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Judgment
4 paragraphs · 79 wordsAdmit. Issue notice, dasti and email in addition. Rule is made returnable within five weeks.
Post the matter under the head “For Directions” on 26.9.2022.
Considering the nature of petitioner’s grievance, the respondent is restrained from further swapping of petitioner’s 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 to approach the petitioner in the meanwhile for settlement of issues relating to STBs.