MAARS SOFTWARE INTERNATIONAL LTD. AND ANOTHER Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2019-4-100
SUPREME COURT OF INDIA
Decided on April 22,2019

Maars Software International Ltd. And Another Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 18.04.2017 passed by the High Court of Judicature at Madras in Civil Misc. Appeal Nos. 1997 and 1998 of 2010 and Writ Petition No. 15793 of 2010 whereby the High Court allowed the Civil Miscellaneous Appeals filed by the respondents herein and dismissed the writ petition filed by the appellants herein.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;


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