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Judgment
Admit. It appears that in some of the petitions, the petitioner had approached Hon'ble Delhi High Court for interim protection in the month of
September 2021 when sitting of this Bench had been disrupted for a short duration.
Learned counsel for the petitioner submits that in these petitions the rival MSO arrayed as respondent no. 2 need not be issued notice in view of
subsequent orders passed by this Tribunal in similar matters deleting respondent no. 2. In view of such clear stand, respondent no. 2 in these
petitions shall stand deleted. No notice need be issued on respondent no. 2. Revised memo of parties be filed within two weeks.
Let notice be issued upon respondent no. 1(now sole respondent). Dasti and e-mail in addition. Rule is made returnable within five weeks.
Post the matter under the head ""For Directions"" on 7.3.2022.
In the meantime, considering interim orders passed in similar petitions, respondent no. 1 is directed not to indulge in further swapping of STBs of the
petitioner with that of any other MSO unless he shows full compliance with the relevant provisions of the Regulations and the Interconnect
Agreement.