Supreme Court - Daily Orders
M/S. Vellanki Frame Works vs Commercial Tax Officer on 9 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.13 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)......of 2015
CC Nos. 10029-10030/2015
(Arising out of impugned final judgment and order dated
18/12/2014 in WP No. 6258/2013, WP No. 4552/2013 passed by the
High Court Of Judicature At Hyderabad For The State Of
Telangana And The State Of Andhra Pradesh)
M/S. VELLANKI FRAME WORKS Petitioner(s)
VERSUS
COMMERCIAL TAX OFFICER, VISHAKAPATNAM Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 09/07/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. V. Lakshmikumaran, Adv.
Ms. Charanaya L., Adv.
Mr. M.P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Mr. Ambrarish Pandey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Dasti service, in addition, is permitted. Learned counsel for the petitioner is permitted to serve notice and a set of special leave Signature Not Verified petitions on the standing counsel for the State of Digitally signed by Andhra Pradesh.
Charanjeet Kaur Date: 2015.07.09 16:35:24 IST Reason:
Call after two weeks.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar