This Broadcasting petition is listed today for settlement of issues. Proposed issues have been submitted on behalf of the parties. Pleadings were also carefully perused. Following issues are framed for an effective and final disposal of the present petition:
[1] Whether the Petitioner has remained indulge in Illegally unauthorizedly re-transmitting signals of the Respondent's channels beyond the agreed territory in the areas of Badarpur in Delhi and Faridabad Town of Haryana and whether the act of re-transmitting signals of the Respondent's channels beyond the agreed territories, constitutes an offence under Copyright Act, 1957, Cable Television Network [Regulation] Act, 1995, and also the offence under Penal Code, 1860 if so, its effect?
[2] Whether the present petition is liable to be dismissed on account of violations and illegal acts committed by the Petitioner?
[3] Whether the Respondent is legally bound to execute the RIO-based Inter-connection Agreement with the Petitioner for the territory of Faridabad and rest of Delhi-NCR?
[4] To what relief, if any, the Petitioner is entitled?
No other issue arises nor is pressed.
Let Petitioner's evidence be filed till 08.07.2019.
Fix 11th July, 2019 for further directions.