TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 15/10/2026

BROADCASTING PETITION/327/2026

Petitioner Name: Gtpl Hathway Ltd
Versus Respondent Name: Kumaran Cable And Anr.

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Sufian Ahmed, Proxy Counsel
For Mr. Tushar Singh

For Respondents Advocate None

ORDER

1. Looking to the contentious issues raised in this Broadcasting Petition, the same is Admitted.

2. Notice upon respondents to be served by dasti service as well as by email returnable by the next date of hearing.

3. Considering the nature of petitioner’s grievance, respondent no.1 is restrained from further swapping of petitioner’s Set Top Boxes (STBs) with that of any entity unless due compliance is shown with relevant Regulations and the Interconnect Agreement. This stay shall continue till the next date of hearing.

4. Respondent No.2 shall not use the infrastructure of respondent no.1 for supplying signals.

5. List the matter under the heading “For Directions” on 29.1.2027.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/