1. Learned counsel for the petitioner has submitted that the office objections have been removed.  Hence, Registry is directed to assign a regular number to this matter as a Broadcasting Petition.

2. Having heard learned counsel for both sides and looking to the contentious issues raised in this Broadcasting Petition, the same is Admitted.

3. Notice upon respondent no.1, which is accepted by learned counsel Mr. Sharath Sampath who seeks permission to file  Vakalatnama and reply.  Time to file Vakalatnama and reply is granted till next date of hearing. Notice upon the rest of the respondents to be served by dasti service as well as email, returnable by the next date of hearing.

4. Learned counsel for respondent no.1 submitted that they are going to submit signed copy of their affidavit by 24.10.2027 as the signed affidavit is on the way from Andhra Pradesh, however a photocopy of the same has been given during the arguments by the learned counsel for respondent no.1. 

5. As per paragraph 4 of the affidavit, learned counsel for the  respondent no.1 submitted that they are not receiving signals of the petitioner's television channels from any other distributors of the television channels, MSO or any other entity whatsoever. Further, they are continuing with the petitioner (Jiostar).

6. Besides, they have submitted in paragraph no.5 of the affidavit that the amount claimed by the petitioner of Rs.16,41,50,664.60 (Rupees Sixteen Crore, Forty One Lac  Fifty Thousand Six hundred Sixty Four and Sixty Paise) is required to be reconciled between the parties and only less than two crore is due from the respondent no.1 which is less than one month's billing amount.

7. Having heard the learned counsels for both the parties and looking to the facts and circumstance of the case,  the respondents are directed to maintain status quo as on 16.10.2026, till the next date of hearing. In the meantime, the parties may reconcile their accounts within a week on mutually convenience date(s).

8. List the matter under the heading "For Directions" on 30.10.2026.