VIGNESWARA CABLE NETWORK Vs. EUNADU TELEVISION

JUDGEMENT

(1.) THE respondent has filed interim reply opposing the interim prayer made in the petition. But taking into consideration the narrow scope of the petition, it is considered at this stage appropriate to dispose of this petition on the basis of the pleadings that is available now before the Tribunal.

(2.) Heard the learned counsel for the parties. Thought the petitioner has sought decoders from the respondent broadcaster for receiving its signals of ETV and ETV-2, petitioner has no objection if these signals are routed through the MSO of the respondent.

(3.) FOR the reasons stated above, the petitioner is directed to approach M/s Kavali Entertainment Network within one week from today. M/s Kavali Entertainment Network will then entertain the request of the petitioner for entering into a subscription agreement on negotiated terms within three weeks from the said date.