Indian Broadcasting And Digital ... vs The Telecom Regulatory Authority Of ...
2024 Latest Caselaw 30250 Ker

Kerala High Court

Indian Broadcasting And Digital ... vs The Telecom Regulatory Authority Of ... on 24 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1649/2024                            1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                         THE HONOURABLE MR. JUSTICE P.M.MANOJ
            Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                                WA NO. 1649 OF 2024
       AGAINST JUDGMENT DATED 07/10/2024 IN WP(C) 29443/2024 OF THIS COURT
   APPELLANT(S)/PETITIONERS

      1. INDIAN BROADCASTING AND DIGITAL FOUNDATION, C-301-303, THIRD FLOOR,
         ANSAL PLAZA, KHEL GAON MARG, NEW DELHI REPRESENTED BY ITS AUTHORIZED
         SIGNATORY SHRI. S. RADHAKRISHNAN NAIR, PIN - 110049

    AND 4 OTHERS

    BY ADVS.M/S.MATHEW NEVIN THOMAS, ARUN THOMAS, VEENA RAVEENDRAN, KARTHIKA
    MARIA, ANIL SEBASTIAN PULICKEL, KURIAN ANTONY MATHEW, SHINTO MATHEW
    ABRAHAM, LEAH RACHEL NINAN, JOE S. ADHIKARAM, NOEL NINAN NINAN, KARTHIK
    RAJAGOPAL, APARNNA S., SIDHARTH CHOPRA, RANJEET SINGH SIDHU, SWIKRITI
    SINGHANIA, SRISHTI KUMAR.

   RESPONDENT(S):

      1. THE TELECOM REGULATORY AUTHORITY OF INDIA 4TH, 5TH, 6TH & 7TH FLOOR,
         TOWER-F, WORLD TRADE CENTRE, NAUROJI NAGAR, NEW DELHI REPRESENTED BY
         ITS SECRETARY, PIN - 110029

    AND 5 OTHERS

    BY SOLICITOR GENERAL-SRI.TUSHAR MEHTA.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to

        1.Stay the operation of the Impugned Judgment dated 07/10/2024 of
   the Ld.Single Judge in W.P.(C) NO.29443/2024, pending disposal of the Writ
   Appeal:

        2. Stay the effect, operation and implementation of Clause 3 of
   Exhibit P2:

        3. Restrain Respondent No.1 from taking any coercive steps against
   the members of the Appellants pending adjudication of this petition; and

        4. Restrain the Respondent NO.1 from taking any further steps or
   actions pursuant to Exhibit P2.

          5. Pass such other/ further orders as this Hon'ble Court may deem
   fit.
 WA No.1649/2024                               2/2

        This Writ Appeal again coming on for orders on 24/10/2024 upon
   perusing the appeal memorandum and this court's order dated
   22/10/2024, the court on the same day passed the following:




                                         ORDER

Interim order will continue.

Post on 29.10.2024.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- P.M.MANOJ JUDGE

24-10-2024 /True Copy/ Assistant Registrar