M/S Kansan News Pvt. Ltd vs M/S Fastway Transmission Pvt. Ltd. & Ors on 3 July, 2012

[Cites 0, Cited by 2]

Competition Commission of India

M/S Kansan News Pvt. Ltd vs M/S Fastway Transmission Pvt. Ltd. & Ors on 3 July, 2012

ﬁefare Tha Smnpeﬁitéma ﬁmmnissicm 9% mdia {Case Sm. .3§,i':i£):.:§.;i} Sam 9% {M-der: *3.

iisféfg iiarssasa Naws Mt. Lté.

3?, Endustriaé Area, Phase «~§,% iiéaandigéarh ~ 3.53%? » Enfarmant ihraasgh Sim Fratieegx £<..Ba%<$§'3E RS.

Sakshi & £9.

1.3%} 3 Fast W33: Tranﬁmissim Wt. Ltsﬁ.

Lagja "fewer, Sham Nagar, wdhianag Punjab Eﬁgifs Haihway Sukhamrit ﬂame 82 Batawm Wt. Léﬁ.

La,§_§a Tewer Basement ﬁham Nagar, Lucihiana, Puniab

3.%'u'£is Creative ﬁabie Netwezzxm 9%. Ltd.

3&1, Maﬁa? Eham Eingh Read:

iudhiana, ﬁuniaﬁzs

4. M25 Wires 8; Wireiess Sndéa Ltd 3520 Na. 1?$~1?£, S»:~3::tm*w1?i2, Cﬁanﬁigarh 5.3%. Gumieep fﬁngh, Managing mrectssr, Fast WayTransm§ssi<m Pvig. Ltd. Laﬁa Tcawer, Sham' Nagar, ' usdhiana, mzniah «-

Qpgasite ﬁartias-1, 2, 3 arm 5 thmugﬁa $hr§ §e:evs.=.m Wakash, 'Ex;

3-»;

v. /W» .,M~;-} Qrdsr under $€£'ii§t3§'% 239% the ﬁommetitign Act, 2882 "i'%2e'§ ;3:'E»s'ent mai;?;e:"':'e%a"i<"~:s t::'§:nfm*matTic:n rece'§ve'd'frw:>:¥: £\:'i,"s"§€an»sa:*; ~ ~ » ~ Privaie Limmed {hereinafter referrezi ':0 as the "§m"ermant"} cm '}.8.{)?.§_i_£)1:

amcier Seczticssa 3.1"-3{:i) {:3} iv" the Cczyrspetitien Act, EGQ2 {here%inafter a"ef{ar:'ed to as "the Act") for aiieged infréngement en' prmrisions :3'? secticzn 3 am sectibn 4 of the £~\::'t.,

2.'§"he facts en? the case 35 per {ha infsrmaticm, in hrief, are 315 under:

2.1 The informant is broadcaster cf 3 newg and current ezﬁairs "W chanszei known as 'Day «and Night News' {heremafter z'eferre:ﬁ its as ""the Chanm~2i"") and is mparafng in the states 9*? Punjab, Haryana, Himachai Praaiegh and Liﬁiiifen Territory of £hand§gas"h. We Ggapnsite Parties ~ M/s $333": was;

"frangzmssicm Fvt. Ltd. {hereinafter refearreci in 3.3 "O¥>*1"}, Nils E-iathway Su§<§1amr§t Cabie & Dai:ae::»:3mPvt. am. {hereinafter referred ta as "($323 ~2"} and Ev}/s Creative C.a§:.%e Netwcsrk Wt. Ltd. {hereinafter referred tea as "0? ~ 3"} are the Muiti System {'3fae:"atc~:"s {€V3SC.3s}, The Dppasite P2-1ri:y-- «S1 is, c3pe:'até:':g in Puniab and Urzicm temtery 3'5' Chsmdigarh thrmugh the Opposite Party--3. Mr. Gurée:--:-{:2 Singh (hereinafter rsaferraﬁ is as "{)%P~3"') is the Managing Dirésctmr csf i3g::;ms§te Par*Ey--1 anti ':3 dimctiy managing and mntroiiéng the business a':'"fairs Q"? ths Uppasite Part':es~ 3., 2 and 3. He E5 Party» «L it has been stated in the infermetiee that the Qegmsite Peri:ies.~-- 1, 2;

. and 3..%1a.ve..cofnteroi We? 9.S..%.0f the.€a'::ﬁ»°3 :3e'i.%s°v'Ori< €3iStr%bw:.i0n s?;.s'€&I"e it": , ,, ,, ,, the State 0'? Purxjeb and Linien Territew ef Chaneigam. The §n'f0rmam:, cit.§ng; the indie Leadership Survey Repert, has sebmiitesxi that in the State ()1? Punjab there are 43.18 Eekh teievisioen viewers hcsuseheids, out of which a;::pre:<'2met.e§y 35 ¥a§<h teievisien viewers %2:;wse%1oEds have came cenneaztiens which are prémariéy pmvieiee by DP~ 1 its £3?» 4. The {'JP~§ is cieseiy afﬁiieeted peéiticaiiy with ruimg d'sspen5et§en in the State ex' Punjab and has virtuaﬂy finished azwdfeer beught ever a%§ smafi came eperaters and have taken the controi of the cabie network zjistiibetien business En 'Punjab. Any" breadcesizer whe wishes is teieeast and access the viewers in the State 03*" Pzmgab hes: :20 ether e;::'stien but ta 2-zppmach the Oppcssite Parties--1te as they virtuaéiy centreé the entire cebie netwerk.

2.3 Referring to the .€e1nue§ Returns ﬂied by GR 1, OR 2 and C3P~-- 3 before the _Re;2;ist:"ar ef Cemeenies, it has been guemitteci that the Gepesite Party- S heids majority share cf £3?» 3., GP» 2, e€)P~ 3 and GP» &. Fumzer', aéé agreements fer and en behaif sf Qepesﬁte Partieseﬁ. to 4, imzﬁudirzg the agreements with tee infmmen't for carriage :3? their channei cm the came netwmk of the Opgsesite Parties bee been rzegotéaézed and esztereci 'ante by DP--5;. These factss, accereing ':0 the irxforsnarxt shew the%; the D955 rues, operaiea and contrms the affairs 0fOP~1 tea 3.

cabie netwerk eéstributien syste~m in t§1e§';?%§e E :

-« :5 Territaw tn' Chamiigarh, the Qgapasite Parties as 3 gmup have formecfx Jca="*:e3%3nd a¥'e ¥?'¥?i%$?.=":S mi?'tiwmijnaiii:ws%?;%%:?r%Té%:y act%:>::2%r2T arbitrary and -ci§3r::rém%§namr\; manner, mntr§3§§§r:g the sewices of transmission and br'<;3ad::ast'mg cf '§'e§evés%c>n channeis in the State as? Fmnjab and Union Terr§'ms'\_,» 03' Chandigarh, resuiténg in cissaniai at' market access to its charmei, 'thus, vioiating gssctéon 4 9'? the Act.

2.5 The infermant has further sssiamitted that by E§§egaiiy and sérnuitanecusiy tea"nz';:zat§ng the agreements fer «carriages: of the channeis-3 of the infmmant, the €Z)p;3»<.::site Parties havé acited as an assaoerzéatkrm of ersterprises and /'er a carteE ser§eu5¥y anci adversgiy affectmg the campetiﬁan by denying the bmattiszagting sf news and current affairs ::ha:'meE m.' the infczsrmaszt in the Sta%'te% of Pum?ab anti UT cf Chamtiigarh in véoiation en' sectétzn 13 0?' the Aazi.

213 As per the infmmatian, after entering into agreements with the Enfarmant fer re~transm§ss:i<:m cf its izharmei {I>P~ 1, GP» 2 and 053- 3 started trsmsmﬁsténg its channeis thmugh their ne':wmE<s effectivew fmm August, 2618' Fm abmst two mzmths, the Oppmgite Parties transmitted the charms?

:3? the infermant s:m.:n::n:h:iy without any ;;;":::>bE€m or compiaim from either side. Ail payments were maria as gaer the agreements and there were ac outstanding dues; :3? the {mposite Parties against tm: in'ﬁ:>z'mant. Hmvever, since mici~Oct0ber Emﬁ, the Gppasite Fﬁsftiﬁ-?.S staertmi di.am;:>ting w_~_Y...~....~..,.,' transmissian 0'? its chasmeé and dis%:a:"i:e§=*'2:§s' ﬁ its channei cm :3evera§ Qctasicznsa 4; ' .6") kg 4 ("xi

2.?' The infermant has given tietaiﬁs; cf s;<3m:s qr? the érxstancesicmcaséons, .T ............... ........... .... ..... ................ .. fdisconneciedfbiackerj (mu: by the '=L"3pg3:::sAé%;a=. §3Ee'é"{'§:~I-Z%S« as. =.m::§er:

3} in {}::.*:mi3<-zr, 2318, when ihﬁ Finamte §\»'E'ir:is*:§2:' 0%' §>ur:§a§:3 Mr. Exiiaszpraet Singh Badai quit the Gcwemment as weﬁ as the fﬁfmmani Akaii [$333, the cmesragxa aczcarsjed to him wag either biackecé east er tuned mzt in one instamze, the: £};>g3os§'te Panties ;:sa"t<:hea'5 the audio of a cartocm chemnei on tha zzharmei :3? tﬁe 'snfermant, E33 On Eﬁecssmber 315, 3818 when we chameﬁ cf the informant ram 3 report on the Ymsth Akaéé Eliza} patron and fmmer iﬁamjab Mmkter Eikramgit Séngh §\:§aj§thia's meetingfraﬁiy at Muhaié fmm which the audiemte started waiking out when he began ta': speak, the cabie tamer swﬁched off the news; station.

C) On §3ecemi3e:' 2818, the channei 0*? the infermant. was hiacked out for mowing Punjab Czmgress Presizient Captain Aznrimier S§ng%s's Road Shmm in the State.

at) Sn Secember 25, 2918, "iéae Dpgmsite Parties first bﬁackecé :::>u't anti. than mutad the audia 43%' the channssi :3? the infarmant witﬁuut am; reason.

.: §nﬁ':2:'mant has e}The Dpgmsite Pmties aisc» aiigereﬁ the sis}: of the charms-2% Q?" the .. ...inﬁ;}.r::1a.sf:t. .9¥?T..th£% itah!£?:T..s.;2e':,::.t:iu:m .w%:?%c:££ .§.f7€t.§E'F?.~%3i?€3:lT¥ in t.¥we.. ..

in seveiai areas :3? imnjah.

2.8 We énfmmam. §3EiS aubmitjteécﬁ that when transmissmn of ii}; ézharmei was Emtem"u;3ted, §:siau.c§»;ed Gut amifm' éiésmrted, it waste ietters on 15.10.2£231{3 am: 2S.12.2%01i} caiiing ugzeim the Qppesite Parties not '?Z.{.'3 inciuége in such zmfair am: ﬁiegai 2-zctivéties. Hcmexxer, the Op;3<3s':te Pariies did not re3ps:3m:i ta the ietters cm' the mfmmant.

2.9 A<:cm'dEng to the infc::rm&mt, the {3;:}§:2<3séf_£e Parties araﬁiy' saiﬁ that the §ntea'rupt'§<3ns, dismrtécms and §3Eas:§s: mu': 0%' its chameﬁ were an accuumt of certain te<:¥m§s:a§ pmbiems. We informant has me sent an e~mai§ in the iﬁpposéte Parties datetri 2E3.'3.2.2¥31{} Qffering them it} factéfy the aiiegi-Ed 't'e:::hn%ca§ m'=3i:3§em5 and asked them ta» permit its»: tea:§'mi::a€ exgerts/e:1g§nee:*s ta visit the head <-maﬁa of {he Qgzgxmsite Paﬂiies so to check and ssjiwzs the aﬁegeé tsschnicai gmhiems $5': the system which e»na3:>Ee the aucﬁie and video tramzmissien of the inf¢:}n'nant's channei to wm'§<.. However, tha'. {3}3§ﬁ§{)SE3;€v2' Parwmg éid not give any rem'; tats ihe mfarmant in this regard.

2.18 As per time? %nf<>.rmat§:m, in view 0*? the afc-resaiiﬁ Mega! and am} competitive practices of the Oppeazzsite Farties, the infaimsmt isﬁueé a Eegai rmtice is the (I)?---« 3.! 031% I2 and, {}P~ 3. m vetaiﬁgmnxg tha Eegai rmtice of \ .-

'<9 .-

Nacement Agreements with it wéthcxut ;»z5s§gmng any reasan. The }}}}}}}}}} inf0s*mam:'s news charmei ion their netwarks was aise ccmveyed by the Gmcngite Parties ﬁzzy is.suTmg msbéic netécew 3.11 "(ha infmmant has; aﬂeged that the Ghstructionsfinterruprions that tamed interfereszci-3 with transmissimn {sf inf0rmam:'3 shame? were cieﬁbserézte, ccmsrsious and was dame with ohiique motives ta harass the informant and ti: <:om;:3e§ ii iii) fc=§§:3w the ciictats-rs sf OR 5 in regard ii} non- teéecastfnmn--coverage 0:' news which are mi in favmur of the gsresent miing paiiticai gaamg of ﬁungab.

2.12 Ascording tn: the §rzf«:::rn'za:':t, the Opggosite Parties by ccssmciéing the market of services sf transmissicm of TV sigrzai fmm braaticaateys in the State cf Punjab and Umcm Terr'i%;0ry sf Chandéigarh, by denying the market access tn the infarrnant ta teie-a:a5t its channeis and by denying the ccmsumerg to View the chaameis gerevided E332 the kzfzzsrmant have vioiated the garczxxis-;E::3ns Cr? sectien 3 and 23 :}f'::%1e Att. Que 3:3 the aforeaaid iiiegaﬁ and anti%~<:{:>n":peti£:§ve activities :3? 'the Qpposéte Pa:'tées--,. the 'mformant has been suffering huge ﬁnamtiai messes as we-2§§ as iasses in terms; ca?' ioss m' its image and regsutatimn in the market.

~""~._ X 'Al .{Cha_n.chga.:ih._§:1.a:Qh.i.r.av.entTimh..m.E.£:heT.[;::h:*<;n.r[§s,.im3.s..hf.T:;e::.2:§f.::.:1..3.crfthe ......... »»»»» . . . » »» xv! thr'msg,:h Came ?~3«a*:w«;':»:'§< in the atateh of Punjab and the Uhiah Terrétmy hf Ema: h.:a'thssr heeh aiiegeﬁ hy the §f'£§{)F'm€§¥'Ei". that the Ghpasite Parties:

by iimitirsg and ciengxhxg access to the news; a-smi eurreht affaira chahnei 0? the h*:formam: have v§<;s3ai:ed the': p¥'O'>J§S§€35"§S hf sectieh 3{3}{h} anti sectihh z1{2}{<:g) ofthe Act.

2.15 it has further been aéﬁeged that the Qhpasihte Parties acting in a totaihe iiiegai, amfah and s::'§s::ri:'hi:':a'§;<3r3: manner have chhtmveneci the §:Z3?'(}ViSi()i'§S hf "the seazticra 3&1} {Ci} of the Act by tershmatihg the Chennai Piacameht Agreemeht.3 uhiﬁataraiiy ahﬁ without am: §33f3§S anti thereby adverseiy a'?fe{:hhg c0a*:'1§3eti{i0n hy abusinég its imminent position. The Enhmhaht has aim aiiegeai that the Ophcsite parhea by acting as a gmup have imgmsed uzwfair and déscrimihamry' ::::sh«::§§'tE::.sh5 far hma<h:as€:'ihg the §nfm'rhaht's channei :3? its cahie hetwesrh in iatai Ci§3'1"£B'a\f:'13E':'EZ§{)3'i 0%' the prcwisions hf Se<:t%<>n M2} {C} Q? the Act.

2.15 We irzfhrnwahi has him aihegi-2:3 that the Qgahcsite Parties are ihdzséging in mmhophiéstic anti zres':ric~:1ve trade ;:::*ach<;es and aha: vieiating the previséans <3'? TeEechsmmur:é<:at§en {Bmach:as'(§ng & Cabie Services} ihhsrchnnectéon Reguiations 2(3£}he$. As her the sraieci Reguiaticms it is;

received from the hraadcaater an :1a»:3n~d%g»:i E Opposite Parties are derwihg re~trans§§;i C30 informant. The Warn-want. has further zmbsnitted that refugai 53*? the ............

freeaiorra of s;;sesa::h and the :'§ght:~: and Segﬁcimate expectatimng of the viewem as gser 'aha Canstitutian {ref indéa.

"} 4.3.? Th:-3 énfawmant esiso ﬂied ap;3§écatic::n far irsterim orders {(3 stay the terminaticm of C¥*:a:'me£ P.Ea::«3mer:t Agree:=:men':s dated 81.38.2318 entered intcs with GP»: in C3P«3 and res':.raErs the Gpgmséte fiartées from denying access to the §nf0rman'a:'s CE'aarme§ thraugh that Came D§si::'Et:mté0n §\.ietwc>r§<' £3; was; aiscz gsﬁez-med that {Z§§R'3C°§Z§{}ﬁ3 £39 issue-ad to the Opposite Parties "330 ensure that 3&5 Chanméi is transmitted unini;errupted§%y and wétiwut any Eaindrance or distaxrhance on téxeér Cahie ﬁistrihutéasw Netwmi:

aiurésag the :3-wzienrzy 0'? §nw::~st§gati<3r;.

3. The Commission having {','€3§"£S§t'.'5€§'€~3{?§ the matter' formed an aspinian that a ,m'ima~fzm'e case exists in the matter and directeé tbs: iﬁirecter €3:3nera§ {heremafter referred m as the "§3€3""} to gauge an investigation irate igha matter.

F§ndEr:g5 as? 36 «ii. 0:': receipt :21' the Gf'{i€*3" cf the Cc:mm§ssEa:n:, {)6 conﬁucteci inves'c§gati<3n the Act submitteii repmt of isxvestigaig,

21.{32..2G12.

'5.

Lil' M For the pasmases 0f the Envestigat§or:, £35 3»*5:a'I:'%: mtices tn: the mncemed ?????????

H T N war: ser:::mdars,«' scurrseé :3?' §m'm'mat§en such as the consuitatiore pagser cf '§f§E§_."-3 Teiecorn fkeguiatcmg Autharity <3? imﬁia {TEE-'«.§} an "&§mp£emé:§:a%Er:3n Qigitai Arsiciressabie Came TV Systems in Zndﬁa" 1:0 L!§'§§3§{§f"S'§Z§:%i'3£".§ the fLzm:"é',ic;n;s an' the cabie TV marE<et.

»53..:3. in cizurseof iswestigatmn, {BS 3350 a:';a¥yse£§ '3C§3EE m.-?i:u:'e and cperatirm af cabée TV market in £rsz:§§a. As per EEG, ihera are fogs: main sugspiy side piayeers in the cabie TV services such as Brczacﬁcasiers, Aggregators, Muiti System C:g3era3:m's {M30}, and Leastmmiie Came Qgaeratms {LEG}. The and censumer gets services from tha LCDS. The bmadcas'::er's robe in the suppiy chain inciudes transmitting er "':_sg:3~§in§<mg"' the cement signaés ii) the sateiiite éfrem where they are "c§::>wn~¥Enked" by the ciistribumr}. The breadcasters awn the ccmtent to be tefevisexé and received by the viewers. An sggragsstor 3:: 23 ci§stri§::uti{:n agent wise unciertakes the distribution <3?" TV channeis for en»:-3 or mare iareacicaétms, The ma «sf the aggregatm in the suppiy chain §s to provide Etzumiﬁng and neg:::tiat.§::m servécses far subscrigstmn revenue an beéiaéf Qfthe hraadcasters.

4.3 E36 further iqamgséght mt tﬁzaﬁ: the ram :3'? a §\.«?S€} is is sicmrniink the broadcasters' ségnais, dearym: any encrypted chanmssis and »§:=rmri<ie 3 bzmdied feed mnsigting cf mzﬁtigzie charmeis $3,. '5 LCQS in the aumxfy chair: is ta 2'2-:-cave 23 fee\' V3%$igi;3§§% from tfze .\ x' \.

I"'« ., ""'7'.....:

~.

'-.

.

§v'iS{3s and? re~transm§t these signais ta subsszrébers in his area 8'? ::>;:rerai:ie:ms .....

the teievisizsn pmgrammras £:§§S'§;;"§%3i§*;§Gn market in india e::'<:mé§sts :3«.:E'_§':'§:_>z._ss" _;2i%atfcsrms viz, Terrasicmé TV, Cabie 'W, DTH and EPTVE The terrestriai TV is a\:aiiat::»§e free am ma subscﬁgstiam ::?'2a:'ge2s; are paid by the cansumz-3.-rs. Therefore, it can be mated in a different segment {mm three gather piatforms viz. Cabié TV, SETH amé EPTVA» The EPWT as very new piatfarm for teiewsim viewing in Encééa am at present it is mat avaiiaiafe i§'zr<3ug%z<3a.:*3; 'aha rzazsumzryﬁ "fhass in the current scerxario m mdia 3:233; two giatfmms are mast p0;3u§a:' and pref:--:-rreci memes «sf teicavision viewérg. The cabire TV, wh§a::§': has a widespreaizé Vnetwark and 5ubs{:riber 'case; anti DTH with betwzes' iguzﬁity and ﬁexibée gsmgramming is a chaise far the highs? incame grcmp gaeepie in mcfsa £135' of the éonsumers who are mm. conne<:te=:§ with same ne+tw<>r¥< and can pay 'me sazbscrimion ammmt to DTE-E. The maricet §:.~3ayes's. are aim ziéffereszt an bath the gxﬁatferms.

<15 {MS has distiszguisheci between cabka TV and othezr meiiium of transmissécm 9?' TV charmek auck 33 DTH, §?"§"V eta: anti has :«;i'ai:ed that other gniatfarms 9*? transmission (sf TV cﬁzarmeis are net the perfeztt suiastitutes: tn' the same 'W. As; pea; 36, En terms sf feamreg, quaﬁty, network, reach, §s:'i{:s-, tecémcziagy and numizaer of pﬁagzerg, cabie TV is éifferences. The mnsumers of came TV ezéeféniteiy want to have the €J,:_:a~¥Et\,r infrastructzsre r'e:;:.:irement::, mesgnt tecéxmicgy am} mstheci of access etc. the aabie TV ctmstsmms are: rm: migrating to {NH which skews; that the DTH and came TV' aré not int:-archangeabie prmﬁucts. Accordingiy, D63 has aieiineated the §'8§{i"u'E-}E§°i praduct market in this case as the gsrovisaéan :3'?

"came TV services, 4.6 As regardza I'r5:§~E.'\:a£'i'£ geragraphic mariieiz, DC': has taken the Same it: he the ten*itaz",: :3? Punjab and Ch3:'u:§ig%a:*h. in auppmrt, CG has stated t§':at cable TV mamas: has a geegraphiazaﬁ iémitaiien er: z-2s:::m.2n%; in' xzarisus factars such as avaiiabiiity af ;:a§:3¥e3 +netwmis:_, iota; s§ec§ﬁ::atE::.m §"€E(§L£§§'€~3€'¥'%€.*'£'!'iSA, ianguaga, etc. Further, the c<>mi§':§on§ sf comgsetitézm far prmrisican sf cabie TV in different .§tai:es_fregE:m are differem ewmg is difference in {zcmsumer chgice. The z:hanne£s ira:3sméi:3;e:::§ $33; a same: 0{.'a€i":3t{:%r in Pmjab and Ciharzdigarh are cﬁéfferent from the channeis transméttetﬁ by a tame TV ogaeratos' in ether s'£;ar§:es becausé :3»? many iacai faz:.'i:a3s'3. The area mvering the stats-as :3? Punjab 8: Chanaiigarh with their speciﬁc features iike ianguage, cuiture, Emgaﬁ §nﬁ:.:em:s:s., regéonai pciitiszs cangtétzste a ﬁéstinct ge::;sgra;3hica§ Market. Ac%c0rc§§:':.g is £36, TM»: in Eta repart £235 aim iaientified Punjab as different markets than the rest sf india.

4.?' During im'r'estigai:':an,% 0:3 fcmnd that Q? 5 Ezcekis magma' have <24' £3? 3., OP 2., and O?' 3 and wntmis arm' manages. the 3%'?

3 d§r'ectiy. The GP 5 has snare than 58% share 1:3 ~ sham-is in GP 3. Acaordingiy, EEG has cormﬁuded that aii the C¥;.>;3£:»s§?:e Parties 1, 2 and 3 are a gmzsugs {"'Fas"=: Wm; gr<m;s"'§ as gear the GS E3315 aizsec: :"~s3m.u'i'{a;*§ tizat Sm? {3ur€i&eg:a f3mg%: 'Le. 0% mare in excess s:.:»f 223% nor is in posétiqn ta -'.F$§:)§Z}{}§ﬁ'£; rmxe than fifty pemen': members :3? i':20a:'::§ as' directmrs of WWEL N<I3'3i§?§§'3§ cm rec0r::§ is fmsrsd ta shaw that the maaagernem of the mmgany $3 in %;he hams of Fa:~3tw'a'y group of companies. Thus, 35 mar' :33, the €Z}Pn<*3 carmmt me treated as a =,l3a:'ii' of 'me gn:3:.:p of €Ef'tt€B'§)§'iSE35.

4.9 $8 has aim reparteé that that in azitﬁtiesi ta €3P«1, 0P~.'2 am'; C:=P«3, mam; ether new cczmpanies in the same reéevamt market have been inc<3§;30:*ate£i or taken sgweér $3»; the iiastway Transmisgéstzn gmup what: are acting as affiéiaies 0"? the Fastwas; Trasisméssészn. ,2'-'\¥§ these wmpanées are cmerated. from "me same ;3s'er:':é3es and aperaied by same set sf peapie.

ii-{ii} with regard ta daménasme 0? the Opposite Partieg, as ;Z3€-E?' 0&3, in the reievanit market, the Fast Way gmup commands .3 market share :32' mauve than 85% in terms :33' mtai mzmher m' subscribers of cahie TV. in few' Cities cf Pungab whera Wm: és exiszﬁng in the market with about §«i§3»35% nwarket Shafﬁ, we 0§'3{-':B'{§'tiG¥3 £3? éts netwcsrii is under the {:0s'3tro§ of Fastway gr'm,s;3, Ever: otherwise, far the sa¥<eofsrgume:1t, if it ':3 presumeii that {ha ccmtrczi of Wwii. is mat undeé" the groug, the ma-3r%:et exciiudirig the share cm' WWEL in mega cities; renjsa _;..:

LU 5 haé; ne%ih'e:" ' '$111 On the basis of abavt-3, £36 has Cﬂncititiiﬁd that Fastwzty grout} commamﬁs a Ptsnjsb amt Ctzandigam tzcmtmiiing the ma:'§<et share at' mare than' 85%. A5 gm:-3:' {K3, §:trtt=.rms 02' size and resources the~gmu;:: is-; much bigger than éatty of _€:ha=z C{}?¥"§§3€3'iii'{I{3f'S in the state of Ramjet} 3: Chandigarh. The gi'{}Li;'.) has its cabie n<=:.'twt:::'i< amt headends in 2335 the districts at Punjab wttereas. ether comgsetimrs are:-5 stzperating in Qféiy me or tws {.§iSt:t'i€I?;S eniy. Fastway has ciigétat and anaiag head--encés sptead acmss the stata :3? Punfab ta mntmi the cabie netwztrk in the state. ﬁt cperates thrmugh its centroﬁ mama Eacatteci in Ludhiana, mnritsat, iaianéttat, mttaia, Sathinda, Chandigarh and Path:-mket and iihattdigartt J': has atistts spread a netwark mt eptitzaﬁ ﬁbre: in the state ti: strengther; its zttatkeet pewter by adszztttmg éatest tecftnssiogy in the region.

4.12 Accczrding 'tea CR3, the tatai ttxtnaver at the great; tram came TV aperation éuring the FX's'.2{}f.t')»:t:t was mare than 83.208 cnzrsre. Censiciterirég the share of Punjab state at abeut 2 36 at the tstai came netwerk at incﬁéa, itg tjummrer cteariy make the Fastway group 3 deminant piayer in the rtegistm at Punjab. {me ts its vast saetwork and ghygicat presence c::>ug:s3et§ with regionai {asters it has greater commarcﬁai acivantages over the ::t::mp&tit:3ts. The corttpetittars at C}? gmugt are sstme-:-t smaié M305 with singie anaicsgf heademis, comprising of a very smaii t"é€%'£WOE'§§. and sub5::ribea's base.

4.13 D13 has aim reported that this Cczttsumera Chamiigarh have huge deggeencﬁte:-n<:3; on th& 3? grzzig 14 ' » substitute to gwitch aver the other netwzark. as. the nwaximum market is when Has-3 graazp did net t:'ansm§i' thié ESPN;'Sta.:' Chennai can its ne;w0z*§<, the ' had gm: caption .«:.:t§*:e:' came mwtwmsa. '§"§":e c<3nsz::r2<2~':*is'5"??%*éés say in seiezctian of shasmeis an its netwr:zr§<;, as-:=.'sthe~:' in terms {sf c§:.sa§.i*ty" in band 0%' channeis transmitted ts t§:em 4.1% {X3 has fuﬁcher regaorvteﬁ that time tea vast :1e€:wer§<', market sham, market dynamics, resources anci iacai fa::te::>:'3 the QPS are abie ta create entry barriers far the mmgietéters in the reg%oaL The gmup with more than 85% cm" mas'k.et S?3a:"«:-3, its contrni in the market and presence 3%? ever the _ grate makeg it d§fﬁ=::uit even fer the big piaxgers iiéce Lien netwcrks ':0 enter inta the reievanzt market. its §:m"ei:s's:3§ ever the LCQ anti subscriber base of mme than 4:") £231: households makes it ciifficuﬁt fer any s'ta¥<e§mEder to diszagree with the cemitians imposed by it "She brc:ad::aste:'s who are the cantemt ;;mv':ci<-2r refrain from deaiing with its ccsmpetitm rs in the regian.

4,15 As per 983, the in*§*'ormaz'§t being a hraadcaster of 3 news channei in Punjabi, Hindi and Engiish ianguage entered ESYEG the agyeement wﬁth the SP5 far 'U"3ﬂSf'f'i§SS§€3ﬁ: of its channai witi': we Fasmzay Tsansmigsicxng and its E§ﬁ:§§isZi'$.€§S a:; they commanafed the maximum market shame in its target viewership areas, The 5ubs<:z";i:»<-er base of the ﬂppesite Partieg exceedfs 48 xx m=3:twer§<' of the CW5.

V...' .15 ».

.,/"' LLLL j ~-

ca:'réage;';:z¥acemer'.t fee f0r_a§§a;:w§ng '£:§':e53 transmissign :3"? irsformanix; channei cm i:§':e§r +:":eﬁ:v¢er%;,_'?§*'ze is':-»'"::3rmam': <.E§'§ i?§€'s:\s «:.sf~ithe iargec suﬁasmptign $3339 of the SP3 ac2s--3;3~t&d the ziemeznsf gsiacemarzt fees: and entered mm the agreen'aem;.

£1.11? DE haa submitted that be:~:m*een Augasst 201$} to jammy 2311.. my big change in the c%z:>mme.=:rcia£ status at situation of agreement occurreci wmch cumgaeiéeci the QPS f<:;r review in' their agreemerst in .¥am.sary 29:3 to tem*:§nat?e the '£s'an$mE§si0n. The inz°m'mant was gsaying the gremium 83 the GPS in x':h»:~e farm of piacemesét fee charged on account :3? mismaiim in tins: 'demand and sum-ﬂy in distribzgtéms i'§€*iW{'}f'§(. The argument {sf {)9 that since}: as demand or p0;:.«u§arity' of the channei 0:' the infmmeant wag fzzmnd among the mnsasmers it m§c€~term terminatian cf the agreement has no wéightage ar farce since the TR? raténg cf the informant despite being a new charmei am dismgzztian in sfignaés ahawed as growth during the transmissicn pemzd. The YR?' :'a'£i;1§g, was ranging béstxwaeix 3 'E0 1?' whack: was aimsst equai to some other shame-sﬁs.

21.18 Bageci upcm facﬁs gat§3ered during irxvestégatiaa and examitxatiazn of the parties ccsm:ern£>.(§, {$63 has s:.:%3;'nit'£:e{:E that except far the §m"'c3:'mam: in name "M whine cf the cases, terminat§¢:m of agraement an the F"€§\;Eé3\#\i crf \ _ >[.:x that ''s'\ '-59$' '3 ' .

pegauiarity has been done by the 0? gr'ou;§'I$'"§:Ei:5'< 9 zthera :3 am ,.,_. W. ~_,"j,/x ,«_,;~,r{';::rr mactﬁce GE' system 0? te:'minati::m an the basis of gzerfcsrmamte or g::+o;:3u§arit~,»' 0'? the Wttrtttttttt %%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%%% {{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{{ Ftsrther, as per the; su%:3s'niss§t:>m;.tmatﬁettw ttzsss imiarmaret, stéeiiherate digruptéon in tﬁe teiecast of news cftanneé'-£332' thé SP5 in entire state aists resutted §§"i isw TR? as the viewers weuid not iiite is watch a chants:-2% with bad gxitfcure 0!" sound quaiity, TE3§s is stsiastantiateti based upon copiesftranscrigatg at fsedbaék {mm varéetzg viewers and aise from the fact that the in'Fm'mant aiscs addressetﬁ §§€f'§iZ€3¥'S ts varéaus authmities imziudmg the Mi:':ist:«:2r for infmmtatiest 8;. Brttacicastitzg, Gevernment of indie, Chief Minister :3'? Ptanjab, Chief Secmtary, Gavernm-eat of manjabg District 3\e'§agistrattet,»}aEant:3?3ar highiighting the aenduct in" {BPS regarding disnsptéetzn in the transméssi-an :2»? the charmei '£333: 8: Nightﬁ '£3'v2.{3 {En the E33333 of afezxresaid evidences, B8 has canciuded th at it E estabﬁshed that ttzare was regtsﬁar disruptien in the ts-ziecast <3? '::§3e channei. The argument at SP3 that the disrtzgsticzsrz was technmt anti was oniy an {we occzzasétms has mt been gubﬁtaritéateé by mray at' any evidence cm recard.

£1.21 A5 per the D5, the ézirctsmatarwas of me cage and the chain at events confwm that the chanrtei of informant was regutaréy ééstrupteﬁ between Gctober 3.816 and January 2811 tﬁeiiberateésg by the (3? graup. The infmmant had pmvitied 13 get 'E',{Z§§3 imxes at diffs; z;'-;g;§}i_ft?}{t ooms; m' OP $52 imated in different cities and it was net passitgttaﬁﬁa ._ sag} fiuits in am %:hs2 cities on same time ceccurrsszﬁ an the transmissign sf its ::harmei\ This WWS 'W? the TTTTTTTTTTTTTTTT L TTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTT H 5§€C{3f{§§§'}g 32:3 Di}. {ﬁe ziismmion in the t.s";3:*:smissE=.::n of theﬂinfczrmantg' sand its. evemzuai termination is manifestatimn :3? abasae mi' deminant pasitiasz in" the Gppwsite Parties group. E3423 has submitted that the: Q? has tried to take sheiter cf the 'ram reguiaiimns by arguing that "Fastway is not bcsund by a "'mus'§ carry" as agamsat "the §r:'Em'mant who is bcjund by a "mm": p: ov§de"' garovisicm. Hawewzer', the intent of 'the: reguiatietm was in safeguard smaéi M32235; from the degendency on irsmaaﬁcasicers am ta engure __t%xe teiacast sf pmgrams ta the {:::ms;umers in aii i:h<.=3 areas. But when ihes E'<.«'3ESC§ izecamea :§<>+mi:?'aant zmcé start: aharging zthe piatemeszt ﬁre fer simrtaga <3? sgieiztrum er :3u;3;3iy, the scenarie becomes ciifferent. The canduct of the GP gmup shczsws téiai: it wantezi ta impose its ccmditimz an the mfsrnaant an acceazm af its daminasst gaositian. The act 0%' GP graup was uniiiaterai tn termmate the t:'ar::=.mEssi::m «:3? the z:ham*ze§ ofthe informant 4.23 D6 has 315:: subsrzitted that the $33, due to th:=:§r daminant pasiticzm, are aperating in the reievant mariwi wﬁh 'take 'zit' 0:' 'ieave it' censiitions whiie deaéing MVEEE? the stakehoﬁders in the reievant market. The czmduct :3"? GP hag resuitecé in huge £335 is the breadcastes" (the infcrmanft) as weii a2 dsmiai 0*? zaewices 9:0 the consumers who wamt to watch the ch;-zsmei :33' the \\SQ hc:>useh0§d «\ ;-._ere>__:a i3'Fu'!: 45 Eat \ u_: 'H .-'.33 ff \ ,» v_,,.aM\nn-\ 3+' r:_.--~y~¢m;_"

.09 x"'.'Q'.~"-{\'..'° mfmmamt. As on date the im'm*man't has aa:ces.~;»>i°£»@ §.,§:¥\ houseﬁmfds are connetzted is the cabie netwark, Thus, the infmmant has 0%' OFS.

4.24 Acmraiing '{6} £36, an the ether hand, the mformant in the state :31' Haryana, where the €395 are mat in a dominant pasition has access ts: 15.91 iac subscribers thmugh cabie TV mstwmk. Wwﬁi. is ts'anss"nEt'E:§ng' the charmeﬂ :3? Enfcsrmant in Haryana where its ogzeratécmai cezmtmi Es mt granted is the Fagtway grm..:;:>. it pmxwes that the dazriséors to deny the zaccesg an the ma-2tw0r§< <3'? Wwii, W35 :2? ihﬁé Fastway grcsup in Pungab. The rxetwmk of WW3: in Havana is very weﬁ avaiéabie ta the infmmant as there is no daminance «sf the Fastway grams there. "i"§1§:~:~ graves that the Fastway group by virtue cs? its daminant positian in the state cf Funjab has abiiity to affect not cmiy the bmadcasters hut aésa the mm§e':§'mz'5 iike 'v°xJ\.ﬁ..'2i_. and mmxmi the reievant market in its faxsmzr.

4.25 in the ﬁght of the afaresaizﬁ facts and circumatances of the case, EEG has reported that the abuse of ofamirsant gcmatien against: the En§':>rman%t in via§atEc:n affzgha prsvisiens of CGm§2'§8'§§ii§{)R Act gets, eatamighezﬁ.

4.2.6 £36 has aim regasm»:-ad that the EEC W::«ric§ Cup 2&1} b:'oa»dca::te:<:§ by ESPN was :20: tramsmétted E33: the Fastway grcsugz on their netwmrkt The \ ssntére viewers cf the reievant snarket were :ﬁeg3ri};gag{§§'§}~j§"g?«3s-§¢3::%;3ori:a%nt event ' '}"h§§*";'§".)S.AT while 2 ~. :5 .\',~ '. .

aiiegeti that the Fasiiway has a moncggaaéy in the m 19 adgutﬁicaﬁng the case has ssiecids-2c'? the case in favour of ESPN am directeci "*9 Q59$.F.?'...?%.'f33?:¥§?¥.32?%£'%?§:5:.§Egrfzg.w3:h§n.:.er.esT: ....................................................................................................................................................................... , «<'i.2.'.I? E38 has i;".s'::é'3€:'§i£€§é3<"§ ihast, it is; exiiaﬁesét fmm the afaregaécﬁ that't?::é:"Fé5me:'y gs"Qi.€;) is abusing its damiﬁance in 'time raevant mar§<ei: and §m;3as§r':g discrianingtary cendition cm the staE<e¥m@éers. 'Fha ccsndum: of CPPS in case {sf ESPN 2-ﬁgs: cmzfirms its m{3f}C3§i)()§i5t§C abuse in the reievant maricet.

4.28 Accardéng to D6, the conduct :3? the (3? group has net oniy resuéta-ii in harm tea the ccmsumers but 335.0 to the TV inziustry as; a whefe by depriving the a:::::ess ts; the reievant :':':ar§{ei:_

-13.29 {.363 has a§s0 anaiysed the etenciuct of the {BPS againszt the mmgaeténg M305 and has submitted that Fastway g:'oa.:;:: hag mt cmixg games} deminance in the :'e%Eevant market but aism has deatrcayed the camgzetiticm from the reievani ms-irket. After its entry in the market in 2€)S8~i}9, it is evident that the whaie market scenaric; 03' came TV in the state :::f Purxjab has .C§'3€§.¥'eg€':C§ in 'their favour. Before its entry, there were two mags: piayera viz Heathway Sukhamrit {s:{;mtro¥Eed by Heaihwaag ﬁat;-mam at that time} and WWEL. 8:::>£:§3 {sf mesa comgzaanées were en_§:.::yin%g having ahnost equai shares in the state of :P:mja§:n. However, after the entry af F:-zstway bsjth 0:' them stari:e{i ﬁosing then' market share and incurring $0353. The Fasiway, in such circurﬁstarsaes ﬁrst accuzm-3.3:': the <:<m'm3i «:3? Heaﬁawax; and Surdeep Siz1g__§§»§@.gk C:'Jf't"{FO§ of its "(>35 he centre! '1 }}}}}}}}}}}}}}}}}}}}}}}}}}}}}}}}}} it ii.3ti-m3»iiiiiiasi»i»isuti»miiitit»eci~iztatitheiitacziiiiiciiittiiaititasti.+ta'y'*g:aruit'cigar:yitsiiitittéstiiatt'i'""'"'"'i"i""' i it has eiimiiisiatett the comgsetiticsit tram the reiev:~mt ma:'¥~:ei: and aifacteci the tttaritet in its favotzr. At titesetzt, i>.riS{',= agtisratm in the reiexraiit market wim can @059 any €2Gm§3Et§'E§(}i'i ta the ﬁastway grtiugn. Aitiiougti at §}i"t-}.S€i'i'{ there EYE abotst iii} tmaii M803 wins are apetatiiig in smaii gaskets of one er two disigricts, same of them are Ogﬁﬁtatiﬁg in the caiitanmesit areas or iiateis with the subsciiiset base at aimtzt 536 ti; 1{}_.{.'3{3{} each. There is my ccsmgaetition to the iiastway group wits hag a tcitai sut:2s<:tihi:-r base oi about 4:') 353: in the reitauaiit market wiieteag, "the combined mimtset of subscribats of 35% the remaining M503 wotziti mt be mtzte titan 2. ias; Accttiding ta DE, the reievaitt maiket is thus erttireixg tttiitrotieci by the Fastway group am it hag €§im§¥'ia'$.'$C¥ free and fair' camtisatititm fmm the market.

4.31 As; per E36, the a§Z)iZ}VEiTi€i'}'§IiC3§'§€'(§ facts ezstabiish that the Fa:-iicway gE'0i.!;'.} has compieteiy eiimiitated the ztompetiizimt in the reievastt market ta affect the gtaicaiitiizziers inits famur by abusing of its ixiisminant §'}C}S§'?Z§€}i'i. {X3 has ezitso anaii,/set} the ctiittitsct sit the (33135 against tiitz LEGS and i'e;3m'ts9<:i that some at the M203 of Jaianciiiar isave submitteiti written stzbmissitiii and afﬁdavit mentioning the tmfair practices e:.s'f the OPS' it is aiieged by these LCQS that these M385 are tharging tiriieasmtabiia gzerices ﬂue ts ttisssit itisnopttiy. They are dictating the terms ta LCQS ﬂue to their manspoiy. it is reg;s§at§x3n5. The ag:'e£=.~ment:: pregaarved by M303 is heaviiy téitecﬁ in tiweir i_.i;",{3s ta amid satay' d0cumen*ta:'\; ev§§en::es& The charggzeﬁs run by them are not based on wnsuma-is ciemarzé but as per their hzsséness and persenaé whinés. They are 333:1: trying 12:3 eiisninate the §0ca§ came o§>er'at::::'s out of the market by disrupting their transméssium to aiiow entry to their fimzs. The M295 aﬁse agitated against the 0P3 on such ;:3:'act's<:es.

4.32 On the basis Q'? the af<>res.aécis_. D8 has szsbrniited that Fasizway gmup is dictating its terms and condi$:i<:en5% an the £_(:{}s and aim} causing harm 1:0 the cansmners. The evidences szsbn"-:F:"§e§ my the LCQ5 g:m:we the abuse of {ziizzmmant pasitien by the Fastway grcmp.

21.33 Based wen the firzﬁings sf inxiestigatéon, {K3 hag eiezmciuded that the COi'¥€.§Ls'£':3.' :3? the Fastway group is fmmd is be in vmﬁatimw cf the mdvisizms cf s§:5s(':£".§€)s"2 aiE{Z){a}, =--i{2}{b}{§) and £§{;?t}{a:) :33' the Act. As per D6, cormiuct and gyractéces rafiecting abuse of deménance :3? the gmugs is as under:

{a} The Fastway grmzp has gameﬁ czmtroi {Ever the reievant rnarkeit by eéimmatirsg the ccmpetitian amj carnpetitarg either by acquiring their business m" by taking the cantmi :3"?

igirvsir business. in its hand.

favcamx it is aﬁsc statad that the capies of agraements {c} it has amzsed Ets daminam §3£)S§ﬁ€Z}£'l by refusing to dc-252% and .................. T 5?$?§??f':i.$9..i??s'%.4§§<?%a.§§.a.s}:e}r} :5 ...::;--:etwQ. M accept its unreassztmabie csnciitions.

{6} it £3 Emgsasing unfair and r;§iscr§:"n§na*?mr\g ceandétécsxs on the broamasters far transmissien of their chanmﬁ in the reievant m3r§<<~2t in vioéatisn of sectian &1(2){a}{3} .

{:55} it has formiﬁ the braadcasters is reduca ii§'§E2§§' ;::sr':ces G3' ieave the reievant market which $3 cs:mtrave:*2tic2r: cf section 4{?.){a} {ii} sf the i3v:.'£:.

if} it 53 am ezharging p§acemen*t fee from ¥3mas:§caste:'s far' aiiawisig their charms? an its zzetwark an eazzmunt 9? its ziaminant pcsssitim.

{g} The {JP gmugci has abused its ciaﬁfznance by iémiting and restricting the' pre:w';5§<:m of services in cabfe TV far the iar0ac§z:as2':e2"s and crmsumssrs in vmiation of the pr<::v§si::ms 02' sactizzm 4(2.}{§3} {E} eftﬁe Competitézm Act.

it has 3230 affecied the czzmsumefs chcsim by e+§§mEnat'mg ,ﬁ.~,_ ' rvvyvt '-«/ thevcompetitian. The consumers have rm aiternativa in "the reievanf 3"§'ia:§'§(E5i".. The rmn.~transm§55E<3n 0?' ESPN arm' Day 8; Night news £5 {me of the exampﬁes sf gush conduct.

{E} its mactices as narrated supra have resuited in deniai sf mazket acceaa it: the broaﬁcagtars and other ataéﬁshaiclers. ffectegi by §:i_;;'{:> The énfwmaszt and cxther charzneig.

_\ 23 {3} it has; atso abusaescé its émnzinarst §:s:::sEt§on against the £33135 by

5. The Cammésmm cansidezeﬁ the mmestEga£:§:;m rapes": 0? {)8 'm 'itsésmeetirzg heisii cm i}i?'.{}3.2£}'3.;Ei :-:mC§ sisgtéﬁezﬁ is send a cam: en' the, 33:3 report jfge 'ihaa inf<.>rman'r_ as weii as :0 a3: the Oppaséte Partiea fer inviﬁng their ceanmantsfabjectiasxg, if any. The Opgmsiéte Parties {except £3?' 4} Si,i§§¥'i's§'I':tE£'§ their re;3§ies,:'abjeseci:éons in sesgzzonse to the rages": Cr? £36. The :'se;3¥iesfsui3mi5s§s:%ns 2:»? each ~23? the Dppaséte:-3 Parties, in .':}r'§£if, are as fxniimwz §.1 Ragga? Fasﬁ Way Cammumécatégm Wt. E.§d.{Q? 1} 5.1;} The Gill %n its :'e;:~E\; has stateci that the 3p;3re::tac§1 and Aasncierétanciing of D6 about the variguaz piatfvsrmsfmmdaéities O'f'£ff§£'§Sr1'iESS§£Iiﬁ :23? TV signais £5 famty ami wrcmg. {K5 has faﬂed ':0 understanzi the watem 0? business cmeraticma cf the Oppasite Parties anci existencze aw? stiff r::.%om;3et§ticm within the tracie.

5.1.2 As gasses: O? 31, it is an M50 and is engages} in the activity 0:" signai cﬁéstriizmtien sf W channeés. Ma.:§ti sparaténg system is ﬁne of the tec%moE«.:sgy' tizmugh wmch signais are taken :9 View various charmsaig cm W. Thserg are:

many mmiaiities which are mmgseting wiih each rsthzer far the <x'istr§but§<2n of "W channei signai suth as BETH, EPTV, HETS etc. 133% these mmﬁaiities aw: put and the ' s\;§Eace of .2:

X"? 24 ./\~/' Smear. 'fhus, there exists cut t¥'2mat {::)mpet§t§c3n arrmngsi variaus E§.:E.,3 As per the {T}? 3., s:'_2€€+:m3g:9,::V.r_'3 is affectmg L gyrmfitaiziiéty of Cabée TV Séffiiiflﬁi'. ~.~"u'it§'§ E}"§":§?'§'£?§:'§_g 3:,2§3sCri§3.'i'-.€' base, STE-i service prcvéders are gaining Ssargaéning g3:::swez* tat': recéucte their §;3§'iEE'S. Agreements w§t§3 bmacicasters usuaiiy have ciauzes that ﬁe~esca¥ate ;:ser*subs{:ri%e:' cast fm' BTH éperatms as subscriber numiaer mééestcmes are reached. Piayers. such as Digh 'Pu' have reduced £2'Céi'3'i.'E!'t3§ casts from 69 perceawt of its auizscréptéon revenues in RG39 :0 amumﬁ xiii} per cant i}: 2Cﬁ£.'i. ibis is mere in Sine with 'the Cantent cents sf intematiirmai CWH ageratrsrs and ranges from 35 gaercent to 53 percent Q'? mtai a'evem,:es;.

5.1.4 it has been submiigted by GE?' 1 that campetiitécm in the «Labia TV busme-3-S3 is twnfaid Le. amcong the M50 theznseives amzi W139 with QT:--i operaters. Prominent M365 have §arg:s.- netavarks and have iihair presence

- acmsg the nation. They Encéude Asian net, Qen {}€E§\'€.f{}§"§»'.S,. Digicabie, §-Eatiwvay Datamm, m«:3us%nd Media and Cmnmzmitatiens, Km. Cabies (Sumanga¥i}, Gmai and Wire and W's:*e§ess imfza {WW%:{,).T%1ere are a§5s::~ segiaszai and State M802" in imriia the%re are amund SGGG §\r'ES{}S and 55,880 M183 which are ztsgaerzssting.

5.1.5 it has been re§>Esi.=.:::i% by DP 1 that ::urrem:§y came TV 'fansmissicm in '""--x...' india is medaminaniiy basezié on Anaiag tethmi 'iggers from ¢_.\ ;

1*;

K''\.

K .

.~.7C:., disturbanates, im;3e:'fe:;%; ciarity, etc. \i\£':i:?2 stiﬁ wznpemaon from advanceci > ..T,d§stri.:b;:?:%9.n..':eTc%::éo§<::g%es T.s.uc¥':.a$...D:4T%%L. heati..ei3d:i::~tEf=e:s.k»i .i.HET¥f5.L. i.??T?'«f....

bmaciband and teiegaheng sarvices, the iscai cabée Th' egeratars find §t a:iEﬁ':::u§~i; is sustain in the Enssinessé. ' ' 5.1.5 "W53 GP 1 has suiamiticesi éﬁat M505; emf D'§"H a:e::»mV;3an'se3::-3 are fazﬁng <:omg)etit%:m fmm each otfzer. with a View to cczmpete with E)TH piayerg, M503 are upgraciéng their r;etwm'¥+:5; and addﬁxg aompetitive sewmes and czsffering p-0;m§ag' Ec»ca£ c<3n*i:e--ni: ta viewrars. As yer Q? '1, were: are ﬁvaz majm' M585 in this s§:»gmen':: having sxaiéonai mesence. These am Raﬁeia gs'<>ug:s"5 %%at¥2wa\,= {labia 32; Datawm, the E553} €:r{3s,§g'3's Wire 8; Wweiess inﬁia {WWK}, the Himjuja <3r:>up's !r':d§.ssim;§ Meziéa, §C}E¥~§ Bigivtaﬁ Ent«:'er%tainment Network {set am by GSN fmmcier Sameeg' Manch;-insia and f\$£~s%;w:'.:s'§z 18 chm'? Raghav Sam} and Dégicabie Netwmisz maﬁa (get up is»; jagjii; Smgh Kzzhﬁ}. These five c§>§%ectiv£=.3y acceas {ﬁver 2:3 miiiion subs-créiners Le". a quarter of tbs cauntws cabée TV subrs<:r'§E:§ers.

5.1.'? The OP 3. has re-zgsﬁezi that Eemgeiitiosz in the :ab§e 'W segnsent is intenséﬁging as the baitﬁe aver acquﬁring the Ltiiﬁs by M895 ccmtinues. New piayers iike Asia Net anti 'mu Teiecem are aim enteréng the fray, Yew '3'e%&c0m is said in have can-mzétted R5. 128 cmre tetzwards its cﬁgitai cabie bassinesg expansion.

5.123 ét ms Ewen sub:"ni3t'£et5 that x:or23a§i:iza::io%n in the industry is a$;t:'a¢:1:§ng the attenthtxn :31' private ersguétv péayeys as the scattered came 035 came t:::ge*t§1er is fem': meaningfui cm'g:=m"ate entétis.-5. As §;3~{§~_§3_ \;

~..JcTc;»w.Rs...5{}T,?i3£1.CLTitxime}_.{.j;2::.T.T.j.;§.E?§;Téi:§2.ati:;:>.:§.. .. Eu.s'.t.%fse2'. ...t§"s..e:t...1nfa;:3fsz:€i.. i§a....digiti:.a€ic:.n .. tﬁuiﬁ . ..

{}i~3.{}8.2{3:i.€3, the MS{3 §E'"!{§E§i~}'{3"'{ is Sam! ':3 be investing muse in Rs. 3{';¢,{)i3i) crme patentiaiiy émpact an estimz-gted 738 miiiéon cabie homsas, 60,983 Uiiilés', .:we{ 23% brazadcasters and mans: "than 6039 cabie MS€§)s in we s:m.2n~:.r*»g..

5.13 As per Q? 1 the cabie =.:s::m;:ran§es <:am2mt cwmgaete with DTH piayersz as they are gauamjing much mare mom-say for the pzsrmses <3'? advertiging. DTH operators are deep aaacimted, mssifzﬁy {}'u'u'3'3€C§ by moadcasténg or teiaaarri companies, mperatimg tota§ iiigétai networks since ;3{}i33 and have méiimns 0%' SUbS{I§'§b€i'¥'$ on as séngie netwmk against smaiﬁ neiwcrks sf MS{)s;'C;-,%b¥e 0§:3+era'm:'s haxfmg a few 'thausand ccmnesztiens.

5.1.16 Acmmfzng ta GP 1 with the entry cf um: ;}§ayEr3 E§§<e Qigicabie, Digitai Enterfainment Netﬁorks :{3E§\é} amci Yw Teiecom in catﬂe "W" business, the campetitisn m the seams' has becamé even stiffer. The three new giayers have mgeithas' pexrzgcaeci an estimafced 180%) Crime in the cabie industry in the past me vaar. Due ta teugh Camgaefition, M393 and cahiazé :3g3e:'atc>rs, to znaimain thair custnmers, are Qrommtirig dégitai came tn; affering 3{}% ts: 46% cheaper rate than the DTH aperators, 5.1.11 The SP4. has further subm':tted that M593 ané szabie operators have been pushing digiteﬁ cabée thmugh set--to;:s-bums at attractive prism 53 as is convert sex/eraé anaicwg consumers into digitai came gqggumékfk £'v'§3{}s are x'°'---\ ; -';»' affering digitai szabie with set-':c>p--%%3axes for as ipw a}~<§" P, ~g:if%;5Ta£snt%2E\;

!'~J '-.i .=.:.Lsbs:::'ipt'n:m amamnts is Rs 2€3{3v2SS iiepelnciéng on the regizm where the .. i3ii.Si.§3°fTT¥#33' ES ¥i3~<I$iz°3€5~.

¢~ .~ . --A -\--

»:§:§:~' £7}? '3. has mythes' asstrnzitted that the subscribaz' %::sasx;-'3 fa: :E;3,'ii!r:%Min-- 2886 was meagre 1 méiiéam a3 agamgt i:«:3'a:a¥ 12:»; miiiécm TV su%:>scr§¥3ers.-- M2310 mtai BTH subscviisers were cicse ta 32 miéiiezm. 'Rams, E:3'3"H has a market share of apgizroxinxateiy ;':i3't'/$6 The number of DTH suhacribesﬁ is estimateti 'til? increage at a CAGR (3% 3.8 per csnt. The hsrnawar :::sf §ar<-ge 53>: piayers in DTH in 283.0 was 23 biiiion which §s §ika§y ta grcxsw in Rs. 92 biiiéon by 13013. :Furt§1er,. UFH piaxyr:-:«r's. are rapidiy e.>::;::é-xndmg their ogaeratien sever: 'mic rurai areas, which M303 find it <:§é'€fi<:u§t ta reach. EETH §3§E3'y'£%§"$ are aggressiveiy prameting "the:-Er services En rurai §nz'§£a, cusmmizing their ahanueﬁ packages, §C}FiCE5S and marketing strategies ta appeai ta smaéi mwn "W viewms. it is estimated that rurai areas and smaii 'mwns accatinted fer amunci W8 percent af a§§ QTH suhg«:ribm"s Enﬁia in 233.3%, driven Eargeﬁy by choﬁce of <:E1ar:neis, enhana:e::£ picture ans? smund quaﬁty.

$1.13 As per GP 1, DTH gaenetratém is. rapidiy sgzreadéng amass the cauntry due ta Eta reach, service offered, viewing cgxsaiéty, additionai chemnei mmpared ta; cabie and increased f§exi%3§§h;g»' to sekect channeis. BTH em-eraturs are Eikeiy to \N-N" "'"-w.

-~"' «'2.»-, u, ~ " %\2{§"seref<3:'e_.

gamer ?0 per cent of the incrementai ciigétaﬁizaiism m;

urban and rurai areas is wrong.

5.1.1:; it has been submitted by G? 1 that tma pr§{:e.~:--: differenaes between ciigitai H .Ca,b.3.§f,._\.,§,T:a €.E'?V...¥§.. 3%.. S..5S.¥'?.i'f".5.*T?3.¥.'.'*.i'-.--. .E?i'5 H is 80.wt&:davs. .aife;rmgi§a¢¥<age$ ranging from Rs, 198 its 35%}. The aatsig i:§'2a§'§_§§5s:"-. 333:3 rsmges from Rs. 8:13 to Rs. 3.8%} gcaea' mrmesztiosx. we g}:'§::e z3iffer'er:ce Es §arge§y because EBTH operators.

are unabie ta avoid the taxes where the cabie operators are abie is (it: 50 by under f8{3{}i't3f"sg the subﬁcribers. There are "taxes 5U{:§'i as §Eé{'\x'i€3€ taxs iicerzse fees, excise duty, VAT and er2tes"ta§:':m%en$; tax which mmgsmmises aimest 555% sf their navenueﬁ. C:-rabie G§;)8§'E}'E0§'S ﬁnd wavﬁ ts evasie these taxes and give hem-zfii: is then" suisscﬁbers by charging Eesser prites. Aﬁer digitaiizatiora <3?

cabie network, such evasion :3?' tax is net ;3<:sssibie and the gzericess wéii increase as that as' QTH <3p&ra*mrs.

5.1.15 As Q8!" OP 1, 36 has egtahiished that there is 3 ;:2ar'rEcu§ar set 0'? c;0nsums=.er$ who» prefer came W because its price is iower. However, thig ii; 330%:

the raaiétgz. P-racticai data Ehaws that the suizsﬁcriberz dc; rest distinguish between the avaﬁabie aitmnatives an the barsis 3*? its price. DTH has net. created any aeparate gmup tn' consumer but has taken the subscribers 9%" came TV in; effering a substitute of cabie W' with better quaiity and sermce.

S.1;1ﬁ 3t has am been submitted by GP 1 that mi"; iérapiciﬁy spreading acmss the cczuntry ciue to its reach, service suffered, viewing quaiity, additécmaé .-*"' channeis ::cm"2pa:'ed ta cabie and the §§'§z;§-€§%'f '=i§"'[ Qperators are Eikeiy iii} gamer "Ea "

§ \ , share' 5.1.1? The OP 1, referring ice the Teiecem Reguiatory Autheritv ef §nd%a's >A {WeiLieecemineedatieens sire %mee§emeentatéeer:.e sf £?3eLi'iia%.. 'eeddreasae%e ilabée T33'...

System, has stated that in mega Tenestriai, Ceeéeé §.'.3":"H end, §E3'T\»' are treated as game distribution eietferms as eié ef teem have rte Cendii:§ena§eAc<:esS--

System {CA5}.

5.1.18 En vieew <3?' aforeseéeé ciisazeesien. ef the ccampetétive natazre ef tranamissiee pietferms of "W chezmei market, 0? 1 has emected ice the findings of {>93 as regards deiiaaeatéee at' reievam: ;T)§'£'.'3{§§§Ci meme? and reievant geog:'a;3h§c market, cﬁomieenzte and abuse :3? ciominance by §?ast 'vvay g§'Qu;3 in 'me said market.

5.1.33} Acceming in 0P--:1, the M3, whee defining reievant market, has very cenvenienﬁy ignored the said ebjective and isoieted the transmission services 0'? cabie "W from eéﬁ other m€)(§E§S {sf t:'ansm§ss§ee whﬁeh aye interchangeable and substﬁtutebie by the censumers. As eer OP 1., effective ::£)n":g>etit§on %s; subject '%:0 three main eonetreimg viz; demand 5ubst':tuteieE§Ety, sepeiy sebgtitetaeiiity and peteniiei competition. [36 has igeereci aié these aspects whﬁe deiéneating the reieverrt meaket is": the case.

5,1.2.{3 A5 eer DP 1, tekiszg aii eeemmic faciers inte ceixsideraetionf which the {)6 has toteﬁéy' ignered, the aetivity of treesmizzeion sf TV signeis by any mecieﬁties is me am} the same emducet £g:1d.4<:£;1st§tL:te$ the relevant predect ""\¢.¥:<.:\~'1' ,.

merkeic withée the meaning 0% 5eci:ie;_;;»°"'§'\} " "' these medeéitées such ;

ef{'§:§§3§e'%§techneiogy in a phased >'~.- .

.-s. .

. .> marmer and are cwmgaeztésxg and substiiuting the oéd is-:::hm::§ogy with new TTTTTTTTT has, f;;T§:,%:erTg?,ven Ha ,w,rs::ngf§m%ing »t%3af£"'i§":x.=.a mts:»:c,hang»eabi»:§ty between UTH and £:a§;3§=e fmm azomumes" car .<5ubscr'i%:>e;r sﬁde :5 found to be "m§gEég§b§e which is §IQﬁ'E§'a£"y' ta statistéu-1% réata.

5.1.21 32': has aisira been submﬁttad by {DP 1 that :38 white €§e1ineai:'mg the %re¥e'vrant mezriszjet has mat used any ecanomic as' emm:>metr'i<: test such as SSNEP test, C%ri't'sca§ Loss; Anaixgsis test etc. 33 per Enternatimai g}raz:%:ice.

5.1.22 with rezagarci ts reievant geagraphia: markei defmitien gixféii by E36, it hag been submittezi by Q? 1 that 'there are an regxsiatczzry $;3:ar:'iers: ts: iimit am: gzearticuiar gecgragahic raﬁevant market is':At§1e~ garesent case. We ﬁcenses are granted tn egaerate 33! (we? maﬁa. Thus, D6': finééng that the geagraphicai market in the case hagczpens to he the state of ?::n;':a%:: and Unims "£"erri'mry of Chandigarh is isxcerreci since the mrrect reievamc marmt it shcsuid be the t¢.=3:r:'§to:'x,»' sf emgire imiia.

51.2.3 The G?' 1%. has submittecé that it is ram: in dom'mam; pasition in the reiezvant market as %st23t:-2:} by SS in his repart. it cicses min: enjey ans; pmitéian {XE Strength in the z'e§evan'e: maryket in éncﬁa wﬁich enabiees 'st 3:0 agzearaie inciepenéeszi 0:' we mmpsetitive f0£'C€3S girevaéﬁmg in i:§':~3 market hr to EWECE its campetiters cs: cansum-ers as we reieva t ggggrkat in its 'favour. its positian E5 '-F7' 5.1.24 As war (3? ii, the a;3;:)r0ac§': of £353 has mi: 32:».-:~'en fares and fgir but is F'*'?..<??.§'~'3*¥%'=?.?3a > §T§.$d€'i¢?T"?i.*'¢L§.. W3. .bia3€=€i- 59.. F'3$.'3$.. .9?' .c¥0:?3%:1ance}... maréiet definiticm remaina a »::rw::Ea¥ part <2? Emsestigation since the competitien a«;sthm*%':*; W35} he-we is estabéiais that theunderta§<.§:":g émids 3 de»minan;t pmsitéoiz in the 3*:-aievant market fm mder ta ccmsirsier wheirher an abuse has taken. place. A5 339:" UP 1 it is net in a ::iaminan'i; ;305i'§;i{:m in the reievant market. Therefore, repmt of {)3 am} its findings. as it: the daménant §:>:s§i§::2n 2:»? (JP 1 have ta be 'summari§'y dismissed, 5.1.25 The C}? 1 has submétted that anaiysis <3"? atsuse <3'? demmance §m.:0§ves '3.'W() aspects, we iietermining gtatus 9%' the farm as iicsmmant and than examinéng conduct ef dszménemi firm as abusive. it has baen submitted that OP 1 aiong with qzthez" Qgmasite Psmes {£0 mait enjzzy the: positizm ('sf demmance in 'am: me-3r§<e'zA. Thus, there is as cgzsesfsan wf examinaticm :3? its conduct as amssiv-::2. Fasrther, cimmnance, by itseﬁi is rzcst grsasumati 'iii? be offensive by mzsst c::::mpet'r::§::ss3 authmities.

5.1.25 As per GP 1, it is essmsntiai ti) ensure that the agcpiication af grevisions of C{3{}'1;}E*tiiiU¥l iaw {mes not curb the édeais of efficiency aagai gyroﬁuctivity. St has been submitted by GP 1 that in R0 gage it ms émposed unfair am 'discriminatargz price or z:m"sdi1:§c3n can any éaraacicasters, mciuding the infarmant.

There: is no aiiegation er any comma' 3%' gr finding izhat GP-1 has chargecé the ,<\-

,.

gsarice which ':5 above the mmpetitﬁ "

\'.\ 1 sex % . . 3 A ' 1 have been mssccmcieaxred and gzrgx s:>3;s'§ 5.1.2"? Furitiier, the iiismmisesion whiie making; €Z§€"dE'i' mfg 2{i{'l} Ciici nrzai; fiiizi any '~»*'iG*a'~'%¥m *3?' 'W5 mi0ViSi¢"- i"it'>%«*i8v8¥'» wi'ﬁﬁgFi¥iiamiied '§§9.i?'iT§3*.'~.'3.$.§.€3'*i*. aiici eniaigeci the sciegm §¥iK»'¢3S'€§g€>*'£i{§ii.

Cantiaw in the findings >:>>F'€'§{§,. if}? 1 has submitted that ii: has mt iiimiteci the ;'m:wi5is:m cs?' serviige.-5;. The aiiesged camriuct cf bieaizii of zigreemeni on the: part {if OP 1 canmt he 'izarrnaii as Eimiting praduction Q3' scientific de\f8§E}§'3i"i"i€é'i'E to the prejudice cf the §2€£3£"€§2UmE§'S and i:iiei'eby interfering with the ierces cf cenipeiitian in iize rizarket. Breach :3'? agreemeiitjunderstamséing with ting ir2fr:>:'marii, if amt, was fair mmmerciai and €s'.3¢'.'.3§'§Oi'i"i§C i'eas::>n:~;. The Qppogizte Pariiez are kniiwn fer iiaving taken stem tit: ersiiaiice 'me gsravisien :32' services by taking stains iii: digitaiiza its network is accemsimciate mom and mere chanrieis anii to miermm& the simrtcaniiszg mi' eaiiier 'ieciinaiegy wiiicii timid at the must acccsmiimcziaie v£}i'i§',i 3 specific number iii channeisi. As par 11)?

1,, BS has miaiiy igsioreci igiiis; vitai fact ciuririg the C{)i}E'S€ <32' investigation.

5.1.3.9 it has been submitted tiiai; since the ii'i'§i3ri'nant's ciiannei is new, (ii? 1 initiaiiy was hi:-:*5i'£asnt is reiiansmii the aame with apgirehension that the viewers may rm': agipreciate it. As per 8? ii, is'. iiaii the iimitatiem to C-§f§"g i'2'2S.3§§i'i'ii.§i'i'¥ 5{}*5S cizanneis in its aaiiie network cut of abitsui. 450 céiarmeis beizausg mi techmiogicai iimitaticma. Desgaiie this it acceriimmriateci the ciiazmei of the im°c:i'mani in its cabie netwark.

5.1.36 As per DP 1, S8 ﬁeiiiberaieiy i13§§w" ' ' T" ? Xe comgiete reep::ii't iii' the 'ERA: in its; reicsort wizicii acknevgfé S <:<>ns£;raim:. Fuamer, as {)5}? TBA: §'e{.>;u¥a'i;§{3Rs there is as a:»:;mpu§si<.::»n an the gsart 0f?'~'?:'$..'???.-*3 '$0 ?§i$??"ﬁ3$?& 853.? 3553*'? Ciwmeis Sf the.b;mad.c.a$t.ers.. 5.1.31 As per DP 1, the and us;er5g'" véewers decide the <:.§*:ans*':e-is mat they wozséci like it: watch and emit the M335. in the swam" «::af majority (sf and users,>' viewers wish to watch the 'm'f0¥mant'5; cﬁanneiz, thearssz is rm way' it cams} bézack thee same. E': has mean submitted by GP 1 thai the c§3am'::e§ 9f the infcxrmamz is not in much ciaeemami by the viewers.

5.1.32 it has been su%3n:§tted by {JP 1 that to raése the number' ef vhzawerg anci to ;30puiari;:e its channeﬁ, the infarmam: startad making faise aﬁegations anﬁ defaming it in mecﬁia. As per 6? 3., it is neat gmtramizing any gc:articu§ar paﬁticai party and carries 3%? écilnd 0? news. it has; been aéscs stated that the §nfm'mant $5 making faisse aiiegatézms against it fiamzaazsing ﬁESi'u§3'£§£3§'§ in trangméssicms Q3' sign;-35% 03° the infsrnwant channei, wshich is net caswect. At tam) mcrasiossa it happened and it hagpens with aié the charmeis because an' mam; tethnicai prmmienws. it is mist neetessmy that the itecémicaé d§ff":cu%Ety amid he cméxg frarv:

the M50 side, it ceuid be from §::read{:a5ter's; sicie aim.

5.1.33 "Five OP 1 has fu:'t§*:ea' stateﬁ that it has not dssenied the ma-zrket access ':0 the in§o:'n1a:1i: in any manner am never rgfused is: deaf with the §nf<3m'aant.

The gmzserzt case at the mass: can be referreti as a case far breach :3? fusai ts: deai are twm distinct and agreement. A breae:E's Q? agreement asggwr prowsion. Moreiwer, the act comgaetitive agreement, ::::n§y when such refusai ta deai imgztaairs ccmmztitimn in 7} Wiwa ané *'3*--??%'3..?*'3 a}r£2¥;e#«'ant m.a%}r%ie't4aspe: s€C,ti,£m 3£e:%§.%oi:h.e.}m;:.JJ §".~..:i.'Z§:'§ -(Era 'time a%§e;=sgati<;ns of abmae §£:s['s3e2m%;:§r:i:

we::z:'§c3 Cup, the 09-: has <:¥as"é§§e<: tiwat teiexrigiw :*ig§':':'s;"<:s§ -Cs."ie:§{€~3iT Wsrici Cup «.2011 was with ESPN. East the ;3ay::3:ﬁ:. fee of ESPN was kept much h§ghe:' than its usuaf mice which was gm': viabie far £3? 3. to re--transmit. it aiss mat is a §:o<3s.itie:'2 tar: raise thsa cerrespmsding hike in the stsbscripticm fees from the LEGS. The adamant attitude and arm wzistérxg ta::tiz:s {sf ESPN forcad <3?' 1 ts §EEa'JE:? the cieai.

5.1.35 The OP 1 has; submittecé that 'the grievance 0ft§1e§r:fa:'mant has a§r=:>.adx;

been decided by mmpetent mart. The Enformam: has aiready avaiiezé the remetiy in ¥aw fszxr breach gm' agreemént mg ta the SU§);EmE Cam: 0%' maﬁa and mane of the ceurts founci any gmumi ta manciate £3?' 1 ice transmit the sigsjzais :13?' the Enfermasit chamzei threugiz its netwariz. Eetiz 'aha Hégh Cam: ::z3"§1*ur:§ab 8:

Haryana and the Supreme Caurt 0%' mike did mt ﬁnd am: merit in the im'c:rmant's pevtitian anti refused to grant him any miief. The mattssr is a§.sc:

presentiy being heard by the TBSAT.' 5.1.36 As per GP 1, the irxfermazwt im~<<::E<«£-:»d the §u:'i5€§ictém': 0? the Cemmisssian ..w-vv-w-w u-' .

by su;:}§3ressing the arderg 3% the Eiég' T 23-" "§""a{:c¥ Suprems: Cam': and the fact:

that the matter is gubﬁudifze { 5 :3-

5'-"

:53; ?.¥f?f1.ihe..~.f:§?mé.»..§'f §{ji£;

5.1.3? The SP»: haze: euemétted that there $5 rm appreciable edeerse ef*fe<:t en TTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTTT $;;e;;y:r3:q:sei;§':i0,:1 'i,e";rr:e,r%<ets be::,au,se,of éiseeﬁieeed, TTTTTTTTTT TTTT ..

has not aazzzusezti it for causigxg any adverse effect an cemgaetitien if'! Emzéie. {AG in %1§ij§'2é j'=:-"4..e::" e¥§e.g§e%e£ that by refuszieg 'ia'm:§ "'§::§e:'2.&,»*§s:g ihe S5%E"«'i{:.ee--I,:.;t3E¥i;:;':"E§'§€§¥- 'A'iefors3§ae*a, {he Gppasite eaerties have affected cemgseﬁtiam in theeetate 0'?

Punjab and LR' C%':ane§Ege:'h_ The £3? 1 has denied emti disputed such aﬁegetirsn and submiited that ne cemeeﬁﬁerx has been effected even in 9u¥'i§El§C}.

Therefmre, ihe essesntiais ef anti«mmpet&€ive agreement Le. agagtzreciabie adverse effect an cemgsetitiezz in indie and met {any partiwier market} are missing is": the present case.

512533 The {Be ieise questiened the jeriscﬁctien 0% the »':ommir3s§on in the matter. As gen' :13? 3., the aiiegatéums ef the informam: pertains tee a dispute between M30 and breaecaster which feiis wiithm the exciusive ciczmem of TDSAT and as such the present case mt being a dismzte amzzmg twe comgzetitere or buyer amtﬁ seiﬁer, the Cmnmisaséon has me §ur'§sd§z:':ien eve? the StJ'&}§'eC't matter.

5.1339 The {E311 wide Setter {feted 22.GSe.2£;*3,{3 further infermed the Commisszien that there was no requ§rement fer any iicemze from any eut§':c.:rity em an M30 working with enaieg s\;s't.em end 'ems there is me: 1§»::e;":ce with it. The permission fer an M30 is required asncﬁer RuEe~'11 ef Cathie Teievisien Netwzm:

servi::es if the cable 'teievisien netwerk s:e,z.z.«:ie;°-is are previdee web addressaiaie ~--«';:-* '--mg.

5?

5~1-.5ri} 35 ¥'$g.€*€'dS 3TH ?'~3Q.m'.'*'3"-'C'.55.05753.» it .wa5 r%.e;:a:"m:-2é,.hfv_QP+1tfsatémzgne 2011 .

the %t.ota§ number cf Such connecfsons in ¥>ur:g'a§:: ':3 7'§{3E3SS. Hmvever, this figure does mt inmude i>T3"H"cm'me::t.§c;ns. 'mataiiad by BD €§'i§'€£':'L Tm emected DE) direct DTH cmmezzticens. in Furuiab are mere than Ten Lac. ﬁt has aéso been S£,Ei'}E"1'1it'té;'-iﬁi that the figures of Qg;>;:os':te §3art'zes»1 and its aﬁieci inciudes the subacribers 0%' mt csﬁy anaéazzsg but {$30 sﬁigitaiﬁezsd cabies that it has been Lsndertaking.

$.22'; Mfg E-§z§$:§mva3: Sukhamrit Cahﬁe E4 Baﬁamm Wt. §.t§.{GF 2} 5.2,': "Fhe GP 2; in its regiy has submét:te§ that the TV Chennai tyansmisséan market in Emﬁia is very dynamic and tasnpetiiive where NH ogeratmrs are net anixg vigamusiy z::<3mpet§r:g with each other but are aha comgeting with the % cabie TV ogaeratms.

5.2.2 The TC}? 2 has objected ta 'me market deﬁnitizm given by $36. E: has been smamitted that effective competition is subject in three main mnstramts such as; demand substitutabiiity, suppiy substétutabiiiiy and gotesxtiai %c:::mpetit§on.

E363 has ignozed aié mesa asmactg whiﬁe cieiéneating the reisevant market in the cage. As gar C}? 2, the activity :32' transmissimz of 'W signais by any mmiaiitieg such as cabie TV, DH-£3 HRS and SPTV is one and the same pmcfuct and constitutes the reievarst garcniuezt market as per the Act. AES these': mc><ia§§t'ses are avoivement :3'? te<:hns:»iogu; in a ;3§ias£§"::1§3\;j:}e:' and competing and szsbstituténg and cmtdating ané repiacéng {E1 " with new tecimeiogy. it has aim been .';;ubn1':'£i:ec¥ by C}? 2 that {:38 wiiiie iieiineaating the reiexsan': marfcei. has j;iTi;i§ii;Tg;:<iTany e;ong;§micTtTes;t such as S3S%$iiT;P"Ti:g:3s'i:, s';i'itii:a§LQs5 Anaivsis _.

Accarding is (353 33., :"~£ei:2van£: geog:'af3iiic mari<:et in this case simuid he the 2-srritmy of wi'ioEc=s3 imziia mat' the tsrritizry 4:}? Punjaia as defined in; D6 in hit' J remit. ii; has been sasinmitteci that there are': arm reguiatory barriers in iimit any §,'}E§!'T§Ci.§i«§i' geizsgraphic reievant market in the present case. The iicenses are' granted to Gpeiate aii (we: imiia, net ax ;:»as'tii:z:Ear state.

5.2.4 Tim DP 2 has furti'::=3.r submitted that it is nan: in daiiiiriant pesiticm ii'? the raievam mar§<ei: as fﬂuvild by ENE. it has been submitted that OP 2 anti its aiiies have nu abiiitig to gtzrevent efferfzive camgzetiticm 'ancifcr abiiity tits beiiave independentiy am" we 53:5 :22? markat actors such as; com;3e:etit:::rs and tangisznera. EEG has aisa faiieci to c0m;:2rehem:i the gcmsition sf strengtiz sf :2)? 2 and thereby has come to a wmng iinding its the effect, Thusi report :3? B6 and its findings as ii: the daminant §::cssi%;i:3n of E3? 2 have to be summariéxg dismissed.

5.2.5 ii has been submitted by GP 2 ihat its market size in irzdia is negiigiiiie and ewsm in Nam": India it is not significant. Tomi mmibi-3:5 0? viewers in imjéa are estimated ta he 13% miiiien am. of whicii S§'t3§'€i sf (3? 2 and i~i:.<.=. aiéies 35 very smaéi. There are nine E'¥'I'<':'_§{3Ii' M505 ami F' STE-i §;}i3';IE2i'S Qperating in india win) '.'~¢r:>f0s'\X\~y.,' citzmmanci FYiE3jC3i' marizet (3%? 'W vieyveggigﬁ remaining regicnaii and state ikéﬁﬂgfxwk size and infiuence cat' the canzgzetitéﬁ iii ti x Q' "\ §¢ S.,2.£i« The GP 2 and its aiﬁes have m commerciai aaivantage mser their Comsieﬁms W3 3'? '€3?'?'*"7:€ ':*?V3.@?T €<mst%as1t%a¥&ssare 386 .<:O%rn.;;$t'%i%ve.,s':::-ai:3 cf their better services and iow price. 0? 2 and its aiiis-33 cazinat thim: and dam to range 'thaw §(§3"§{2E'.' far thssis service in the mayket and if they (30 so, they wnuid iose theér conszm":er ans? get vanished fmm the market.

5.2.? The C}? 23., §nC§§\4"§C§ua§§§' or aiezmg with O?' 1, has RE} abiiiw tea Qrevent effective mmpetiticm ant!/er aisiiity to bahave isidepemiezztiy; EEG hag .2-aim faiéed to «::omprehenc§ the pesiticm of S'Efe§'§gi'.h 33' UP 2 and thereby has same to a wrcmg Fndmg ta the effectt%1até'::is a deménant piayer.

5.2.8 The {T}? 2?. has gubmitted that E: has not viaiated the ;:>rmis.iaz": af aectgion 4(2) (E-3} of the Act 35 it has: mi: imgmsed am; xgnfair as d';.3cr§mi:1a'2;0ry price as' mnditiwn in gzmrcfzase :32' gaie service. "§T%*se:'e is no aﬁiegatieﬁ car firming that {JP 2 has :::h:~arged price which is amwe the cxampetiiive §3§'iC~Eé. it has aiso been submitted by C3? 2.t§1z-H the Cammissiors whiie making order axis 2661:} did mt find any viaiatim 0'? this pmvisicm. iwiawever, 923 has wmngiy accused ami misappﬁieoi the provisien and eniarged the steps as? §nws:stig%a':§0:n, 5.2.9 According ta OF--2. aiiz-aged breach 3? agreement came: be consimeci as iimiting graduation is the §C}f'€E§U{§§£';E of the: cansumers and izizerebgs interfezing w'it§': the fmzzes ea' campetition in the market. Gr: the cesxtraryg the Gppsséte Parties are known far Emving' ta€<ers1w1t};:_»,£3 3 its enhance the provision czf I ,2.

-M <3 g. K. \ \ .;.

netwosk and %:hs:re3§)3z, ta become snare {:O§"§':pe'£§i§\.*e in the market. A3 per GP 2 {)6 has mtaihg igsmrezi this vitai factfm ;»e;;s;;;{z:f;}.

3.2.18 E%&: has bees": suézmmeci that the respense from ems' z,2sers,#'\.Iie3se\rs.:~.r§*2j'<3 the irzfrs-r;w:arzi"s channei was ram: encouraging. in rsrcéer to raise nu:T:{";'é:"'of viéwers and to ;::opu§ar§ze its. channei, the irxfmrmant stated making faise am-23;-:tion and started defaming GP 1 and Q? 5 in media 5a that v%ewers get attracted ta its new ::§':arme§.

$2.11 The OP 3; has sgsbrmttad that it has not denied the market accesa E0 the infmmant in any masmer; The grievance of the informant 3:3 refusai E0 cieai by way 0%' terminatian 0%' his agreement. Hcwewar, refusai ta deai cicaes not necessary rasuét into gjemaé ef.mar¥<ei: access. it has %.>e«:=.n stated that the infmmant is not degaemﬁent an E}? 2 far the traszsmissien an" its news charmei. The infzzzrmam has access ta: aiﬁ gsiatforms sf the: trzansmissicsra :3»? "£1! sisgnaﬁs of his news channei. Therefore, it cannot be said that the temmaaticm of %:ﬁe agreement/understaneziémg amtmmtg to deniai 9? the access of the market fer the 'mfmmant.

5.2.3.2 Acccarding ti) GP--E2: it has not refuseii 'm dew with izﬁe infmmant. The present case at the most czéh be referred as a case fa? breach of agreement. A breach :3? agreement and vefusai ta deaﬁ are 'awe distinct am} separate acts. As per (3? .2, breach of agmesnenézfunderstanding with the énfarmant, if any, was \-.»r-.\.' fszzr <:omm€~3rz:ia§ an:3'ec0nomic masan § r T 1:53: {:3 {$6233 under' secticm 3(4) {d} ef the Act daes 5'30': deg-2i »«§t%: ':1 §}&'5.¥'.2s';3§ES or ciass of gaerscms whee s3§,:g§':t is: he denies? the access of the sser'v.im=:-5.

.{v3.Q.::e::}ve,r, .:E3e act :1? reftssai to. £3935 wiﬁ €'}§'ﬁQ§i.I"§T.,,.ft{3,_,,3i'1,.,.,,§3.i'{§Ii,,,,C£§.Hl{ii-§ii.ﬁ}1,z'3,,,,,,,,,,,,,,,,,,,,.,,,.........

agreement <;r*:§3: when su:::.E*: mfuaai to deai impairs the csmgzetitian in India -sand mi in :5 '.*'s.3i::~:eva:z": mm*§%:et as ::'.'er the prsviséons ef Séétﬁiﬁﬁ 391} :2? the Ac°';.~ ~ Wiizh regarzzis to ﬁndings 0%" $38 an a:arte§i;=:at§0n it has beer: submitteai by DP that it is 23%' smaii economic 5t:'eragth and has tmzai share capitai of mere Rs. 14.52 iaich. The transmissicsn gﬁatform via czabie is tiyéng industry and 'facing a greeat chaiienge fmm Gther ccmpetiters. Even the statumry guideﬁnes has §"ﬁE3ﬁ§2§3T'tL§E{§ thea i:")pgmsi*te Parties tire upgrade their S'§S'§ié§'ﬂ and make iha same digital x»v':th§n a specified time frame wcsrk far the interest :3? the <:c>nsumers and remixse we c§§s§3m':es of the hrmadasstms and 'ice mciect the sipmzuning of the gvzwemmeant reverzue.

5.2.142 Acmrding to €:=¥-L2 it ishot gmssibﬁe far any of the Ggipmite Parties in their individuaé tagszacity to uggrazie the anaiog tecmoﬁagy ta digitai teaimoiogx; wéthaut making huge imieslizment. T¥1erefc:2:'e, Ommsite Paxiies have came together its increase eff§+;:%ancy in gsrezmiuction, sugapiy, d.i5i:rii3:.:tic3n am pmvisima «of the service. 5%: has been submitted that csrteﬁézaticun presupgsases the 'Fact that there is an agreement between CG§"§"§§3§3'£h}g enrtergarises not is camgetes: er :'estr§:t': camgetétim. This is ciearéy net the case in the §Z}!"8S€2?§i' instamze. The czhjecﬁve 0%' a cartei $5 to raise price ahova cQn'z;3et':tive Eeveéa, resuéting in eéﬁser has in €.ust0mars or to the ec:::sm>my'. Far s-W' ..,.

. v pggr gm 2,. iherss: as not a rsmgie use-§ instance derneanztratgzi by the énformzmt about any aciuaﬁ er pcatentiaé £055 azaused ta the cusmmer er ts the emnagmxg §3e::§us;<s3 gaff the mid» ca;*te§%zati::>_s3.

£%..?:.:1S it has been 3:.:_%:2;fr§'t~*~ sia€;us in the market "5135, ﬁzere £5; :10 case far any examizxatéari :jf'theEa* canduct as abuswe. "me §r:f£::«rmant is mat dependant on GP 2 far tfan5mis3i0r:

:33' its news zharinei. There are sufficient materials avaiﬁahie on retard £20 Show that the mfc:»rman't has access is aii gaiatforms; sf the transmisaierx QFTV signais sin' his news channeé but the £36 has not discussed the game in its repcsrt. TE'2es'efore, it cannot be said that the termizzatian cf the agreement,fzm--derstandérzg in the gazreseniz case ammmts to denia§ of the access of market to we infcrrmant.

32.16 As per OP 2, the aﬁegaticang in the ggzaresent case pertain E0 a dispute between MSG ami i:m::~adz:aster which faéis within the e+xcEu;5iv<=: domain :31' TEESAT and as such the gzresent case newt being a aﬁispute among two csmpetitors or buyer and seaﬁia-311, gr two {:om§;etit0rs. "mus, the Cern:m§.~:sion has me jurisciiction ever the subject matter;

5.2.17 The {JP 2 has submitted that the repert 9% D6 is ::::mtroversia§ and éevoié cf merits and wmngﬁy impﬁicateci and dragged QP2 Ema the cicwmain of enquiry. 'rm: énvegtigaticsn of EEG needs a scrutims of the dmaiiezé evidence. GP 2 am: averted that it wiéi iiike to iead evidlsmce ancié cross examine DE and his wéinesses for which an adequate a_r:£§%e

-:9 "§ S3 MES ﬂreative {iabm Neiwark Wt. am} 8? 3} TTTTTTTTTTTTTTTTTTTTTTT T,"MTT{5..53L.1Tii?ﬁle:Q.E{3-iTn;.Ti.is"r£*§1§i&:sx»s.u%.2Tm»iTtitTe:zi£§3TatmDI£3~-hasﬂéef%~:':Tsd»~tT§"m~reT§evarat"ma:'{§<et~""~"~""** "

wmngiy ancé has not used :--:taramrn~et:r§s: tecégniques wéziés: {iefinmg reiavam; H H a:;m, :&:§+.e' ms madaiétées 3:: ans anti the same which constitutes the reissvant gaamduzzt marks":

in the gxresent case. There are many medaéities sf transmission 0*? T\:' channeis with =;:§iffa~rent% technaicsgy which are wmpeting each other such as DTH, EPW, HETS, etc. ME these modaiétées are imcswn as "trans;m§ssi0n pEat'form"' am far the TV' viewers, aii thase mor§a£§i§e5 is an-<3 and tha same. viewera often szubgtituts: and interchange fbetwesen theggtrasxgnfssion piatforms. There is cut thrust cemwetitien amongst the varéoiss medaiities and "§IE"£E maxgera within the Same m:::>z:§a§§ty.

5.3.3; We DP»3 has submitted that £36 has very mawenientiy isaiated the tr'a:1sm§ss§s:m services of GP 3 {ram 3% ::2i:§':e;' interchangeabie and s.ui33titutaii3§s2 se:'v'aces and further narmwed dtawn the gczrodmti market to justify' the repurt and has thrczwn aii eceznumic cozzsideratiora fem" deﬁning '€:he:--:~ marimt in the present case. ﬁxs gas' 0? 3,, the siecisive test for c£et€«:.rrmni2'2g 3 procimtt mariset is assessing Enterchangeahiiity E33' smxstiitzstabiiéty. Transméssim": of TV ségnais 'through {:ab2<-3 is §nterchangfEa%<:%e and subﬁtituted by QTH and £?TV as they haxre a§n~wst the sama §3hysi<:;-3% c§:arac;:_;§r§s;tis:s, nature anﬁend use. Furt%1es', System.

3.3.3 'vvith regard in reievant geogrageﬁic market, it has been submitted by GP 3 that in case of distributien piatfzzsrm Qf TV signaig, :h§eNgec>gTraA;shE;:a»§ maréget ii-5 whczie tn' Enciia but 338 has wmzxgiy taken the g:s:<>gra;3§3':cai market as thesis-ﬁe 412:?' Puiijabv The t:'an5miS?[i£)?£1's sf TV ségnais. amid ha acmss -ihdia withaut inczirring any 3-xdditicsznaé %exg2ens»<3se T%3e:r'ef(>re, swpez 9%' the geegraphéc market has in be whofe of india. with the Easiest guicieiinies ca? TEA: for <:am§>u§s0rv digétaiizaticm <35' caizzie opemtican, M555 have rm trade barréeré They can operaie at nati0na§ ieveie MSQ5 are creating aﬁ mdia Essrandiing far their services. There ':3 gm Emcai sgaecification requirement fer any §\£3S{3 in view of the ehangigig scenaria.

5.3.4 Further, cine to the rigmamism in te:3<ia3:'s service ser:.'s:m1, especiaiiy in mncw:-zizizan driven marksats <;%":a:'a{:':e2r§ze:ﬁ by ongsing techmiagicai prczgrgsss', Eongerwterm competitive wnstraénts aften same from poien°tEa§ camgzeﬁtors that are net czsrrentiy is': the market. Therefore, in case of siistriimtian piatfarm sf TV .s§gr:ais;, the ge::sgrap§1.ica§ ma:'E«:e€.: Es natianai %30::ndary and gmwing ta be giobaﬁv Fm aft these reasens, 338% fimjing that ge0g:'a;3hicaE marémt is the territory of i?'Lm}a%:s is wmng and sheuid be rejeectexzf.

5.3.5 As gases' GP 3, ﬁndings <3"? DE as its its daminant peaition have ta be gummarﬁy dﬁsmissecﬁ fag' fa§§u§'e is gﬁead a vaﬁéd reﬁevarst garociuct market anti further to Vicéentiﬁf the reievzmt geographécai market. 86 hag aisxza faiieci 'ta \..~ww.w thereiézy came in a wmng compreherzzi the positien cf strangfiéw ﬁnding to the affect. Further, if}? ?§ssz%~ *4.

'A:

'§'§§s*i:i§1uaE capacﬁty as' as a grcmp {ices not enjey' any pcssition of st%"'é*rigth e r§ié"v§:":r2t market it'! mm which \ L3 ""

\ ,9' 5% .\ ~ ~ s \. :'~.\'' :

"\.

2* /' an-abﬁes it ta :3p2e=3:'a'te §i'3£§€-3§C§{iE§{5€§"tt§y of the cemgaeﬁtive fo:'<:~es preszaiimg in the market <39' ':0 affect its ::<3m;:etites's or consgmers {Hi the reievfant nwarket in its favour. The pagétiazx of GP 3 is greatiy affacterﬁ by ware change in the gmiiicsg --

tine has any :;e.m:m3§. <:3\n:=:r the §'.2i'iC&3 as" the consumers er the ccsmpeiitors.

5.3.5 Contrary ts finﬁingsé :2?" 86, SP 3 hag stated that. it has not imposed any unfair and ziiscriménationg mice En gmrcizase or saie cm' the FEEEEVBM gamduct which is anténcamgmtitiva Sectian »i%(2;} {3} «:1? the Act. it has been statad that this pr<:.wESi0:': 0f the Act gxats attracteai whegz 3 ciz::em§nam: ﬁrm harms mnsumers by eithez-r charging higher miaes than the prevaéent cerngetitéve rates amiss' by sigmficantiy rszdmting the quantity sugsgziied its the market. There is my aiiegamzm or any mmgcsﬁaint 0:' féndéng that OP 3 has chargeﬁi the mice shave cempetitive rates as a cmncﬁétian fer gzmzhasaa and saﬁe G? the services. Thus, the ;3m\;§si<m agamst GP 3 haés been mésccmcaivéd anti ':5 not apgsiicabie.

5.3.? Acccsrding its 0%?' 3, findings of DE: that V: has iimited the gwmvisicm of came "W servéceg which is ant§~{:z3n1;3e't§*i§x:e as pas' the-:> §3r0x:%5i::ms* sf sectim 4&2) '{b'}x3"E' the Act. needs is be discarded. it has been submittséd that the aiieged mnduct Q3' %;}:'eas:h <31' agreement cm the part <3;E...--»@%?~ . jmszst be termed as Eémitérzg If" .\ §P"§'\€ Ngzm {sf ma Qgépasii§1é"14--€¥1§??i§é§i'v:" ' "

5.3.8 The OP 3 has aim ahjectad thg ﬁndirzgg 0"? 86 that it cienéed thre market T access in the infczrmamt rsince it has encmgh accessio the market, because of presence uf zzaths-3r §3¥a'if(.:«rms c:§'§ra:*§5m§55§mt afT\:' {3§%2':i§'§¥'t€3§S¢ E3;~?;.§ As; 5353:' Q§~'«' 3, §t i'2£25 {mt 'mean 'mvaived in any carte§§zat§{:vn with ewes' Oppos§te% Parties. it has {seen :;u§;smii:ted that D6 has fcursd that the Opgsasitse Panties have acteiﬁ as an assocéatien of the ente:'prises; am fe3:*mss::ﬁ 3 cartei and thereby serirzmaﬁy affected ccmmetition by éeswirag the mfztzrmant is re» transmit Channei in thee state of me ¥3U§'!}3§3 and i3:':§s:m Temtory st}? Chandigarh' it has been submittecé £33: 0? 3 that its ecenemic gtrength is very meagre and has tatai share c:-3;::§ta% of mars Rs. 2.5 $2-3i<§*:.

5.3.36 Acwrdérzg :0 OP 3, the '£§'a3'3SI'¥':iS5§£C}ﬂ piatfsrm thraugh came netwerk facing a graat sthaiienge fnzam other competitors w?'aC§ are equipped with better technaisagy and erzgtryirzg huge Foreign Di:'er.':_ Envestgnent. it §s mi: pcxssibie for any 5)? the Qgrxgtxosﬁte 'Parties in theér mziividusé capacm: 3:0 upgrade the anaiag techneiogy to d§géta§ technaaiegy witﬁaout maiiing huge investment. '¥'ms<:"ef<3r£2, Oppczsite Parties; ham: come together is increase efficiency in pmdu<:i".§:m suppéy, dé$*aribu%;§{:en amti gsrcwisizm :3? irhs: sewice.

The {)P~3 has fgzrfmer submitted that it arises net enjey the dominant status in the market and therefare >:§1es'ej§w:.1:;:w§1u~e5ti:3:: of any examénai".§{m of their aimsive crmduct. The infarmans 1: on the Ogmosite Pames e~~ has access £20 aEE :7$§Q'%3§}§ net ciigcusazed the game xx. x 2"

3:": ms repmt. Therefere, it cannot be said that the termmatésn cf the agreement in the gzresemc case amourzts ta dga-n§a§ of market access its the £nfsz:s:'mamt.

53.33.12 The SP 3 has further subm%it§Te'::i"that the present case is a (§§S§3§.§t€ between M30 and bmadcaster which faiis within tha e>:a:§u5ive damain af TDSAT. Since 'aim present case is mi 3 {fsspeute between twm comgneiimrs or buyer and seﬁier, the Cmnmissien has me ju:'i5t§i<:ti::>n met' the matter. Tim GP 3 has fzxrtimar submittsci that B{§'s report is <:snts'«::we:"sEsi and deveéd of merits and hag wmng§y ':mp§ie:atet€ and dmgged OP 3 irate the damaiﬁ s.'-rncguirsg. Tixerefme, the Carnmissian shmzid reject the B5 :'eg3ar't and take its own ﬁecision on the £33333 of meritg of the case.

53$ Repség: £3"? S%"~£ 3.4.1 The {)P~-5:. did net We any regcéy even when given oppartzanity ta: cm 30.

5.5. Shrﬁ Qurﬁeag Singh {(3% 5} 5.5.1 The submissions and eergumesﬁs put fxmh by OP S ta digcaré EEG fincﬁrxgs are aim::zs€: same that 0? the suhm§ssé::sn%s made icy C2?' 1, GP' anti 0%?' 3.

mams any transmissistm platform. A5 mgr Q?' § 3 X E:

'x 's.

cr0r{=.>. in GP 1., sharehgﬁciing :3?" 'R3. '}'.»*-ii) ia§-2%: in C3? 2 and shaz*e?§ht3§ding of Rs. 2749 £.a§<.h in C}? 3. He daes mt izoki am; share afjﬁ? Ila.

The Q?' S has denied aii a§§egai:i::ms raises E31; 'i§':ae i:':'forma'nt in the inf<3'm"sa'3:Ea:;m as weii as En thee D6':-5 reggzsrt. Accerding ta :2}? S, the TVA suizscrigzatiezm market is very sﬁiyswaméc and a::am;3e'3;§tive where nat orziy DT§-é Qperators we vigaraugiy competing wiih each ether but aim competing with cabie TV zmeratorg. The:'e~'?}:3re, aiiegaétéam of zinminargce the Qgmasite Fmties camnm: he es'::a%3E§shed. in ab:-zence <3?' dominance, "the questian :3? any abuse, §:':c%w:§ing magaiatory pricing, ciaes mm; arise.

55.5% The GP 5 has aiso caitsjected in the marizet s:¥e:e'fin';tion given E3'; {)8 in his segmyt. As per OP 5, {ha reﬁevant §}§"€){ii$€.'.'£ market in the gzaresent case shcsuid be a§§ giﬁatfarms of tra%n::m§sAsE<:m 01' R' charmeis incimiing DTH, iPT\f, (labia TV, etc and :x<3§evant ge0gra;3?:ic marks}: ghouﬁd be the wémie 3terrizf::z:'\: 0? india.

5.53.5 The O? S has aiiszzartied the findings sf {)6 thavéc {}§:3§3c:}s§te Parties, as a gmuga, are in a dominant pgaétiizm. it has been subnﬁﬁed that 0? 5 and its aiSie.s have nix ability in prevem: effective (::>mp&i:§té0n ﬁﬂﬁ ahimy to behave independentiy. {)8 has 31524:: faiied ':0 ccsmgtnehenci the pcssiiion Q? strengt¥1 0%' OP 5 and the:'eby has same 23:: 53 wrceng ﬁnding ta the effect, 5.5.6 it has; been submitteci by (3? 5 that{3p;30s§te Parties EEEHEES' m their ""'V\ 'mdiv§dLsa§ capacity or as a grczup ﬁe not es1}%§:-§§é;:il' of strength 'm the S tgyiaéyegenﬁesit (if the .3"; A'; 3 Q \\ ' .,<'\";"

.- >'*' ' X 'av 3.

mmpetitive '%'s:m:es mevaiiéheg in the market er 'E0 effect its cerraeetiters er cQhsume:'s 0:' the reievant market in its fahvcur.

at 'i'"he Q53 3 has ehse rejecteci the ﬁndings of EEG that U§}§';iQS§tE"'Pafﬁ._E.ié3S have imgmseié unfair mndiiiozzs or charged unfair gzrice from 'the censeamere He aise eenied that the Oppesite Parties have §§mited the previsien ef cehie TV services hy terminating the Channeﬁz ﬂaeerheet Agreement with the Enfmmant, As her DP 5, such act is a breach of agreement between the Qepesite §>a:":ies and the infermant. The Q? 3 further 'sruhmitteti 'that the Qpgaeséte Parties have net denied merhefi access is the ihferment or te the censumers and e§se have not refused te deei with the Enfermant. The findings of {E3 in this regard are wrong and ehouhi be rejecteti by the Comhfsssien wh§§e taking any decision m the matter.

5.5.8 with regards: 'ate ﬁndings cf 96 «:35: carteéization among the {};3pesit.e Party, DP 5 has denied that any efthe Ggposéte Pariieg ig invhehreszi in any cartei so 35 ten limit the pmwiséen of cehée 'W semces, As her (3? S, the abjective Q'? as cartei is is raise price aheve cemeetithxe Eeveis, resuhéng in either injury am'/or K335 'ta customers and is the eecenerrw. Fer the'<:0nsumers aarteiizatiors resume in higher prices, peer queiity and Eess er no cheices ex' gcmda offend services' However, in the §'.'3i'ESt'~3£Ti case there is hat a singée Enstansze stated by the informant er hy 95 about any ectg;§{f°'{{(§::"'*e ' mi 1333 caused it: the \ C,' . ,.

Custumer.

Bf sa, S.,S.§ The {HP 5 M5 submitied that {IKE re;3£}s'*: is Vcentrcznzersiai amﬁ devoid :3?

j merit; and ijeénaa been w':'<mg;'Esg imgziicatecé and ciraggexri mm t%1Te,enquéry.

tiié bas;§s---£3?--:«3-¥::::we aubmisgioszs xi}? recguegteté the Cz:émm§ssi'en't::>"'* " -' re§e{:t the ﬁixciiﬁgg :3»? {$3.

545.12; in re3;:.:ansE=: ti; the regsert of US, the infcxrmant has subwzitted its reg::i$; it: the iilommésgisxn an 1i?,G3.2B1Z wheraérz it has been stated ma? it has no cemments or ab;'e<:ticm;s to offer ta the fisédings of 336 since the report of D8 has taken its 'itemzeam, as submitted in the isiformatéan.

£5. Baciséan 3f the £amm§s$§an 6.1 The C::.»z*m'ni5sian has carefuiiy considered the informatican, regiies <31? varicms parties ami materiai avaiiabiez on recorti €63 arréve at the ciecisian in the matter. Having arzabgseci the facts irwcaived and a§iegat§s:ms raisezﬁ by the informan': in the matter, the Cumméssicm notes that the fcﬁiowing ﬁssues arise fer determination in the case:

issue 1.; Unéser 'me facts am circumstancses <3?' the zzase what msgiwt ta be the reieuant market in the saga:-'-°_ maze 2: Whether the iﬂmmgite ?art§es are ﬁaminam: in the reﬁevant marétet?

Essua 3: Whether the Qpgsasiiie Parties h§\ §a *_§'§ée~s:""zi'§:anEnas:t gacasétien? issue «:1: Wkether the Gppasﬁe ﬁarties is'-§*é;~'§~'§xs'§a'_§ ﬁg .325? ;;§av§s§an3 sf sectmn .k ' \ :>'\«'*"' §§ ' "

' §31an?'f? ,» €3et;e:f:'::§nati<.m m' Essuas {k 3,2 Ussgciar 'ma .f::u:'ts :32'-scé ci§"§:§s'ms%.~;'as?:a:ez; 3% €%3'»e"='ca$e***m::&:at'*msgh"€ ta**§'€;*'i§iQ""""' reﬁevant market in the case?

6.2.: The C::3mm§55':£>n mates that wime deiéneating the reéeuant prszsduztzt market, {:36 has digtinguismzd BTH fram came TV. After anaiyséng the gamduct chara=;'i:eris'::ics cf the two gaiatferms, Q6 has determined cabie TV gervice as the :'e§ev:,mt praﬁuct market ﬁn the case.

6&2 The Commésséan an a cas;refu§ {3{mS§{§£-2'€'3ﬁGﬁ czf {ha amaiysis of gsmducic charae:te:'ist§::s carréaci Gui: b; the 3G whiie deterrnining reiexrarst proaﬁmtt market finds itseif m agreement with his cencéusicns. The ilemmission is m"t%zs.~ epinﬁon that the cabie TV service is; a ciistirxcit prszmiuct arm? £5 new'; a perfect substittzte sf z>'t%':er matforms MTV chamei trangmissmn such as NH, EPTV etc. 5.2.3 The C:::mméss§cm sbsemers that as gaer the p:'<3vis§c3n:; :3? sectian 19??) of the Act whiﬁe iieterzmning the reievam: ;:>:::::;¥m:t market, facts:3:'s :»;u::§':: as phxgsicai charactaristias 0:' and use of gaods as' s.ew'sce, cansumer g:.refe%s'em:es, prime. of the gseﬁs gr service etc. need to be considered. The charactsaristécsffeaiturﬁs of cabie TV are (iifferant {mm the {ﬁsher pEat:'fs:.:m1s of 'E;rar:sm'a5s.i:;m..

iixsgwirxg experience .-' ~' '

-:.>.\.

no§;i§'§erchangeabie ﬁr % Q' substitutabée with each anther. Due to ciigitai {:+;:sm;}:'ess§z}n 'CSC§'§¥'i§+'C3;E1eS, QTH Qffers mare} chaymeis as; cczmpared ta cabie aperatcrs. {)"§'§-§ prcyvides iiigitai pictasre cm 'aii t%"ze ::harme§5, whiie cabiese TV czniy affem amaieg €2.?'18¥*:{'£'8§S. Sn anaﬁog ;:}£at§£:3mx Q'? <.'.a¥3§e "W, getting mgh '{3'x'8§§'i?}s'§§£§:{§&«¥-3--w€3;L§--E}*§v§*£V*§5 ..

'a'.3TH.' 632.5 The iiommissicxn ahservea that in terms 0%' accessitziiity of service to the censumer, the reach of the name W §s different fmm €3'§§"§€E' piatfcrms of transmigsézarz. Caiﬁe 'N can reach any mace oniy with the hem of cabies VJh{~2§'E'.'E%S DTH w<3r§<s everywhere even the rurai and remote a:'ea:~;. A name imeratcr gzrcsvides services such as exciusive is:>ca§ chsrmeés which are exciuséve to the mbie eperatera and are mi generaiix; garcwided by GTH ar other service providers.

6.2.6 Further, the §3¥atfmms Elke DTH affer fiexibie packages xvhere we can seiect the charmeis (me wants is watch and pay far' them 051%; whiie an came "W as such cheice is avaiiabie.

$2.? The Camsmssicm aim csbserves that there is fiexibiiéty is the users:. 0'? other gcsiatfomzs iike ma since they provide aa::i{}Eti0na§ fatiéities ﬁke radio channei fatiéities. Theta an? many other services Eike gamses, video s"ec€3:'di:':g etc. provided by the SETH aperatms, which are not av:-ziiabie in case of same __ """~\ xi' - 4' Egvfzgie far cabie :3' 3%",

-5.

-* Cannnectians new connection wzzsuizé be requireci. (labia TV system doses not pnzwécie faciéity ca? ree::::'{:iing, pause es' rewind Eika athsr ;;:§a'if<)rm,s Esike STH. TTTTTTTTTT M 'signs......;.£s:.s:r§he.r ---- sséas-as*»v--€es-s-- s--1'g--£~2:2§~t«« «-«E2:-"4¥'~I>--~%~-3---

*'-gramsmésséen :33" a:hanm=3§s Endegxandesstiy frersm the sateiimz TV <>;}e:ra'€;::3:'s :'ez:eéve the signa§s from me bwzsadcasters through sateiéitse in their comm! mum and the:'e:-sﬁcer distribute these signais is s::ustome:'s thrmsgh cabies. These is no choice far wrzsumers in seiacticm cf the charmeis in case sf cabieza transmissians whereas the amines are given by the DTH ser'v%a:e;= mQv§r:Eer.s. The énstaéﬁaticm :33' the {RH in 'hamsss requires set top bax, dish anttanna and remete etc. whereas m} such requirements are there fez' cabisa iszstaﬁiz-man. "(ha 5;3s:ctrum used by these "Ewan tr:-znsmissétzms is a§ss:'.r £$E'ffé3r'ent.

8.153 Keezpmg in View the above ;3m~duc': characteristics, the Camméssian hzzeicés mat the same W system is disstimzt fmm I)T§~§ or ether piatferms iike §§3'Wsetc. The reievant product maz'i<,+'3t, assceasrdingiy, smnéd be (:2-sizeﬁe TV semce. in this regarsi, the Camnﬁssion aésa names that since the maniac: e:ha:'a::te:'§stic5 0'? caisie W are entireiy different mam ether ;3i?a'§;fo'rms, {the need {sf carrying Gut SSNEP 'tesf wmmri not materiaify affect the determﬁrsatisn af reﬁezv;-ant market in times case. The change § ﬁx': pi;-stforms are entireiy 'n \ '. E \ ' .

~ 5.2.1:) with regarci is we cieterminatien cf reievant geographic market in the A TTTTTTTTTT W ? preser1tT=:.ase, the Cezammission, in agreement with 3(5) 13 gf the mew thgt age it) the fzactors such as iocei sgeeciﬁrsetien requirements, mnsumer greferences, cemmunieation». %e.--eg-eeg»e., dim::'_é.§::;,&i:Q§i:.;.;$393;

C.hem3":garh isthe reieasant ge::3gs'e;3h§c market in the gareseni maeter.

Es.2.::'.1 The Commission méservee that e cebie TV service movider cannot csperete beyreezé its 1?ur§;~:ciictior2 because :3? the stated fa::i;or--,s., Further', the cemiitions cf cempetiﬁon fer grovisiorz of cahie W in different states are défferenet swing in iiifference in eensemer ereferences. The z:§zas"me§s trensmitteti by a aztaitrie egaeeratcar in Punjab and Chandigarh are different frem 3 came TV eperet§nge in ether state}: because 0%' many iecai fectorsé "fhus, the Cemmissien eensidered ihe terrbtew mf Funiah and Cheneigazrh 'es. the reﬁevent 1% gec:wg:'a;:>hi:: market in the pregemt case.

" 6.2.112 in View ex? feregeing, the Commﬁssien Emids cabée TV service in the teerriteery cf Pang;-ab and Chemi'zga.rh as the reievant market in the case. $3 Whether the Qeeesite ﬁerties are éeminent in the remveet market?

6.3.1 The Cummissiee mete: that 326 has treeteci the Qppasite Partﬁes as a greugs §n terma 0'? the provisﬁcms of céazxsg.

.r'° _\ he exgsieenetéen te Semen S for appiicatien 03° the §3rev§si0r:s K

-*8 e:§§_.é,z§_§ {be} of the exgsianatien . ,5 3:' csbsewes that the term group has; ,__ .

'~, 1:0 Se::i:ien 5 £31' the ACT: as. uncfer;

(E1) "grc>u;;" means two C3?' mom enteerpréses m.rh'sch,. diractiy or indiree:tiy, are iii: 2-: wsitiim if?"

{5} exercise tw«s3a*3t>y'-six pei' can': gr mme :3'? the v::r?:§ng-- righis in the other E:-L E ' ...... ,;.;._.; ................................ .V: ........................................................................ :_: ___________ ............................................................................................................................................................ ,3'; ...... ................... _.

{ii} a;:2;3(;int rmara than fifﬁzsg ;:€§:"'x:'i"<-3rz*a en' the memiaers of the hazard of directors in the czther entermise; GE' {iii} contmt the manzzgement or affairs afthe other enterprise;

6.3.2 The iliommission absewes 'fr.0m the' report of €363 that DP 5 has mare than share in GP 1 and OP 2 and $99243 share 'in C}? 3. OP S 'as szontrcwmng and managing tha affairs <32" GP 1, £3?' 2 and {JP 3 directiy. The {3P~5 is the Managing Bérector in (3:11 am Director in 69-2 and GP--3. Tings, the Uppesite Parties; «1, 2, 3, and S can be said is ﬁe par: 52%" 3 gmup.

6.3.3 The Caammissian aim absewes that ﬁche DP--«*1 is a Pubiic Eimited camgany pramaterﬁ by E:-;se§ grmzg. As yer the findings 3? E36, {Bill or any other Oppesite §'+'a:'ties {£0 nets': have eitéxer 26% share in 0%? m gmwer ti: agzspoint rnare than fifty percent members {sf Beard sf Déracmrs 9*? SP4. There is no stmazizurai raaticmshiga between the Owé anti %re%ma%n§ng (};3;>3msite»Par€:§e5 which esiaitaiishes izhat' {)P~s$~ is gar: {if the commzm graugzs.

aw,' 1.\\ \":é;\{;3P--1, 2, 3 and 5 form a grmzp within the meaning :3»? szﬁause t ' _ '3t%n to Sectietm 5 of the :$\ Act, 094 is nut part 9'? this gmugzs.

23.3.5 with regards ta dermnance sf téxés Grasp in ﬁche reievant market, the that as per the ﬁnéings cf the the mgmhev :3? suiasmbers ca' the DP gmup is mere 'ma-n of §:§*:.:;»1;»:>~::as'.»-5:ubse~r%§;vsisrs' 'E?5V6E3~i~1$"&§*s§*s;~*é31§"é1§'--'%"'s'?'&'€°r§x$'E3f -:3?' §3£;£{3§&':3§'C?"3§'1(i Cihandigaeéh. 86 has aéso bmughi: azsui". that even if the gééﬁgraphiCa'§f§errEt<)ry is taken as Punjab, HP. and Haryaréa, the area where the irzfmmant distributes its cfzanrzeis, the share 01" D? graup in cabia TV market' is mare than 86%. Frczm the regaori ztzf EEG it agmearg that rm conxpeiétor ﬁn 'the State 0? Punjab has mare than 13,930 subscribers whereas the Subscriber base afihesz OP gmup is smut 218 iacs.

5.3.5 The Casmmission further notes an the basis sf infarmaitiazz gathered ziuring imzestigaticm that market share sf the QPS in the *i:e:'ri*i:::s:'y sf Pungab is aaunéen §v1arket3has°e mi Ggposiie Paﬁigs in Funjab State i TTTTTTTTTTTTTTTTTTTTTT TTTTTTTTTTTT T§;T9;3§Tsi;3iT$TsTE9§3TsiésiyamaW5 vi' factm mentioned in se<;?:i<:m 1%?) rzm' the Act rmes S. N, City Share £;§ Fastway Share 0'? Hzsthway Share of Tom! Share csf Transmissiwan E'>L2khamtit Creative Cables Market 'uvites £21 Share -sf Wireiess OP f3;'rmp I {Q§'.'-'?.!'?.§1E'€§ tmmsgh Creative Came}

1. fiaiiaﬁa >36 - 10 -um -

2' ahatmmza ac" " . 'I0 we -

3. Amritsar 45 SS » 5D :15

4. .¥aI}3z2~t:itzar 35- 3'8

5. Ludhiana 4%) 65 35 S. £2hamiig3rh 33 55 BC! T. Ludhiana Ouier I 'F5 75 -

cemmands auizsstarztéai mzsrket share in the relevant market. The Cmumissaian aése» ai3.~.:e:?xresT .th.at.ev.en thcugh. the {M3 5:. has ma%:ézet. = . and 30% in e5'§¥'£'!E'i'€SSE', Ludhiana, .¥a£am:§har anti CVh3n<:!égar§1 :*a=2Spe::tivi-six; but given the fat: that the rights for (Z(}§§(-3x'2§§Cm, distributian and deaﬁmg xrvitiw bmadcasters fox' these <:errit:3rées have been granted by it is D? gmup mmgsamg 'Creative Cabie' the: GP 5: canmt be cansidereti as an Emiependent compatitezzr' ':9 OF' grcmp and therefore, it is mat in a pasétion U) 9039 any campstiiive measure on GP grm,:;3.Basad on these facts amﬁ c§:'cumstam:es the Cammissism obs::--zwe~s that the OP gmup Emids a daminant pasitiun En the relevam: nwarket.

8.3.8 The CC3mm§ss§<:m observes that in tegms 0'? size and reseu mes aim, the GP graup $5 muzzh bigger and is in acivamtageous zéiasitiazm as tempered tn the competitsrs in the state cu' Punjab .8; Cha:1&iga:*h.'¥'%:e €39 has its ca.*:2E~:~s netwmk and head ends in aiﬁ the districts 3% ¥>un;ab whereas; csther cempetitors are :s;:seraimg in cmiy me :3? two cii§s%tri<:t5 aniy. it has aisc» Spread 3 natwark (if Gpticai fibre in the state to svengﬁzhan its mamet power by aszimating Earliest technsiegy in the regien. The 'Ema? 'tL!§'i'§C:\1'«E3f of the SP gr'as,:g:z fmm cabie TV apssratissn timing the F'mam:§a§ 'fear 281%)-=11 wag mare than Rs.2¥3i3 cram. Thus V:'egE0rea'i factms 3?: has competitms of (2% ,.,« \..

42 ..

§§ ft: _. .

, <:<3§ma§'xs;ng of a very amaﬁ s' "i , .

are same smaﬁ MEGS with smgie anaisggﬁgead ,.

4+'-.' EL33 As; has beer: rarmrted by the 354 that after the entry 0%' 'ms: grrmp is: 2-?.O€38 it ha?» carrsmiidated its; positiarr Eariier twrts naajar pEayer's in the market of {Labia W' 'wt. rvfrrarrar»*ar...Su§£ha:"nr%r 8'?

V I , were having =:*.§*2-3 me;-r§.c>:" paarriszms :3? the market share in Punjab K; Qrranri-igrgrh.' Hraweverr after' the gantry sf Fagiway f:'ansrr'1%s5§e3ns in rm: territory of Pursjab their share gm; substazrtéaiiy rezduceé. She"? Gurdeeg Singh acquired 589% shares 02' Hezarrrway Sukhamrit ans: srarteri ccrgiraiiirrg the comrramg. The mther majcsr griayer wwzr 355:3 grarsteé the rights far craiierztirm, rééstr':bs.rt§en am céeaiing with ézsmadcasters for 'its territeries hr Punjab tr; ijrrsatéve Cabée, 3 grrgug; crarmsany at' Srrri Gurdeega Singh. The invegtigatirm regsert 0'? B6 has 333::

instﬁicated that acme ran' the ether gaiayerr. has Smears atria to increase their rrsarket share or exgsanti the subscriber base after the entry of the GP gr0:.s;3..T§1e magor networks, iikra than network, which (3§:3€§'3'iIES in 'me naghiaouring area: of Punjab, have not been abie is enter' as wmpetétrbs er the OP grorsp in Pasnﬁab State.

5.3.10 These C<:.:mrrziss'nm ffmzis that the rr-zievamt market structure is aﬁsrta such zthar the Omsorsite £?*arties assume prrsitirm {sf dcminamte is} the reievamt mari<er. The observaticm of TRAE in its rzensrsiizatirm paper on digitrzatziarz :::.rf cabie TV is reievant in the context err greaeni matrer wherein it has Seen mentioned that 'The Eerie? «qr? mmpetétirrn in the M303' Sausérzess is net uniforrn .0" .. "K '3' \ Harvana, and Maharashtra have 3 Earge \;°'§r.rr_;\§z-"b city, an the ether hand certain rnar§<et*g,\%;§§e 8 characterized by regionaé mcsnagaaiieg - where siege ta §€}% 02' the market ':3 szbmirwated hiya singie i\.»'§S{3.jThe;*e are 'thus specific [and :'seg§=:maE and sta*%:eT hasezi snensagacaiiag within the cauntw w§':i<:h cﬁeggice barrimis far emry an' new ;}£a*¢e~r-3--mtg; these marVke?.s. Such M535 are 3:25':

their neggatiatims with the broadcasters an'-«'s%i'.*§3i0ne hand, and with the L{IC}s an the mixer.' 6.3.11 Tbs: Csmmissisn notes from the regiort of the DE: that the ccmsumers :3»?

caétﬂe TV in Punjab &C§':23n$igarh aim have huge dam-rndency an the G?' g:'<:m;'3. They' tic» net have any effective subatitute ':0 switch aver is the Qﬁxer nem:m§<. as has heen reveaied by the iswegtigaticm casﬁeri curt by ﬁn:-:2 336, the investégatiera hag rev:-3a§ea:i that even at 'the time of EU: \,rv<>r§%c§ Cup when '::heLC3P did mt transmit the ESP§\E,:'Si;ar chasmei an its netwmk the csmsumers md 21::

optiazm of Qther «tame raetwark. The C.(}n.'3i,2i'§'iei'S have no say in seiection sf channeis. cm its networisz, neither in terms cf C§uE1§§?Z3; or band sf charmeis tranamitteé ta them., 5.3.12 Tﬁe Commﬁsgim abgerves that due its his huge market share, size, resmmtes and market sixucture, the GP group is aitﬁe ta agzerate indem-zndent of the cmazmetitiva forces ':2': the marker. We OP gram) is a dominant pisyer in the reieevant market on acwum: sf its market :a§';a:*e, market paws: and its abiéity ta aperate mrsiepeniient af cemgaetaive farms 35 weii as to affect the »::t:3mpetitQrs:, ce':.s:':surners and the reievant maﬁzei in its favaur ;::»er s..

axpianaticsn :0 sezrzzticm 4% read with section 19{_.»§'¥:%i 4' ¢ 'A _ €>s»§éi:3A:*:~ ta» Teeezest --naa«a<«§<~etA~ gsewer -

6%.: We Commission ne;:ntes that the {)6 has found the mnduct of the Q9 g:'c:»:.aT;}':je:> be abusive aznder the ;".%5'{)\e'§S§G§}S :32' ss=:ct§;3»n »i§~{2}{a)_, ~".t{2f){E3}{i} and »--'?,{2}{«:.} «:3? the ﬁxct. The 53:}? has fmsmi foiﬁowing acts and con.ci:..:c%': <3? 'tine (E) unfair and d§scri%m'm;-s"ta:3ry €:<3m:¥§Mt§::3:':s on the bmadcastersz and H20: in vioiatian cf smztiam :3-{;2}(a}{i}.

{ii} Limiting and reatricténg Em': prmsisizm of services 3:: caiﬁe 'W for the hmadcasters and ccmsumers in viaiatmn cf the prcwisians of secticm 4{2}{b)V ii} of the C{3§"£"¥;3€'E§'$§Gﬁ act.

{iii} iiﬁenymg n-warket acaesg is the iyroadcasters and other stakeh:::+§dea"s in ccmtraverztior: of tha grovisians cs? $a<:i"_§e>n e1{2){:::} Q'? the Act.

6&2-3' The Cams*mssi<;m has. :.arefu§%\g gene tmaaaxgh the findings of 336, .

szsbmissimza sf variauﬁ parﬁes and avermarzts (sf the infarmatiorz. The Qmramissimn notes that the énfmmant, a media mmgaany was gsfanteé iiceme on 19.{33.2€i{39 by the ¥\ri§n§stz'y 0%' information anﬁ Emadcasting, i.-Témzemmemc of indie; ta upiink its news ancé current affairs 'Hf. Channei by the name «:2? 'Say and Night'. The §m°m'mant, far the §):l.§€'§3QS§.'-5 sf teiecasting its pmgrammesé, a~:«:n¥:er<-:-Ad me three agreements datecﬁ 91.88.2016 with {)P--3 ta 5,. Mum System Dperatms anti members of the grcm;:»_ 6&3 The facts on mccnrd 335:3 suggest that far a period af abzzsut mic menthg, the Opposite Parties transmétteci We Ci} 1;

he infarsnant smamhiy {very since about mick ¥3s§§':n's3 with regarii U;

V 2 £3 transmission of its szhamzei. The informant aiss wratse ietters cm 15.:t{3.2G1{} and :Z8.12.2Gi€3 caiting upen the Qgsmséte ?at':ies not ta induE3;t:TinT such unfair' and iiiegai activities. when the Bgagxesits: Farties tttfotmed the infermant that 1* th as:s;:t.t:.;:vt.§.<:msis.2:tt~t>:.--.:ts::s:sss.tn.iss.§tt::tssf Lihiss£3-it.3.ii§?§vé§:§~s:--W£§§¥?ii%~»:23v!?}v-~>£§€t3*3?t;t¥§:§E*rr$:§)1:1*t:*§?;¥'"'§f§3§£% ~ technical §.3*E'C3§'§§€*§"é'tb',. mfmmant ssmt an ts--:m3§! tap the Qppesite Pa:'tEes-dated E9.12.2£31t'3 :::s"s"et§ng them ts) tet:ti'fy the atieged teshnicat pmtxéems.

ﬁA«ié.£I~ The tnfctmant issued a iegai ﬁ{}i§{3Er t0 the GEL 3., {}P~ 2. anti, GP» 3 simze he was facing disruptétms in transmission at charmeis. "thereafter, the Dppesite Parties terminated the Channei Piacement Agreements anti am issued a white netitze in thts rt-zgarct. According in {RE}, the channei of irtfarrnagtt was a tree ta Ah", thus rm payrtzsént tmm ctmsumets «:3: t2:-stasis-2 O;3€$'a't£'}f'S were required ta» be made ta the 'informant tag: the SP3. The 0P5 hawevet charged a fixed amount from the infcsrmant ta mace tits ctzannei an their i"e8'iWC$§'§{. The channei started its transmission "in I-\:.:g:.:st 2810. Hawevet, transstzissicm at its channei was stopgseté and was remtweci in Fe%3:*ua;";: 2311, within: 7 mtmtﬁs at its iatmctt. ' t3.a1.5 The Commissicm aisa notes that the G95; have tzftzmzd that news chagmei at infcrmant was deiiherateiy ttisrupttsti. The OP grant: has submitted that whiie the tﬁisruptirzm was oniy an twee ecsasians due to ts=.t:hn%<:aE rt-sastms, the decision for ttssrminaticm at ag:'eem«s:nt was based on =::::um*ns5er::ia§ reascms. The GP grtaup has 325:3 brought {mt that the tietisitrm of terménatitzm was taiten due-

ts the fact that there are S§3€-I-£.',3;¥'u§'§'3 constrgv iacity at anaiag ::at3£e TV' Emits ths: stumbets at chasmeﬁ cm étg rtgstm? dtggiiki» Ce charmeis and in ' ' 2:" H ,;:_' any M 6 ..V, ,J'=='« $ view ef the R555 ;:«c»;::uEa:'ésy and demanzzi from the con5umes's, The 0? grmzp has aésmzantsnded that it is net C0m;;su§sm"y fer the ¥viSDs ta carry the channei 0'?

ali the bmadcasters as per the reguiamns :3'? TEA: and it has freedom is take iijilﬁ The C0'mm'ass§<3n has sarzﬁuiiy <:::ms§<:§e:'ed the afbrasaid szrmtssnticms es'? the Gppasite Parties. The Cemmissécm Ob5€E'\,»'E.3s that the grxzaugs has never' terminated any agreement before '£319 due sciate assess: in the insitant The Commission aise mzssess that EEG has anaiysesi the data shawing TR? ratings of different news charmeis in Puzsjair» mzhicés shew that the TR? rafzng (3? the énfermarzt despite being a msw channei and ciésruption in signais shew as gswzsxmth duﬁng the '£3'a§'¥Sm§S.S§{3ﬁ gseriad, The TR? {sting cf the informant ranged between 3 ta 3' which 'as aimast equai ':9 same s3*t%":es' chazmeis. T§se2'efm'e, the argurnent cf (:3? mas as demamfi or gapuisasity of 'me charmeﬁ was found amcmg the consumers ieﬂ ta the miciserm tsrminatéen has no wsigistage er force. is has been reepmteii by the $36 that these 733 rm psrsattice or system sf tes'mmat:§0n on the basis of gssrfarrraancsz as gsopuiarity of the charmeé.

8.41.'? The S6 in his repays has given ciesaiﬁs sf cap'2es;'t.ranscr%s;3ts sf feedback from varieus viewers which ssubssantiate the aiiegafsons that the OP group . , . s T' . - \ masis i'ECEi"\:'€.'d from vamus gsiaces, izke * ar1:§{3'%.im5:.rviewers.

/,,,,.,f...,,,,.,, /' ﬁx F:"Un'i;' +9 7' 94 ?'76?'925 sw Semi' Surmiay, Jammy 83.23%: 3.':?£9 PW! 3*' 1'? 'I933' fsadzJanzkiiaﬁmtiiiiiazfrrzﬁabie..~m3»2§é§.g~.,wid7,.:§L:;::p@!E'm£;,f.,a7,.rzgiizggi,,;:::a:f3,€,,,,,i5;,,,,,,,,,,T,,,,T,,T,,,,,,....._....___.....

bﬁgcmngg us" cmarmex' signai. Tsurf? ::\a::='§ face :s;L:p;3-mssed ms 2* wid u.

Fr::>m.' +9 9645{2'0{}444 Sc':'I?f,' Sundagx, January CI3,2c'}::'O 55839 F'??? _ No sound in s.fgn:.ai., ........... .. es: M°csha!i phase $9 house mi: 2444 From: -4-? 1§81444<§{}2 Sent: Sunday.. Jamgary 83.23 163 6,09 PM We;«' are unable to hear' mice 0:' regzariers. 7'her*e is {:30 rnucf: ecfsa in the s.xa:'ce2. We am wifh u. is 2' doing a goat? jab i~:'ee;:3 if up. We ne-zaiiy eapprsaxciaie iii"

Wm; F{'s~:--gards Surinder and group From: +919s:4732:f43 semi: Tfmrsday, .zam-.:a.»y,» 07,2970 ms PM '1/(:riC(~3 sf Say and Night nawa is :10: siear in cur area Sfiversione sc:»c:iefy .s3e3c« 48 B, Cfkandigam. Nwnbs;-r mcaizie ogjerafors is 99?5485{35::2a Fmm; +9 'I$)z£64 133 ?;:-3?' Sam': Wednesday', January 20%} <§:4:'s' PM A? 4:30 pm ur cfmnnei is an fzsuf chardikaia c::';a.:'mei is 03'?" sbrecause {ref M':an;;rit £-iacia! at Eiataia aziéstf. Guru'aspu.:i From: +9 'f9a$63G50G82 \ .f3£enz'.' Wec!nes::fay, January 535. 29? .

Hefio Mr', Sendhu I m e Ieguier viewer of ur news chennef. in we days zzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzzz zzpzineiemzzzinn.eus:11;c§,z.ziigigez~:3aImc,ieae;:as,.cemgzerez225;}2,¢;:£;.am;=e,i,,}¥,sem,,;¥3§e;3gaem ,,,,,,,,,,,,,,,,,,,, ................... .. & :§}hef?:'b, !'5':mjef3' 6.51.8 "me énvestigetjion retards eise suggest that the GP grcmp eise adciresseci varieus §eti:ers ate veﬁeuaa eutherities 'mcmding the Minister' for iefermetien & ereeacicesténg, Government of mdieg {thief Minister of eunjebg Chief Secretary cf Government :3"? Punjeizh, GM, .§eiem:%§2a§' Exighiigézting the conduct of (395 regarding disruption in the trengmisssien of the Chennai 'Bay 8: Night'.

€i.+'.&.9 The exsiciences as shave ccmﬁrm that there were disruptions in the teieeas: of the ehenneé, "ﬂue Cemmissien furizher observes that the L')?-3 has argued that as eer TRA! reggzietiens it is net bound by "mass: terms", as against {he infe:*man:t wee is ¥:u:mnd by 3 "must g3revide" gsrevisien. Hewever, the efgzameni ef the OP greup deer; net 'take away the fact that the infemieet is dependent an it for trensmissiee «:3? its chzmnei and if it is denied that it cannot get eszcess ice the market. it is net that the inferment was net paying the piacement fee charged by the {I}? green. There wag nu dispmte on non» geeyment {ref pﬁetement er carriage iﬁxarges. An agreement was euiy executeei between the infcsrment and the GP grams: fer trensexéssiesz cf the chenneis of the former.

6.r1..3.0 Hcwever, eue tn» the fact that tee sutsscri%;ae;f_bese ef the DPS is in 'excess cf 40 iacs, every bmedcaster énciasiéing the . endem' upon their g ﬁxet the OP is in gositton ta affect the ntart<et in its famtar. {Due ta its marétet =pc>wt:r, the GP gt'OE.t}') has denéeci thé ettpartuntity far tt'3ttStT§§SS§Qt't at ctzamfzei at the x\.

xx §E:"§f£15t"E't"a§E§t't'€1. §'§'te g§'Ot.5;'3 3335 rte _§LtSt§fi£'»';ttZt0¥'} fist term%nattt>rt of the agreement and its atrgz;:m=.:3z<2~t«1-ffwzzzgitsvstttytVng-~~tts---t:mtt:¥'ut:t~'~'~ts'~'='tt~tttrrttas;--et§=*::mr--"am:~--*st3tt2mtr'rte>ta:t:t~ngs arggusttent regarding 3§";m'tage at sgtectmm for m:s:t-transrttissicm of the %nformant"s channel in face at the fact that the sgectrum cattstraint might have men conatctetect at the time at entering tutu agreement with the ttnfmmant tsgxstm charge at gateméum treat: the §3rt3az:t<:aster. Sam that was tztmsttiered, the ' question of shtzrtage of spectrum during the §)8t'§0C§ at the ag:'eema=:nt times not arise., Simtiarly the argument at ittw T8? is atse not gustitied since in past ttters:

has been mi} tsractitze at review at any agreement an the bagis of TR?' ratinga 'art the rrzitidk-2 at an agreement. The Cemmtssémt cbstatves that the argument of spectrum amrtage and {aw TR? is metety an afterthought ttz» justify its tjQrtdt.st:t.

6.43.311 't'ttt-:- cetttiuct at O? has resutted tn toss tea the infmmastt--bmadcastet as wet? as dam:-ti at setvttzes ts the cmtsumers wtttrr want ts watch the tzharmet of the interment. As on date the tntmmartt has acttess to arm; 55,630 tmusehoici an 'thér cabie TV in the stats of Puntab Stﬂttandigatta, Wheféf aimut <tS iacs hausettotcts are ct3:met:ted on tzatsie meztwottt. Thus the tntorntant has been etfecttvety Wt;".}£'3(§ cut from the entire §"E§€:':\fa-t1;'t marttet by the conduct sf U95.

ti.£t,'t.2 in the tight at the facts and C§t'CUmSia§2§§§;\;,

-8 -'- V'\\ :

C}§Z2SE2t'\f§-"ES that due to the acts of the {)9 gig; __ ' Q .5 a the ma-::'E<et acceas and ogrgzormaity fez: cazmpete aﬁﬁ maids that véaiation Q? the TTTTTTTTTT N J T pzfoviséonﬁ :3'? s%ecticm M2) {C} o3":he Act gets eatabiisﬁed.

é3.z?..13 "ﬂue a-E59 """

that the 9%?' group havcs: bean oveschzargéng them amf have %ncr'eased: the rate arbits'ar§Es,r withzmt as;-ziigmng 2-my rezagon because at}? its m0m:>';3i)§y. Thus, the conduct an" the <Z)P:gr::»u§3 has aim affected Liifjs, whe are dependent upan M305 adverseéy, €».4.3'.'»f£ The C{§mm§S.E~§=:m mates thai aim gubmitited that the C%2;3;3c35§':e ?arties have impesed unfair candétisns in xxieiaticm 0'? gamvisiazms 03' section &{2){a){i'} :3'? the Act by way eff §.m€3i.3E3 piaceznent fee an the byeadcagters. in this regard, the Commissian abserves that the Exwestigatiam by £38 02° avs:rmer:ts :3f the infsrmant sic» not reveai as in what wcmid haw beer: the a;:~;3r(zpr'iate ;3iz§::emen't fee fur transmisgésn cf the channeﬁ :3? we Enfmmant. There is no in{§icaﬁ€_m in the findings of :36 as t0'what were the other ::::*mdit§<3ns wh§<:E*:

were unfair or <iisc:'imir1ai0r\; a'f'§"'ect§ng Campetitian in the market.

€513.15 Thﬁ ificmmission observes the'; {K5 in his 'findings; has aiss submitted that by deraying we bmadcasters ta remasxsmit '£:heir channeis thmugh their c:ab§e netwmk, the %{3gp<3s.i%:.e Parties have ﬁmﬁied cs' restricteci the pravisiwn of serv%::es in =::ab¥s2 TV "Em the Esrcsacécagters and censam-'sers in contravention of the pm\.«'§s§::3ns of Section £1 {2} {b} {:3 0f the Act.

ﬁndings uf the DE3. This sub'~se§:t.§::3:'s is ag3g3¥':ca§3S»2 when 'me zziominant amtergmse iimits. :32' restricts -

. {5} ;:s.1':::ﬁ:.sC1:§;'m av? gmcis mi..;3m::ésEs.n__<:f,.sé2r

(ii) technécai or scientific devaﬁcmnwent reiati_:3g3:;:: gezmda 23:' services in the ;:2:'e;'ur§is:e <3? censumersa sE3.«1.1? Hawever, in this case, the Cs1r¥'§'£m§SS§{3i"i €3§}SE3:E'\='t';':3S that by denying the infcarmant to re«-transmﬁ: its news <:ha:me§ t§2r0ug%h their €,a%cs§e~ netwark the GP grouga cannot be saicﬁ ta have ﬁmitecé um' s'est:":c>:e(§ the pruvismn «:3: market af tzabie service because the mfmmant is net: 3 garticégcyam; in the ramvant market as deﬁzleci in para 6.2.12 and the azewice :13? the market sf came TV is not getting affeaczteﬁ. Therefere, it canmt ha saw that the OP gmup t§°ssf<3ug.3;h its act has: res'tr':€.'ted :32" iimited the gxrczviskm or market of szabie aewices. The Ctzﬁﬁrrzissian dag-as not find the GP grauga in camtraventéon <3"? SeCiEs':}:": £3~{2){b}{'i} 0%' the Act me this issue.

ﬁﬁwheichar the Ggmasite Parties have xsiaiated the §3m\s'a5§m'ss sf sectian 3 cf the Act as has hem aiiegeﬁ by the 'mfmmant?

6.5.': The Comrnissimn abssewes that the izaforﬁnarxt has aiiagezi that the GP 7/ '?'.3_ The Cmhrnission has 'fame the GP group in cegmteveetgen of section ii-(EH2) acting in e totaiiy iiiegei, unfair and ciiscréminetery manner have cehntrevened the erevisiens ef the sectieh 3{4){d} :3? the .2?s<:t by terrhinetihg the Chennei Fiaceezeht Agreehwehts unéiatereihg and whhem: any ireesés and thereby' eciverseh: E3ﬁi-3.6.5?i.§7§g,.,CQ.ﬂ}§}.i33:.§§§Qe§7§e113,5,.,a§Z'2,£.£S§.§7§{§.A.,iT'iZ.S....r;Z§Q.{7£}.i£3.£ﬁ:.E§3§.;.;;;)--£}S.§i§1§:€§:~ ' .

8.32 in tE':;is; regard, the Cemmimen eheerves that the Gepesite §~'es'ties«'§., 2,3 and S are part of the same grove. Since there cannot be e case of any em;§~ cemeetitéve agreemem'. of the hehsre mentioned in eectien 3(3) 0:' the Act among the entities ef same grew, it cannot he geéd that the Qeeessite eerties have fermee a hcartei E3Ere§§arh:_, the eiieegetions ef the ihfermah': that the Oepesite hart}:-35 have vieéated the previsiehs of sewer: 3{el}{d} by uhiieteraiiy te:'m§ne'tihg the theme? giziacemeet agreement has my hesis. There is he case of an agreemem within the meaning :3? S&'i£'i§{}§'§: E§{e}{::E} among ehtitées faﬁiihe along different suephg or gsreeéuetierx chain in the matter which may be said to he 5en*:§-competitive. Moreover, the aiiegetéen ef the informant that eihe SP5 have acted uei§e1:erei§y to te:':h§:':e3;e the ehezmeé ;35;3()em&§'3't egreemehi étseh' suggests that there is; he egreemeni: hetweeh the twe phertées which eeuid have caused apprezzigmie aciverse effect an comeeézﬁien Eh rehevent market in Enciie. DEE hes aise net feamszﬁ any centraverztioh ef the previsiens cf Secticm 3 cf the Act in the matter. Therefere, the Cemshiseieh ifs ef the view that he vEe%e'::Ec>n ef §3§'C}\z'§$is'.mS ef section 3 of the Act is made set against the Qppesite Party.

2?. Greer uneer Sectiee 2'? £3? iheeghct M J. msercise of powers uﬁfiar Eection 2'?' {*3} cf the Act, siecities its imgaase peaiaity on the «somzems cf the DP group Wm are aperaréag .35 i'v'£SGs at the rate Q? 8% of their .a\.«=arage tummzer far the East twee preceding fmam:iai ';:Ea¥'$. We 3 5?? gilg3§3a§.§\§:.§£§x~Q3.7§i:<§:;3~a:§'£»b:<\Q~'§\3§£~5<w§-w{;§L§i§;$<<~§<§-§<§~§x§<§x<i§x<<{§§§£§~E:§i%§<§®~§<&x§§g<§,§»:§>}.~§$&ﬁﬁ%§§\&{&{ﬁxw<ag$3ta<<ta<<<x<<m<<<<<<<<<<<<<<<¢ E§.Na Name cat? the Turmzwer Yarnuwer {sa§es§ Yumwer average 8% T :33' Parties {Salas} in year in 'gear Ersziaré on {sakes} in year M tumuverin Rs. .5.varagee Enﬁed an 31?.G3.2{}:'t,E} ﬁn M Ended an mrnever in ' 31\{}3.2t'.Pi}S in Rs. ' 31E.93.T.§é)11 in R5.

R5. R3.

1. Misfast way s9,a4:1_.:»'915 1,n':n3,a1?,:23 2.,es.=_a,3.?s:,325 1,,139_.S38,.3.21 T 6ss_{.-3?2,2és"7 Transrmssimx Pv:.Ltd,

2. Mis Hamwav 2,561,253: 1:33,sm3A,sa3az 195,612,356 1a2,1=;m,,4::»a 5,131,s6a1 Sukhamﬁt ﬂabie ' & D atamm Pvt.

Ltd.

" T w*.x'scz-mi»-.;: ea2,f.=.2ae3 1s_.:a32,2ss 2?8,-415,80? 3s,235,43aT *3,s3§=:ua9 '~ Cable Network I P\t'E.L'b:§.

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