T SAIKRISHNAN Vs. NARENDRAN AND ORS

JUDGEMENT

(1.) The plaintiff/applicant has filed this application for interim injunction restraining the respondents 1 to 4 and other unknown defendants represented by John Doe or Ashok Kumar, replaceable by future respondents, from in any manner transmitting the cable TV signals in analogue mode or operating analogue head end or importing cable TV signals from Non-DAS areas or rolling out cable TV signals without DAS license to the consumers within the Chennai Metropolitan area till the disposal of the suit.

(2.) The plaintiff/applicant has filed a suit for permanent injunction restraining the defendants 1 to 3 and other unknown defendants represented by John Doe or Ashok Kumar, replaceable by future respondents, from in any manner transmitting the cable TV signals in analogue mode or operating analogue head end or importing cable TV signals from Non-DAS areas or rolling out cable TV signals without DAS license to the consumers within the Chennai Metropolitan area.

(3.) The plaintiff/applicant is in the cable business for the last several years and running cable TV business after getting valid license from the postal department. The plaintiff/applicant is operating in and around Virugambakkam area in more than 1800 customers. The plaintiff/applicant re-transmitting signals as per the law laid down by the Central Government in this regard.