PAWAN CABLE NETWORK Vs. CHANNEL PLUS

JUDGEMENT

(1.) THE Petitioner M/s Pawan Cable Network claims to be an MSO operating in the city of Guntakal, District Anantapur, Andhra Pradesh having 10 franchisee cable operators and total connectivity of about 5000 subscribers. Respondent, M/s Channel Plus, AP is a broadcaster of TV channels including the Gemini and Teja channels which are stated to be the most popular in the area of operation of the Petitioner.

(2.) The Petitioner has sought direction from this Tribunal to the Respondent to supply signals of its Gemini and Teja channels directly to the Petitioner on such terms and conditions as may be deemed fit and proper in the facts and circumstances of the case.

(3.) DURING the course of the proceedings in this case, based on an application filed, we allowed impleadment of M/s Sekhar Communications as Respondent (hereinafter referred to as R-2) as it claimed to be an MSO appointed by the Respondent broadcaster (hereinafter referred to as R-1) in that area. Counter affidavits were filed on behalf of R-1 and R-2. The Petitioner, did not file any rejoinder, nor did it seek any time for doing so.