TATA TELESERVICES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Respondents waive service. By consent, rule is made returnable forthwith. These Writ Petitions under Article 226 of the Constitution of India are directed against the order passed on 13 July, 2012, by which the Petitioners' application for consideration of fulfillment of export obligation by treating them and one M/s. Tata Teleservices Ltd. as a group company, is rejected.

(2.) THE facts necessary for disposal of these Writ Petitions can be briefly set out.

(3.) IN terms of the directions issued in this order, Respondent No. 5 considered the issue once again in the meeting held on 13 July, 2012. Since the request of the Petitioners as contained in the written application came to be rejected once again on 13 July, 2012, the present Writ Petitions have been filed.