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The Commercial Tax Officer vs Mohan Breweries And Distilleries ... on 11 April, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

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                                                                               REPORTABLE

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                  MISCELLANEOUS APPLICATION NO.608/2022
                                                    IN
                                        CIVIL APPEAL NO. 7164/2013


                         THE COMMERCIAL TAX OFFICER & ANR.                     APPELLANT(S)

                                                                VERSUS

                         MOHAN BREWERIES AND
                         DISTILLERIES LIMITED                                  RESPONDENT(S)


                                                  O R D E R

Being a typographical/clerical error in judgment dated 29th June, 2020 passed in Civil Appeal No.7164/2013, the description of the respondent in the cause-title i.e., ‘MOHAN BREWARIES AND DISTRILLERIES LIMITED’, be read as ‘MOHAN BREWERIES AND DISTILLERIES LIMITED’ and also the Act referred to in paragraph 2 of the judgment i.e., 'SECTION 7-A OF THE TAMIL NADU GENERAL SALES TAX, 1959' be read as ‘SECTION 7-A OF THE TAMIL NADU GENERAL SALES TAX ACT, 1959'.

Digitally signed by NEETU KHAJURIA Date: 2022.04.12 17:49:53 IST

Judgment dated 29th June, 2020 is corrected to Reason: the above extent only.

Miscellaneous application is accordingly allowed.

....................,J.

(A.M. KHANWILKAR) ....................,J.

(ABHAY S. OKA) NEW DELHI;

APRIL 11, 2022.

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ITEM NO.15                   COURT NO.3                     SECTION XII

                 S U P R E M E C O U R T O F          I N D I A
                         RECORD OF PROCEEDINGS

Miscellaneous Application No.      608/2022 in C.A. No. 7164/2013

(Arising out of impugned final judgment and order dated 29-06-2020 in C.A. No. No. 7164/2013 passed by the Supreme Court Of India) THE COMMERCIAL TAX OFFICER & ANR. Appellant(s) VERSUS MOHAN BREWERIES AND DISTILLERIES LIMITED Respondent(s) (FOR ADMISSION ) By Courts Motion Date : 11-04-2022 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. V. Krishnamurthy, Sr. Adv./AAG Dr. Joseph Aristotle S., AOR Ms. Nupur Sharma, Adv.

Mr. Shobhit Dwivedi, Adv.

Mr. Sanjeev Kumar Mahara, Adv.

Ms. Jessica Bhardwaj, Adv.

For Respondent(s) Mr. K. K. Mani, AOR UPON hearing the counsel the Court made the following O R D E R Being a typographical/clerical error in judgment dated 29th June, 2020 passed in Civil Appeal No.7164/2013, the description of the respondent in the cause-title i.e., ‘MOHAN BREWARIES AND DISTRILLERIES LIMITED’, be read as ‘MOHAN BREWERIES AND DISTILLERIES LIMITED’ and also the Act referred to in paragraph 2 of the judgment i.e., 'SECTION 7-A OF THE TAMIL NADU GENERAL SALES TAX, 1959' be read as  4 ‘SECTION 7-A OF THE TAMIL NADU GENERAL SALES TAX ACT, 1959'.

Judgment dated 29th June, 2020 is corrected to the above extent only.

Miscellaneous application is accordingly allowed.

    (NEETU KHAJURIA)                      (VIDYA NEGI)
      COURT MASTER                        COURT MASTER

(Signed reportable order is placed on the file.)