Punjab-Haryana High Court
Parbodh Rattan vs Union Of India And Anr on 14 January, 2016
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
263 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 353 of 2016
Date of decision: 14.01.2016
Parbodh Rattan
.............Petitioner
versus
Union of India and another
..............Respondents
Coram: Hon'ble Mr. Justice Rakesh Kumar Jain
Present: Mr. Prateek Rathee, Advocate
for the petitioner(s).
Mr. Vivek Singla, Advocate
for UOI.
Ms. Gaganpreet Kaur, Advocate
for respondent No.2.
Rakesh Kumar Jain, J.(Oral)
Counsel for respondent No. 1 has submitted that earlier it was Analog Telecast System which has been replaced by Digital Addressable System in which it is mandatory to have Set Top Box(STB) but the Ministry of Information and Broadcasting, Government of India has decided not to press the requirement of having a STB as for now till the decision of the cases which are pending before various other Hon'ble High Courts.
In view of the above, the present petition has become infructuous.
[Rakesh Kumar Jain] th 14 January, 2016 Judge Shivani Kaushik SHIVANI 2016.01.15 16:58 I attest to the accuracy and authenticity of this document Chandigarh