Supreme Court - Daily Orders
The State Of Punjab vs District Taxation Bar Association, ... on 16 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.25 COURT NO.4 SECTION III
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)......CC 22045/2015
(Arising out of impugned final judgment and order dated 20/05/2015
in CWP No. 6251/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
STATE OF PUNJAB AND ORS. Petitioner(s)
VERSUS
DISTRICT TAXATION BAR ASSOCIATION, Respondent(s)
(SALES TAX) LUDHIANA
(With appln. (s) for c/delay in filing SLP and office report)
Date : 16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nikhil Nayyar, AAG
Ms. Kiran Bhardwaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with S.L.P.(C) No.....CC 21360 of 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.16 16:53:16 IST Reason:(Chetan Kumar) (H.S. Parasher) Court Master Court Master