NIVEDITA SHARMA Vs. BHARTI TELE-VENTURE AND

JUDGEMENT

(1.) We are receiving large number of complaints from the consumers including the complainant that the flow of unsolicited calls and messages has remained unabated and these calls are still being received on their mobile telephones inspite of directions given by way of interim order dated 25.5.2006 in this regard that very strict view will be taken against the unauthorised persons including banks, financial organisations and finance companies and any other person if they make unsolicited calls to the consumers of mobile telephone including service providers and also we had directed service providers of the mobile telephones not to disclose any kind of information including the mobile telephone numbers of their customers to any other person including the banks, finance companies and financial organisations and also not to send any any unsolicited message on the telephone of their customers under 'privacy' clause.

(2.) There is no gainsaying the fact that such calls cause unimaginable disturbance and inconvenience to the consumers particularly when they are busy in their official work or any other engagements as one does not know about the urgency or importance of a message from one of their relations or friends.

(3.) In order to curb this tendency, we treat this complaint having been filed under Section 12(c) of the Consumer Protection Act, 1986 on behalf of numerous consumers having similar interests and hereby reiterate interim order dated 25.5.2006 passed by this Commission.