Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1686-1687 OF 2016
UNION OF INDIA ... APPELLANT(S)
| ... RESPO | |
| VERSUS<br>TATA TELESERVICES LTD<br>J U D G M E N T<br>1. As fresh demands have been issued<br>of the original demands, we find no<br>approach taken by the Tribunal, in the<br>case.<br>2. The civil appeals are accordin<br>There shall be no order as to costs. |
.......................J.
(KURIAN JOSEPH)
JUDGMENT
.......................J.
(ROHINTON FALI NARIMAN)
New Delhi;
March 04, 2016.
Page 1