ICOS ENTERTAINMENT Vs. ZEE TURNEE LTD

JUDGEMENT

(1.) THE petitioner herein has impugned orders dated 3rd July, 2009 and 15th july, 2009 passed by Telecom Disputes Settlement and Appellate Tribunal, New delhi.

(2.) I have heard learned counsel for the respondent No. 1, who is present on advance notice.

(3.) BY the interim order, the respondent No. 1 has been directed to continue to supply the feed/signals to the petitioner subject to the petitioner depositing subscription charges payable on subscriber base of Rs. 15,000/- per month with effect from 19th December, 2008.