AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the parties.
Petitioner has pressed M A No. 193 of 2021 seeking impleadment of JPR Channel as respondent no. 3 on the ground that respondent no. 3 is a rival MSO and respondent no. 1, an LCO earlier affiliated to the petitioner has allegedly migrated to proposed respondent no. 3 in an illegal manner.
Having heard the parties, it is found that in similar circumstances rival MSOs impleaded in some petitions as respondent no. 2 have been deleted after considering that an MSO has a legal obligation under the interconnect regulations to provide interconnect agreement to an LCO if approached. It has also been noticed that there is no contractual obligation between the petitioner MSO and a rival MSo creating any legal obligation not to supply signals to any LCO.
Following such judgment, and orders in large number of cases including M.A. No. 76 of 2021 in BP No. 107 of 2021 dated 9.11.2021, the prayer for impleadment of respondent no. 3 is not found acceptable. It is accordingly rejected. The M.A stands disposed of.
It appears that pleadings are complete. Hence, let the matter be listed before the Court of Registrar on 6.1.2022 for passing necessary orders and directions to make the petition ready for hearing.