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Judgment
6 paragraphs · 140 wordsLooking to the contentious issues raised in this Broadcasting Petition, the same is admitted.
Issue notice. Mr. Shashank Shekhar, counsel accepts notice on behalf of respondent no.1 and Mr. Upender Thakur, counsel accepts notice on behalf of respondent no.2 and they are seeking time to file Vakalatnama and reply. Vakalatnama be filed within two weeks and reply be filed by the next date of hearing.
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.
Respondent No.2 shall not use the infrastructure of respondent no.1 for supplying signals.
This stay shall continue till the next date of hearing.
List the matter under the heading "For Directions" on 14.05.2024.