BHARTI TELEVENTURES LIMITED FORMERLY KNOWN AS BHARTI INFOTEL LTD Vs. TELECOM REGULATORY AUTHORITY OF INDIA

JUDGEMENT

(1.) ON 3rd May, 2005 in Appeal No. 31 of 2003 filed by Bharat Sanchar Nigam Limited and Petition No. 20 of 2004 filed by Cellular Operators Association of India and others, this Tribunal held:-

(2.) This Tribunal further held:-

(3.) THE appellant herein is a basic service operator who claims that it is similarly situated as the cellular operators who succeeded in the earlier Petition and, therefore, contends that it is also entitled to similar benefits. On that basis the appellant has prayed for a declaration that the benefit of this Tribunal's order dated 3.5.2005 made in Petition No. 20 of 2004 in the case of Cellular Operators Association of India Vs. Bharat Sanchar Nigam Limited and Others be extended to it also.