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M. K. Awtaney vs Mahanagar Telephone Nigam Limited Vs
Decision:
Appeal dismissed%
02-04-2002
.... ne or telephones rented by him may be disconnected without notice. The telephone or telephones may, if the Telegraph Authority thinks fit, be restored, if the defaulting subscriber pays the outstanding dues and the reconnection fee together with the rental for such portion of the intervening period ...
Monopolies and Restrictive Trade Practices Commission
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