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Judgment
5 paragraphs · 165 wordsCounsel appearing for the petitioner submitted that an order passed by this Tribunal dated 24.10.2019 requires modification to the extent that the respondent may be restrained from swapping of STBS and Smart Cards of the petitioner with that of any other MSO till further orders. It is further submitted by counsel for the petitioner that respondent no. 2 has already been deleted vide order dated 20.4.2022.
Having heard learned counsel for both sides and looking to the orders passed by this Tribunal on 24.10.2019 and 20.4.2022 the respondent is hereby restrained from swapping of STBs and Smart Cards of the petitioner with any other MSO till further orders.
This interim relief shall continue to be operative till the pendency of this Broadcasting petition.
To the aforesaid extent the order dated 24.10.2019 is hereby modified. Rest of the part of the order shall remains as it is.
The matter shall be listed before the Court of Registrar of this Tribunal to complete the pleadings on 21.7.2022.