Supreme Court - Daily Orders
Commercial Tax Officer,Khammam . vs M/S.Shiva Shankar Minerals Ltd. on 11 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.1 COURT NO.11 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
17102/2008
(Arising out of impugned final judgment and order dated 22-01-2008
in WP No. 612/2008 passed by the High Court Of A.P. At Hyderabad)
COMMERCIAL TAX OFFICER,KHAMMAM & ORS. Petitioner(s)
VERSUS
M/S.SHIVA SHANKAR MINERALS LTD. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2008
FOR CONDONATION OF DELAY IN REFILING ON IA 2/2008)
Date : 11-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P. Venkat Reddy,Adv.
Mr. Prashant Tyagi,Adv.
Mr. T. V. George, AOR
For Respondent(s) For M/s. Venkat Palwai Law Asso.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
In view of the judgment of this Court in Jindal Stainless Ltd. And Anr. Vs. State of Haryana and Ors. 2016 (11) SCALE 1, we are of the view that the matter may require fresh consideration by the High Court.
Accordingly, the matter is remitted back to the High Court for fresh decision in accordance with law.
The special leave petition is disposed of.
Signature Not VerifiedPending application(s), if any, shall also stand Digitally signed by MADHU BALA Date: 2017.12.11 disposed of.
16:20:26 IST Reason:
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER