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Judgment
5 paragraphs · 106 wordsAdmit. Issue notice to respondents. Mr. Mohit Gulati accepts notice on behalf of both the respondents and seeks time to file vakalatnama, to get instructions and to file the reply.
Time, as prayed for, is granted.
Post the matter under the head "for directions" on 22.8.2022.
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.