On Monday, the Apex Court refused to entertain a plea seeking regulation of Internet prices in the country.
A bench of Chief Justice of India Sanjiv Khanna & Justice Sanjay Kumar dismissed the plea filed by one Rajat, saying consumers had multiple options for availing of Internet services.
"It's a free market. There are several options. BSNL & MTNL are also giving you Internet," the bench observed.
The petitioner alleged that the majority of the market share was controlled by Jio & Reliance.
The bench then said,"If you are alleging cartelisation, then go to the Competition Commission of India." The Supreme Court, however, clarified that if the petitioner wanted to take any recourse to appropriate statutory remedy, he was at liberty to do so.
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