SAI VISION Vs. STAR INDIA PVT LTD

JUDGEMENT

(1.) THIS petition is filed by two petitioners. The Respondent No. 1 is represented before this Tribunal while Respondent No. 2, though served, has not appeared. Therefore, Respondent No. 2 is set ex-parte.

(2.) It is submitted that so far as Petitioner No. 1 is concerned, there is no more subsisting dispute. Hence, this Petition has become infructuous so far as that Petitioner is concerned.

(3.) WE direct the Petitioner No. 2 to approach Respondent No. 1 who will in writing nominate an MSO, who in turn will have to give signals to Petitioner No. 2 subject to the condition that Petitioner No. 2 enters into a subscription agreement with the said MSO. If Petitioner No. 2 approaches the said MSO and signs the agreement, the signals will be supplied to the said Petitioner by the said MSO in accordance with the Interconnection Regulations.