The Supreme Court today directed private telecom operators to separately file details of carriage charges due to BSNL within two weeks. This, at a time, when the government wanted at least 50 per cent of its claim to be paid immediately.
The Supreme Court today directed private telecom operators to separately file details of carriage charges due to BSNL within two weeks. This, at a time, when the government wanted at least 50 per cent of its claim to be paid immediately.