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CASE NO.: Appeal (civil)  2374 of 2007

PETITIONER: Zee Turner Limited & Ors.

RESPONDENT: Tata Sky Limited and Anr.

DATE OF JUDGMENT: 23/01/2008

BENCH: Dr. Arijit Pasayat & S.H. Kapadia

JUDGMENT: JUDGMENT

O R D E R Dr. Arijit Pasayat & S.H. Kapadia Civil Appeal No. 2374 of 2007            Zee Turner Ltd.\026appellant herein has challenged the decision of  TDSAT dated 31.3.2007 vide the present Civil Appeal No. 2374 of 2007.            The main contention in the Civil Appeal is that under the earlier  decision of TDSAT dated 14.7.2006, Tata Sky Ltd.- respondent herein was  obliged to take all 32 channels of the appellant herein as One Product for  its DTH Platform at 50% of rates of the Bouquets applicable to Cable TV  Platform.            During the pendency of the Civil Appeal, TRAI has now framed  and notified the Telecommunication (Broadcasting and Cable Services)  Interconnection (Fourth Amendment) Regulation, 2007 whereby even  Broadcaster (including appellant) has now mandatorily to provide and  offer channels on a-la-carte basis, in addition to Bouquets.                  In view of the said Regulations 2007, nothing survives in Civil  Appeal No. 2374 of 2007 because both sides will have to enter into  Arrangement in terms of the said Regulations.            Accordingly I.A. No. 4 of 2007 moved by the  Applicant/Respondent is allowed and the said Civil Appeal No. 2374 of  2007 stands disposed of with no order as to costs.

Civil Appeal No. 5038 of 2007            Nothing survives in this civil appeal in view of the order passed in  Civil Appeal No. 2374 of 2007 filed by Zee Turner Ltd.. Accordingly,  Civil Appeal No. 5038 of 2007 also stands disposed of with no order as to  costs.