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    J.T. Mobiles v. Union Of India (M/S)

    The formal communication as was required to have been issued by the DOT to the Petitioners has since been issued and a copy thereof is placed on record. No further action needs to be taken in this regard. Let the file of this case be consigned to the record.

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    J.T. Mobiles v. Union Of India (M/S)
    (Aug 20, 1997)