Supreme Court - Daily Orders
Matrix Cellular (International) ... vs The Principal Commissioner, State Tax, ... on 30 April, 2026
ITEM NO.48 COURT NO.13 SECTION XIV
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) No(s). 23802-
23803/2025
[Arising out of impugned final judgment and order dated 20-05-2025
in WP No. 5088/2024 04-07-2025 in RP No. 358/2025 passed by the
High Court of Delhi at New Delhi]
MATRIX CELLULAR (INTERNATIONAL) SERVICES PVT. LTD Petitioner(s)
VERSUS
THE PRINCIPAL COMMISSIONER, STATE TAX, DELHI & ANR.Respondent(s)
Notice issued
Date : 30-04-2026 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :
Mr. Anurag Soan, AOR
Mr. Akshay Saxena, Adv.
Mr. Nishank Vashishtha, Adv.
Mr. Ritu Raj, Adv.
Mrs. Kanika, Adv.
For Respondent(s) : Mr. Mukesh Kumar Maroria, AOR
Ms Swati Ghildiyal, AOR
Mr Nimesh Bhatt, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. A request has been made on behalf of the respondent to grant two weeks’ time to file counter affidavit.
2. As prayed, list after expiry of two weeks.
Signature Not Verified Digitally signed by CHETAN ARORA Date: 2026.05.02 12:53:38 IST Reason: (CHETAN ARORA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)