UNION OF INDIA Vs TATA TELESERVICES LTD
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-001686-001687 / 2016
Diary number: 5863 / 2016
Advocates: D. S. MAHRA Vs
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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.