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Judgment
This matter has been listed upon mentioning by the counsel for the petitioner.
It is submitted by the counsel for the petitioner that on 26.9.2022, a restraint order was also passed by this court, but the same has not been incorporated in the order.
Hence, we hereby modify our order dated 26.9.2022 as under:
"Admit.
Issue notice upon respondent; dasti and email in addition, returnable within six weeks.
Considering the nature of petitioner’s grievance, respondent no. 1 is restrained from further swapping of petitioner’s Set Top Boxes (STBs) with that of any entity unless due compliance is shown with relevant Regulations and the Interconnect Agreement. This stay shall continue till the next date of hearing.
It will be open for the respondent, in the meanwhile, to approach the petitioner for settlement of issues relating to STBs.
Post the matter under the head “For Directions” on 12.1.2023."
The order passed on 26.9.2022 is modified as above and replaced as order dated 26.9.2022.