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Judgment
5 paragraphs · 89 words1.
Looking to the contentious issues raised in this Broadcasting Petition, the same is Admitted.
2.
Notice upon respondents to be served by dasti service as well as by email.
3.
Considering the nature of petitioner’s grievance, respondent no.1 is restrained from further swapping of petitioner’s Set Top Boxes (STBs) with that of any entity unless due compliance is shown with relevant Regulations and the Interconnect Agreement.
4.
This stay shall continue till the next date of hearing.
5.
List the matter under the heading “For Directions” on 10.4.2024.