TAMAL BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application challenging an order dtd. 14/12/2023 passed by the Telecom Disputes Settlement and Appellate Tribunal, New Delhi in M.A. No. 288 of 2023 in Broadcasting Petition No. 300 of 2023.

(2.) Affidavits of service are taken on record.

(3.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is a local cable T.V. Network having a large number of subscribers in the border areas of the State of West Bengal. The petitioner was granted a registration by the respondent no. 1 under the Cable Television Networks (Regulation) Act, 1995. The petitioner and the respondent no. 4 has entered into an agreement for broadcasting and airing of the channels of the respondent no. 4 through its cable television network. The dispute arose between the parties regarding alleged under reporting of subscribers. An application became pending before the Tribunal. Despite the petitioner's protest, one K.P.M.G. was engaged as an auditor to audit the digital data for such purpose. Moreover, as they were not coming with proper identity cards, they were denied access to the subscribers' base or other records of the petitioner.