Shiva Kirti Singh, Chairperson:— Admit. Issue notice, Dasti in addition. Rule is made returnable within five weeks.
2. According to the learned Counsel for the Petitioner, the Respondent has already swapped a large number of STBs of the petitioner without giving any notice. Considering the above facts, Respondent No. 1 is restained from further swapping the Petitioner's STBs without showing compliance with the Regulations and without issuing the required notice.
3. Post the matter under the heading “For Directions” on 11 March, 2020.