Supreme Court - Daily Orders
Arvind Gupta vs Union Of India on 30 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.12+43 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).1178/2023
ARVIND GUPTA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.218262/2023-STAY APPLICATION and IA
No.218265/2023-PERMISSION TO FILE APPLICATION FOR DIRECTION)
WITH
W.P.(C) No.1184/2023 (X)
(FOR ADMISSION and IA No.219253/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1182/2023 (X)
(FOR ADMISSION and IA No.218908/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1183/2023 (X)
(FOR ADMISSION and IA No.218909/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1191/2023 (X)
(FOR ADMISSION and IA No.219849/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1186/2023 (X)
(FOR ADMISSION and IA No.219305/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1193/2023 (X)
(FOR ADMISSION and IA No.220589/2023-GRANT OF INTERIM RELIEF)
Item No.43
W.P(C) No(s).1189/2023
(FOR ADMISSION and IA No.219752/2023-STAY APPLICATION and IA
No.219753/2023-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No.1196/2023 (X)
(FOR ADMISSION and IA No.220989/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1198/2023 (X)
(FOR ADMISSION and IA No.221183/2023-GRANT OF INTERIM RELIEF)
W.P.(C) No.1199/2023 (X)
(FOR ADMISSION and IA No.221190/2023-GRANT OF INTERIM RELIEF)
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2023.11.01
W.P.(C) No.1195/2023 (X)
17:51:59 IST
Reason:
(FOR ADMISSION and IA No.220848/2023-STAY APPLICATION and IA
No.220850/2023-CLARIFICATION/DIRECTION)
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Date : 30-10-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Samrat Nigam, Adv.
Ms. Tanya Agarwal, Adv.
Mr. Rishabh Gupta, Adv.
Mr. Nikhil Srivastava, Adv.
Mr. Gaurav Kalra, Adv.
Mrs. Shubhangi Tuli, AOR
Mr. Aakash Nandolia, AOR
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Priya S. Bhalerao, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
W.P.(C) No.1178/2023, W.P(C) No(s).1189/2023, W.P.(C) No.1195/2023
1. Issue notice, returnable on 21.11.2023.
2. Tag with W.P.(C) No.864/2022.
3. Meanwhile, the States of Tamil Nadu and Kerala are restrained from levying border tax on the vehicles owned by the petitioners for which a valid All India Tourist Bus permit has been granted. As regard to States of Odisha and U.T. of Jammu & Kashmir, no interim stay at this stage.
W.P.(C) No.1184/2023, W.P.(C) No.1182/2023, W.P.(C) No.1183/2023 W.P.(C) No.1191/2023, W.P.(C) No.1186/2023, W.P.(C) No.1193/2023, W.P.(C) No.1196/2023, W.P.(C) No.1198/2023, W.P.(C) No.1199/2023
1. Learned counsel for the petitioners seeks to withdraw these petitions with liberty to approach the High Court.
2. The writ petitions are dismissed as withdrawn with liberty as aforesaid.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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