SEA T V NETWORK LTD Vs. STAR INDIA PVT LTD

JUDGEMENT

(1.) THIS is an application filed under Section 16 read with Section 19 of the Telecom Regulatory Authority of India Act, 1997 (TRAI Act) seeking directions to the Respondent No. 1 to 7 to forthwith comply with the directions dated 24th August, 2005 issued by this Tribunal for providing signals of the Bouquet of TV channel of Star TV to the petitioner on reasonable and non-discriminatory terms.

(2.) On 24th August, 2005 in Petition 41(C) of 2005 this Tribunal while negating various objections raised by the Respondents had directed the Respondents herein to supply signals within a reasonable time at any rate not later than 4 weeks from the date of the order.

(3.) THE applicant also submitted that the order made and the directions issued by this Tribunal have been challenged by the Respondent and some others in Civil Appeal No. 5524 of 2005 before the Hon'ble Supreme Court of India. It is submitted that the Apex Court while entertaining the appeal declined the prayer of the first Respondent for the grant of the stay of the impugned order of this Tribunal.