Delhi High Court - Orders
World Phone Internet Services Private ... vs Union Of India And Ors on 6 December, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11173/2019
WORLD PHONE INTERNET SERVICES PRIVATE LIMITED
..... Petitioner
Through: Mr. Sanjoy Ghose, Sr. Advocate with
Mr. Bipul Kedia, Mr. Kumar Ankur,
Mr. Shailendra Kumar, Mr. Naman
Jain & Mr. Chandan Goswami,
Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Mukul Rohtagi, Sr. Advocate
with Mr. Ajit Warrier, Mr. Varun
Pathak, Ms. Amee Rana, Mr. Thejesh
Rajendran & Mr. Akhil Shandilya,
Advocates for R-3
Mr. Kapil Sibal, Sr. Advocate with
Mr. Tejas Karia, Mr. Pavit Singh
Katoch, Mr. Koshy John, Mr.
Shashank Mishra & Mr. Parv
Kaushik, Advocates for R-4
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 06.12.2021
1. Though pleadings in the matter are complete, it appears that the TRAI, had on 14.09.2020, made certain recommendations which, prima facie, were not in favour of levying of any charges on the entities providing Over The Top (OTT) services.
2. Learned counsel for respondent Nos. 1 and 2 submit that even otherwise, these recommendations are still pending consideration before the Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:07.12.2021 13:11:12 respondent No. 2/Department of Telecommunications and therefore, prays for time to make submissions.
3. In light of the aforesaid, while adjourning the matter at the request of learned counsel for the respondent No. 1 & 2, it is expected that before the next date of hearing, the said respondents will take a final decision on the aforesaid recommendations. While doing so, it will also be open for them to consider whether any fresh recommendations are called for from the TRAI.
4. List on 16.03.2022.
REKHA PALLI, J DECEMBER 6, 2021 rd/ac Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:07.12.2021 13:11:12