DEN MCN CABLE NETWORK PVT. LTD. Vs. SATISH SAWAD

JUDGEMENT

(1.) THESE are recovery petitions for outstanding dues allegedly owed by respondents at serial No. 1 to the petitioner for availing the transmission of the signals of various pay and free to air channels of the petitioner.

(2.) The petitioner has also claimed damages and compensation from respondents at serial No. 1 and respondent No. 2 for the cost of STBs issued to respondents at serial No. 1, as well as damages for the loss of property, equipment and optical fiber, as also loss of good -will of the subscribers of the petitioner.

(3.) Since facts and circumstances in all these cases are similar, these petitions are being disposed of by this common order.