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Judgment
4 paragraphs · 106 words
1.
Issue notice upon respondent; dasti and email in addition, returnable within five weeks.
2.
Considering the nature of petitioner’s grievance, respondent nos.1 & 2 are restrained from further swapping of petitioner’s Set Top Boxes (STBs) and unauthorised transmission of signals with that of any entity unless due compliance is shown with relevant Regulations and the Interconnect Agreement. This ad interim stay shall stand continue to be operative till the next date of hearing.
3.
It will be open for the respondent, in the meanwhile, to approach the petitioner for settlement of issues relating to STBs.
4.
Post the matter under the same head on 10.7.2023.