Siti Networks Ltd Vs Narayan Cable Network And Anr

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Judgment

6 paragraphs · 217 words

Admit . Issue Notice; Dasti and e-mail in addition.Â Rule is made returnable within five weeks.

Considering the nature of the petitionerâ€™s grievance, respondent no. 1, the LCO affiliated to the petitioner, is directed not to indulge inÂ further migrating to any other MSO without showing due compliance with requirements of Regulations

and the Interconnect Agreement.

Post the matter under the head â€œFor Directionsâ€ on 25.5.2021.

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Siti Networks Ltd vs Narayan Cable Network And Anr

Judgment