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Calcutta HC: Larger Bench to Decide Upon Power to Settle Dispute Between Consumer, Tele Company - (18 May 2017)

Calcutta High Court has directed the formation of a larger Bench to decide whether a dispute between a consumer and a private basic or cellular telephone service operator is covered under Indian Telegraph Act, 1885, and hence, out not to be decided by consumer forum.

Tags : CALCUTTA HIGH COURT   INDIAN TELEGRAPH ACT  

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