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Judgment
5 paragraphs · 80 wordsAdmit. Issue notice. Dasti and email in addition. Rule is made returnable within five weeks.
Post the matter under the head ""for directions"" on 11.3.2022.
Considering the nature of petitioner's grievance, respondent no. 1 is restrained from further swapping of petitioner's STBs with that of any entity
unless due compliance is shown with relevant regulations and the agreement.
It will be open for respondent no. 1, in the meanwhile, to approach the petitioner for settlement of issues relating to STBs.