SIKKA STAR SATELLITES Vs. STARINDIA PVT LTD

JUDGEMENT

(1.) THIS appeal is filed against the order dated 23. 5. 2008 passed by the telecom Disputes and Settlement Appellate Tribunal [for short 'the tribunal'], rejecting Petition No. 325 (C) of 2006 filed by the appellant seeking a direction to the respondent to provide decoders to the appellant and resume signals.

(2.) THE appellant, a proprietary concern of one Shakuntla Sikka, is a registered cable operator. Its business is run by her son and Attorney Holder dharmendra Sikka alias Tony Sikka. The appellant was receiving signals for its customers from respondent though the decoders supplied by the respondent under an agreement dated 5. 10. 1999.

(3.) THE Tribunal by its impugned order dated 23. 5. 2008 dismissed the petition. It has recorded the following findings :