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M/s Sri Sai Networks v/s M/s Channel Plus A.P.
PETITION No.106(C) OF 2006
Decided On, 30 March 2006
At, Telecom Disputes Settlement Appellate Tribunal New Delhi
By, THE HONBLE MR. JUSTICE N. SANTOSH HEGDE
By, CHAIRPERSON MR. VINOD VAISH
By, MEMBER LT.GEN.D.P.SEHGAL(RETD.)
By, MEMBER
For Petitioner: Mr.G.T.Rao, Mr.A. Ramesh, Mr.Viswanath, Advocates. For Respondent: Mr.Yogesh Gupta,Advocate.
Judgment Text
Issue notice. Mr.Yogesh Guptal, learned counsel accepts notice on behalf of respondent.
2. The prayer in this petition is to issue a direction to the respondents to resume signals pertaining to Gemini, Teja and Aditya channels to the petitioner. Learned counsel who took notice on behalf of the respondent, submits that the respondent is willing to restore signals to the petitioner subject to the condition that the petitioner enters into a subscription agreement.
3. Recording such statement, we direct the petitioner to enter into a subscription agreement within thirty days. The signals will be restored immediately to the petitioner.
2. The prayer in this petition is to issue a direction to the respondents to resume signals pertaining to Gemini, Teja and Aditya channels to the petitioner. Learned counsel who took notice on behalf of the respondent, submits that the respondent is willing to restore signals to the petitioner subject to the condition that the petitioner enters into a subscription agreement.
3. Recording such statement, we direct the petitioner to enter into a subscription agreement within thirty days. The signals will be restored immediately to the petitioner.
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4. This petition is disposed of with the above observations/directions.