?
Whether the Petitioner is entitled to interest @ 15% p.a. on the above amount from the date the amount became due and payable till its actual realization from the Respondents ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner to file their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed for directions on 2nd January, 2023.