UNION OF INDIA (UOI) Vs. TATA TELESERVICES LTD.
LAWS(SC)-2016-3-23
SUPREME COURT OF INDIA
Decided on March 04,2016

UNION OF INDIA (UOI) Appellant
VERSUS
Tata Teleservices Ltd. Respondents

JUDGEMENT

- (1.) As fresh demands have been issued in supersession of the original demands, we find no error in the approach taken by the Tribunal, in the facts of this case.
(2.) The civil appeals are accordingly dismissed. There shall be no order as to costs.;


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