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Commissioner Of Trade And Taxes Delhi vs Arise India Limited on 10 January, 2018

Bench: J. Chelameswar, Sanjay Kishan Kaul

                                                         1

       ITEM NO.8                                    COURT NO.2                SECTION XIV

                                          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).   36750/2017

       (Arising out of impugned final judgment and order dated 26-10-2017
       in WPC No. 2106/2015 passed by the High Court Of Delhi At New
       Delhi)

       COMMISSIONER OF TRADE AND TAXES DELHI                                    Petitioner(s)

                                                             VERSUS

       ARISE INDIA LIMITED                                                      Respondent(s)

       (FOR ADMISSION and I.R. and IA No.140887/2017-EXEMPTION FROM FILING
       C/C OF THE IMPUGNED JUDGMENT)


       Date : 10-01-2018 This petition was called on for hearing today.

       CORAM :
                                    HON'BLE MR. JUSTICE J. CHELAMESWAR
                                    HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


       For Petitioner(s)                      Mr.   A.N.S. Nadkarni,ASG
                                              Mr.   Sanjay Kr. Pathak,Adv.
                                              Ms.   Perna Kumari,Adv.
                                              Mr.   B. V. Balaram Das, AOR

       For Respondent(s)

                                     UPON hearing the counsel the Court made the following
                                                        O R D E R

On hearing learned Additional Solicitor General appearing for the petitioner, we are not inclined to interfere with the impugned order. The special leave petition is dismissed.

Learned Additional Solicitor General, however, submits that a batch of petitions were decided by the impugned order and there are Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2018.01.10 17:01:53 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKAHNI some of the cases where the purchase transactions are not bonafide IS BEING USED BY MR. O.P. SHARMA like the present case and those cases ought to have been remitted back to the competent authority.

Learned Additional solicitor General submits that the petitioner would move the High Court with necessary particulars for directions in this behalf for which liberty is granted, as prayed for.

Pending application(s), if any, stand disposed of.

(OM PARKASH SHARMA)                                 (RAJINDER KAUR)
   AR CUM PS                                          BRANCH OFFICER