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Hyderabad High Court Stays Telecom Call Data Case - (10 Aug 2015)

Hyderabad High Court stayed all further proceedings relating to orders passed by Chief Metropolitan Magistrate Court, Vijayawada, AP State who directed on Telecom Service Providers like Vodafone and Tata Teleservices of Hyderabad to produce call data and required original letters of interception by competent authority of Telangana State.

Tags : HYDERABAD HIGH COURT. TELECOM CALL DATA CASE  

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