7. The Single Judge Bench of the Hon'ble Madras High Court passed the final judgment and order on 11.11.2016 dismissing both the writ petitions. Subsequently, appeals were filed by both the petitioners before a Division Bench of the Hon'ble Madras High Court (WA Nos. 283 and 285 of 2017). The Hon'ble Court vide its final judgment and order dated 02.07.2018, partly allowed both the appeals. The Hon'ble Division Bench held that the Authority has the power to frame the aforesaid regulations in exercise of its powers vested under the TRAI Act, 1997. However, the Schedules I, II, and III of the principal regulations were quashed.
