Supreme Court - Daily Orders
M/S Apl Apollo Tubes Ltd. vs Deputy Commissioner Commercial Tax on 27 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.1745 COURT NO.7 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 1581/2018
M/S APL APOLLO TUBES LTD. Appellant(s)
VERSUS
DEPUTY COMMISSIONER COMMERCIAL TAX & ANR. Respondent(s)
( IA No. 93928/2022 - CLARIFICATION/DIRECTION
IA No. 90932/2022 - INTERVENTION APPLICATION)
Date : 27-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
[IN CHAMBER]
For Appellant(s) Mr. R.S.sharma, Adv.
Mr. Deepak Goel, AOR
For Respondent(s) Mr. Bhakti Vardhan Singh, AOR
Mr. Dhruv Agrawal, Sr. Adv.
Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 90932/2022
The application has been filed by the learned counsel for the respondents for intervention.
In view of the fact that the application is unopposed by the learned counsel for the appellant, the same is allowed.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2023.01.31 IA No. 93928/202216:11:41 IST Reason:
The learned counsel for the respondents are granted four weeks’ time to file counter affidavit.
List the application before the appropriate Court thereafter.
(ARUSHI SUNEJA) (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)