VODAFONE MOBILE SERVICES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Draft amendment is granted. It is to be carried out.

(2.) Rule returnable forthwith. Mr. Priyank Lodha, learned Senior Standing Counsel waives service of notice of Rule for and on behalf of the respondent No.1, while Mr.Raj Tanna, learned AGP waives service of notice of Rule for and on behalf of the respondent Nos.2 to 4.

(3.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today as the issue is now settled by several decisions of the Coordinate Benches of several High Courts.