Telecom giant, Vodafone Idea, filed its review plea before the Apex Court on Tuesday challenging its July 23 verdict in which, the Supreme Court had rejected its plea seeking adjustment of Adjusted Gross Revenue (AGR) dues to account for 'Arithmetic errors'.
The Top Court in its judgement, headed by Justice L Nageswara Rao, had on July 23, had dismissed the pleas filed by Vodafone Idea, Bharti Airtel & many other telecom companies & refused their pleas seeking adjustment of AGR dem & .
Now Vodafone Idea had knocked on the doors of the Supreme Court challenging the July 23 judgement & again seeking modifications of its verdict.
As per law & statute, a review petition is heard before the same bench of the same court & judges & the matter is being heard inside a chamber, where, lawyers of all the respective parties shall not be present & thereby cannot argue their cases to further incline the judges in their favour.
After due consideration & keeping in view the facts & figures of the cases, the Supreme Court had on July 23 in its judgement, did not find any merit in the prayers of the telecom companies -- Airtel & Vodafone Idea -- & dismissed their applications.
The SC had on July 19, 2021, reserved its order on Vodafone Idea & Bharti Airtel's plea seeking its direction for correction of errors in AGR calculation.
Apex Court had in its judgement in Sept 2020 granted telecom companies including Airtel Bharti, Vodafone Idea, etc a period of 10 years to clear their pending AGR dues to the Central Govt.
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