After hearing Learned Counsel for both sides, the following issues are framed in agreement of the Counsel:-

1. Whether the Petitioner is entitled to recover from the Respondent an amount of Rs.1,18,00,000/- (Rupees One Crore Eighteen Lakhs Only) as on 09.07.2023 towards outstanding channel placement fees and related charges along with  interest @ 18% per annum on the outstanding sum from the due date till the date of actual payment/realization?

2. Whether the Respondent is guilty of making false statements on affidavit and thus, liable for perjury proceedings?

3. Whether the termination of the duly executed channel placement agreement by the Respondent was in accordance with law?

4. Whether the present petition is barred by limitation, hence, not maintainable in its present form and under applicable law?

5. Whether cause of action to initiate the present recovery proceeding arises against the Respondent in the absence of a validly executed agreement or assignment directly binding the Respondent for the subject period or existence of a valid, legally executed, and binding Channel Placement Agreement between the Petitioner and the Respondent for the subject period from 10.07.2022 to 09.07.2023?

6. Whether the Petitioner or its predecessor-in-interest, fulfilled its contractual obligations regarding the carriage, uninterrupted retransmission, and specific Electronic Programme Guide (EPG) / Logical Channel Number (LCN) placement of the Respondent's TV channel "Dangal" in terms of agreed packaging and positioning guidelines during the period in dispute?

7. Whether there were discrepancies in the services of the Petitioner?

As prayed for, let the Evidence Affidavit be filed by the Petitioner within four weeks from today. 

List for Directions on 23.11.2026.