Union of India Vs. Tata Teleservices Ltd.
[Civil Appeal Nos. 1686-1687 of 2016]
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.
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