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Judgment
4 paragraphs · 157 wordsNotice upon respondents; dasti and email in addition, returnable within six weeks.
So far as interim relief is concerned, counsel for the petitioner submitted that the petitioner is a broadcaster having 10 or 11 channels in pursuance of the agreement between the parties to this litigation. The bouquet has already been offered and as per the Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulation, 2017 (the Regulations, 2017). This procedure has to be followed by the respondents if they are removing one of the channels of the petitioner from the existing bouquet.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case and Regulation 11 of the Regulation, 2017 till the next date of hearing, we hereby restrain the respondents from removing ETV Andhra Pradesh from the bouquet which is being offered by the respondents to the consumers.
List the matter under the head "For Directions" on 22.3.2023.