Supreme Court - Daily Orders
M/S Parle Agro Pvt. Ltd. vs The Commissioner Of Commercial Tax on 8 November, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.52 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
etition(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 : 08-11-2019 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. Rajesh Kumar, AOR
For Respondent(s) Mr. Nishanth Patil, AOR
Mr. Chirag Jain, Adv.
Ms. Priyanka Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the counsel for the petitioner seeking adjournment on the ground of filing rejoinder affidavit, list the matter after two weeks.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2019.11.09
12:14:43 IST
Reason: