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Judgment
Draft issues have been shared by the parties which is available on the record of the case. Heard the parties and perused the record of the case and the following issues are settled.
(1) Whether the instant petition is maintainable in its present form?
(2) Whether R-1 has breached the terms of Model Interconnect Agreement signed with the petitioner and/or has violated the TRAI Interconnect Regulations?
(3) Whether the petitioner is entitled to the outstanding dues as on the date of decree towards subscription charges from R-1 alongwith interest at the rate of 15% per annum, till its realization?
(4) Whether the petitioner is entitled for the recovery of the STBs alongwith viewing cards from the respondents in good working condition or in the alternate cost of the same, alongwith interest?
(5) To what other relief(s), if any, the petitioner is entitled for?
It was prayed on behalf of the petitioner that they need four weeks time for filing evidence affidavit. The prayer is allowed. R-2 may file their evidence affidavit in four weeks thereafter. List the matter on 29th October, 2021 for directions.