TATA TELESERVICES LTD AND Vs. BHARAT SANCHAR NIGAM LTD AND

JUDGEMENT

(1.) THIS is a petition filed seeking the following prayers:-

(2.) The foundation of this petition is an order of this Tribunal made in Petition No.20 of 2004 filed by the Cellular Operators Association of India wherein this Tribunal had declared that in consideration of a level playing field, BSNL should stop charging any such transit charges for accessing BSNL Cellone Subscribers, wherever the MSCs of both BSNL Cellone and the Cellular Mobile Service Providers were connected to the same BSNL Switch. In the said order the Tribunal had also directed the respondent Authority to make the direction of this Tribunal as a part of the regulatory regime.

(3.) IT is also necessary to note herein that after the order of this Tribunal dated 03.05.2005 on which reliance has been placed by the Petitioner, the Petitioner has entered into fresh Interconnection Agreements (Addenda) dated 01.12.2005 in regard to old circles and dated 10.01.2006 in regard to new circles for direct connectivity with the BSNL. Therefore, the terms and conditions of direct connectivity are now governed by those Regulations (Addenda).