RELIANCE COMMUNICATIONS LTD. Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) RELIANCE Communications Ltd. (Reliance) is a telecom service provider. It is in inter -connection arrangement with Bharat Sanchar Nigam Ltd. (BSNL) on the basis of an agreement executed by the two sides for provision of basic telephone service in Gujarat circle.

(2.) IN this petition filed under section 14(A)(1) of the Telecom Regulatory Authority of India Act, Reliance challenges the disconnection notice dated 27 September 2012 issued by BSNL for non -payment of its bill of Rs. 2,93,85,974/ -. The bill for the nonpayment of which the impugned disconnection notice is issued, is dated 1 April 2010. It is for the period 1 May 2003 to 14 November 2003 and it relates to basic services. It reads as under:

(3.) HOWEVER , in the "short reply" filed by BSNL, it is stated (vide para 9) that the statement is due to inadvertence and is to be ignored.