TRMONTHLY TRIBUNAL ARCHIVE
Read 3 LawLens analyses of Telecom Disputes Settlement & Appellate Tribunal decisions published in October 2026, covering key rulings, legal principles and case law.
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The broadcaster, originally Sony Pictures Networks India Private Ltd. and later substituted by Culver Max Entertainment Private Ltd., sought recovery of ₹47,39,820 in unpaid subscription charges from MSO Multicity Dig...
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The petitioner, a multi-system operator (MSO), and the respondent, a local cable operator (LCO), executed an Interconnect Agreement on 18 March 2016.
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Kal Cables, an MSO, sought recovery from the Respondent, an LCO, under an Interconnect Agreement dated 20 November 2014.
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