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Supreme Court Rejects Telecom Companies’ Plea to Hold Open- Court Hearing - (09 Jan 2020)

CIVIL

Supreme Court has rejected the request of Bharti Airtel, Vodafone Idea, Tata Teleservices, Hughes Communications India and some state-run firms for an open-Court hearing of their petitions to review the verdict on adjusted gross revenue, which has left companies facing combined dues of more than Rs 4.45 Lakhs crore.

Tags : SUPREME COURT   TELECOM COMPANIES  

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