November 16,2018:

AT&T or American Telephone and Telegraph Company is the world largest telecom company, second largest telecom service provider and the largest provider of fixed telephone services in America as AT&T Communications. It is headquartered at Whitacre Tower in Downtown Dallas, Texas.

The popular telecom company recently commented that it is going to terminate more than a dozen of its subscribers from internet services because of repetitive copyright infringement cases filed against them.

The copyright holders were constantly sending notices to the telecom firm to take down the accounts of several users who were alleged to be sharing copyrighted material using AT&T internet services.

AT&T and other ISPs (Internet Service Providers) had already cleared the copyright holders that they can’t terminate the account of alleged users without a court notice. However, after several copyright holders filed high profile lawsuit against AT&T and other ISPs the telecom companies had to revise their service policies.

“A small number of customers who continue to receive additional copyright infringement notifications from content owners despite our efforts to educate them, will have their service discontinued,” an AT&T spokesperson said, commenting on the news.

AT&T also stated that it had already warned the customers several times through Peer-to-Peer (P2P) network in order to educate the customers about copyright infringement and advised them to prevent the issue from reoccurring. Taking the lawsuit filed by copyright holders seriously, AT&T and other ISPs associatively took part in Copyright Alert System in order to alert the alleged pirates.

To visit Trademarkclick.com, Click Here

Picture Source :