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. 4,12,674.21/- (Rupees Four Lakhs Twelve Thousand Six Hundred Seventy-Four and Twenty-One Paise Only) as on 30.09.2021 as outstanding dues towards subscription charges along with pre-institution, pendente lite and future interest @15% p.a. from the date of accrual till the realization?

2. Whether the Petitioner is entitled for recovery of 794 STBs alongwith Viewing Cards and all ancillary accessories from the Respondent in good and working condition or in the alternate, an amount of Rs. 12,24,664/- (Rupees Twelve Lakhs Twenty-Four Thousand Six Hundred Sixty-Four Only) i.e., total import costs of the STBs and Viewing Cards?

3. Whether the Petitioner is in violation of TRAI regulations in activating the STBs in the absence of CAF/SAF form and its non-receipt from the Subscribers?

4. Whether the Parties have breached the terms of the agreement executed between them /or have violated the terms of the Model Interconnection Agreements or the TRAI Regulations?

5. Whether the Petition is bad in law for non- joinder of proper and necessary party and mis- joinder of non- necessary party?

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

List for Directions on 20.11.2026.