AIR 2019 SC 113 ::2019 (2) ABR 56 ::AIROnline 2018 SC 830 ::AIR 2019 SC (Civil) 517 ::(2019) 2 Mad LJ 44 ::2019 (1) KCCR SN 60 (SC)

Supreme Court Of India

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

(A) Competition Act (12 of 2003) , S.19(1), S.19(7)— Telegraph Act (13 of 1885) , S.4— Telecom Regulatory Authority of India Act (24 of 1997) , S.11, S.13— Anti competitive practice-Prevailing authority-Dispute relating to telecom sector-As TRAI is constituted as expert regulatory body to govern telecom sector, disputes should be decided by Telecom Regulatory Authority of India (TRAI) in first instance-Competition Commission of India (CCI), ill-equipped to proceed in matter. (Para 83 84 85) (B) Competition Act (12 of 2003) , S.19(1)— Telegraph Act (13 of 1885) , S.4— Telecom Regulatory Authority of India Act (24 of 1997) , S.11, S.13— Anti competitive practice-Rule of interpretation-Act of 1997 as well of 2003 are special statutes-Hence, rule of statutory interpretation of special law prevailing over general law will be inapplicable.54 (Para 54) (C) Competition Act (12 of 2003) , S.19(1)— Telegraph Act (13 of 1885) , S.4— Telecom Regulatory Authority of India Act (24 of 1997) , S.11, S.13— Anti competitive practice-Concepts of "subscriber", "test period", "....