Supreme Court - Daily Orders
M/S Parle Agro Pvt. Ltd. vs The Commissioner Of Commercial Tax on 14 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.33 COURT NO.8 SECTION IV-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) No(s). 21511/2019
(Arising out of impugned final judgment and order dated 08-03-2019
in WP No. 777/2018 passed by the High Court Of Chhatisgarh At
Bilaspur)
M/S PARLE AGRO PVT. LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF COMMERCIAL TAX & ORS. Respondent(s)
(IA No. 128752/2019 - EXEMPTION FROM FILING O.T.)
Date : 14-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr.Arvind Datar, Sr. Adv.
Mr. H.G. Dharmadhikari, Adv.
Mr. Rajesh Kumar, AOR
Mr. Rahul Krishna, Adv.
For Respondent(s) Mr. Nishanth Patil, AOR
Mr. Chirag Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed, two weeks’ time is granted to the respondent(s) to file counter affidavit. Thereafter, one week time is granted to the petitioner to file rejoinder affidavit.
List the matter after three weeks. Signature Not Verified Digitally signed by (NEETU KHAJURIA) (VIDYA NEGI) CHARANJEET KAUR Date: 2019.10.15 17:31:39 IST COURT MASTER COURT MASTER Reason: