Delhi High Court - Orders
Siti Networks Limited vs H K Cable Network & Anr on 21 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6714/2020
SITI NETWORKS LIMITED ..... Petitioner
Through Ms.Ritvika Nanda, Adv.
versus
H K CABLE NETWORK & ANR. ..... Respondents
Through Nemo.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 21.09.2020 This hearing has been held by video conferencing. CM 23327/2020(exemption) in WP(C) 6714/2020 Allowed, subject to all just exceptions.
WP(C) 6714/2020 & CM 23326/2020 Issue notice to the respondents, to be served by the petitioner by way of speed post, courier and also through electronic mode. An affidavit of service be filed by the petitioner at least one week in advance of the next date of hearing.
It is the case of the petitioner that the respondent no.1 has been disconnecting /swapping the Set Top Boxes of the petitioner without due notice as required under the Interconnection Regulations and the Interconnection Agreement.
The learned counsel for the petitioner places reliance on the interim order dated 11.06.2020 passed by the learned Telecom Disputes Settlement and Appellate Tribunal, New Delhi, wherein similar grievance has been raised and interim protection granted by the learned TDSAT.
Keeping in view the submissions made, the respondent no.1 is restrained from swapping and migrating further to any other Multi System Operator without complying with the requirements of the Regulations and Interconnection Agreement.
List on 12th October, 2020.
NAVIN CHAWLA, J SEPTEMBER 21, 2020 RN