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Zee Entertainment Enterprise Ltd vs Haldwani Digital Services Private Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 September 2023 · Citation: (2023) 09 TDSAT CK 0045

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 235 Of 2023
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Judgment

4 paragraphs · 206 words
1.

Issue notice upon the respondent no.1, dasti and email in addition.  Mr. Tushar Singh, counsel accepts notice on behalf of respondent no.2.  Notice is made returnable on 12.10.2023.

2.

By way of ad-interim relief the respondent no.1 is restrained from receiving/obtaining the signals of the channels of the petitioner from Respondentno.2 either directly or indirectly, using their head-end, Digital Addressable System or any other equipment or using the head-end or any equipment like SMS, CAS, Set Top Boxes of the Respondent No. 1 till the next date of hearing.

3.

Further, by way of ad-interim relief respondent no.2 is also restrained from supplying the signals of the petitioner’s channels to the respondent no.1 or its LCOs or its subscribers, either directly or indirectly using their head-end, Digital Addressable System or any other equipment or using the head-end or any equipment like SMS, CAS, Set Top Boxes of the Respondent No. 1 till the next date of hearing.

4.

Reply by the respondents be filed by the next date of hearing and also respondent no.2 to file affidavit regarding any unauthorised activities by respondent no.2, if any, as per contention of the petitioner at page-22 para nos. (i) & (ii) by the next date of hearing.