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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 1686-1687 OF 2016 UNION OF INDIA                          ... APPELLANT(S)

                               VERSUS TATA TELESERVICES LTD                   ... RESPONDENT(S)

J  U  D  G  M  E  N  T

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.     

.......................J.             (KURIAN JOSEPH)  

.......................J.                (ROHINTON FALI NARIMAN)  New Delhi; March 04, 2016.