HDFC BANK LTD Vs. RAJENDER JAINA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THE question involved is - whether the right of privacy of an individual mobile telephone subscriber can be disturbed due to telemarketing by financial institutions including the Banks or other service providers?

(3.) LEARNED Senior Counsel, Dr. Singhvi and Mr. Kapur, appearing on behalf of the Cellular Operators Association of India (hereinafter referred to as the COAI) and Bharti-Airtel respectively, submitted that part of the order passed by the State Commission directing the COAI and Bharti-Airtel not to disclose the mobile telephone numbers of their subscribers to the banks or any other financial companies is not necessary because Airtel as well as COAI are not disclosing the mobile telephone numbers to any banks and that they would not disclose the same to any banks or financial institutions. This is a solemn statement made by the learned Counsel after obtaining proper instructions.