Telecom Disputes Settlement & Appellate Tribunal

LEADTODAY'S REPORT

Absent privity of contract, a competing service provider cannot be held liable for an LCO’s dues.

The Petitioner, Den Enjoy Cable Networks Private Limited, a Distribution Platform Operator, entered into an Interconnect Agreement dated 19 October 2019 with Respondent No. 1, Maurya Cable Network, a Local Cable Opera...