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Siti Networks Ltd vs Rahi Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 November 2023 · Citation: (2023) 11 TDSAT CK 0010

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 373 Of 2021
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Judgment

6 paragraphs · 114 words
1.

Looking to the contentious issues raised in this Broadcasting Petition, the same is admitted.

2.

Issue notice upon respondents; to be served by dasti as well as email. Counsel Ms. Vandana D Jai Singh, accepts the notice for respondent no.2.

3.

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.

4.

Respondent No.2 shall not use the infrastructure of respondent no.1 for supplying signals.

5.

This stay shall continue till the next date of hearing.

6.

List the matter into the hearing "For Directions" on 26.02.2024.