Telecom Regulatory Authority Of India - Subsection
Section 16(6) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(6)The service provider referred, to in clause (b) of sub-regulation (2), and the appellant, shall provide such information, document or record as the appellate authority may call for under sub-regulation (5):Provided also that in case a party to the case fails to furnish such information, document or record, the appellate authority, on being satisfied that the party in possession of the record is withholding it, it may decide the appeal after appraising the material available on record and decide the appeal to the best of its judgment on merits.
