BHARAT SANCHAR NIGAM LIMITED Vs. TELECOM REGULATORY AUTHORITY OF INDIA

JUDGEMENT

(1.) IN this Appeal the Appellant Bharat Sanchar Nigam Limited (BSNL) has challenged Show Cause Notice issued by the Telecom Regulatory Authority of INdia (TRAI) dated 12th November, 2006 alleging that the said Show Cause Notice is in violation and disregard of the Judgment of this Tribunal dated 27th April, 2005 made in an appeal inter se between the very same parties, among other grounds.

(2.) Brief facts necessary for the disposal of the Appeal are as follows:-

(3.) THE BSNL submitted its RIO to the TRAI for approval. THE latter by a letter dated 9.10.2002 addressed to the BSNL held that 29 clauses in the said RIO were unreasonable and unjustified hence brought about unilateral changes in the BSNL's RIO without assigning any reason thereof and directed BSNL to make changes in its RIO after incorporating the changes made by the TRAI and publish the same within the time frame fixed in the Regulation.