(1.) The present petitions assail orders dtd. 6/2/2025 'Order dtd. 6/2/2025 has been passed in M.A. No. 412/2024 in B.P. No. 429/2024' and 25/2/2025 'Order dtd. 25/2/2025 has been passed in M.A. No. 42/2024 in B.P. No. 457/2024 and connected matters' passed by Telecom Disputes Settlement and Appellate Tribunal, New Delhi (hereinafter referred to as the 'TDSAT'), in the context of application/s filed by the respondent no.3 seeking modification of earlier interim order/s passed in the Broadcasting petitions filed by the petitioner.
(2.) At the outset, it is noticed that the factual matrix is identical in all these petitions and these petitions are also predicated on identical grounds. In the above circumstances, these petitions are being disposed of by way of a common order.
(3.) The petitioner is a broadcaster/channel provider which owns and operates several television channels and digital platforms across the country in the name and style of 'TV9' under the aegis of 'TV9 Network'. The respondent no.3 (the main contesting party in each of these petitions) is a Multi System Operator 'multi-system operator' or 'MSO' means a cable operator who has been granted registration under Rule 3. of the Cable Television Networks Rules, 1994 and who receives a programming service from a broadcaster and re-transmits the same or transmits his own programming service for simultaneous reception either by multiple subscribers directly or through one or more local cable operators [Regulation 2(dd) of Interconnection Regulations, 2017]' (hereinafter referred to as the 'MSO') which operates its cable networks in various territories and after receiving signals from the petitioner/broadcaster, retransmits the said signals either to their associated Local Cable Operators ('LCOs') or directly to the subscribers.