PRATIBA NAITTHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) WE heard the senior counsel and the counsel for the parties for quite some time.

(2.) AN application has been made by Rajnikant Madhav Gaikwad by way of notice of motion. He claims to be subscriber of Indusind Media and Communication Private Limited, carrying out cable network in the name of INCABLE. He has stated that on/or about 21/22nd August, 2006, all the cable channels were completely blacked out. After a day or two, some of the channels have started telecast except the following nine channels:-

(3.) DURING the consideration of the said application, the senior counsel appearing for some of the broadcasters submitted that these broadcasters undertake to beam only "U" and "U/A" Films duly certified by CBFC and are also prepared to provide decoders to MSOs and cable operators for the time being to enable them carry in cable service for "U" and "U/A" films aired by these broadcasters.