AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 84 wordsAdmit. Issue notice upon respondent; dasti and email in addition, returnable within five weeks.
Post the matter under the head “For Directions” on 2.6.2022.
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.
It will be open for the respondent no. 1, in the meanwhile, to approach the petitioner for settlement of issues relating to STBs.