Supreme Court - Daily Orders
Vst Industries Limited vs The State Of Uttar Pradesh on 27 March, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.2 COURT NO.9 SECTION XI
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).26913/2018
(Arising out of impugned final judgment and order dated 11-07-2018
in WT No. 961/2018 passed by the High Court Of Judicature At
Allahabad)
VST INDUSTRIES LIMITED Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.143356/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.143358/2018-EXEMPTION FROM
FILING O.T.)
WITH
SLP(C) No. 31748-31759/2018 (XI)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
172957/2018, FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA
172958/2018, FOR EXEMPTION FROM FILING O.T. ON IA 172959/2018,
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
172962/2018, FOR EXEMPTION FROM FILING O.T. ON IA 21043/2019)
MA 169/2019 in CA No. 7918/2017 (XV)
(FOR ADMISSION and IA No.176159/2018-CLARIFICATION/DIRECTION)
Date : 27-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
SLP(C) No.26913/2018 Mr. Guru Krishan Kumar, Sr. Adv.
Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Mr. Rajan Narain, AOR
SLP(C) No.31748-31759/2018 Mr. Dhruv Agrawal, Sr. Adv.
Mr. Nishit Agrawal, AOR
Mr. Manik Sethi, Adv.
For Respondent(s)
Signature Not Verified
SLP(C) No.26913/2018
Digitally signed by
ARJUN BISHT
Date: 2019.03.28
Ms. Aishwarya Bhati, ASG
17:01:17 IST
Reason: Mr. Bhakti Vardhan Singh, AOR
Mr. Yasharth Kant, Adv.
1
SLP(C) No. 31748-31759/2018
State of U.P. Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Bhakti Vardhan Singh, AOR
Mr. Yasharth Kant, Adv.
Mr. Krishnam Mishra, Adv.
MA 169/2019 in CA No.7918/2017
Dr. Manish Singhvi, AAG
Mr. Satyendra Kumar, Adv.
Shailja Nanda Mishra, Adv.
Mr. Udit Jain, Adv.
Mr. Abhishek Anand, Adv.
Mr. Isaan Saran, Adv.
Mr. M.P. Devanath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted in SLP(C) No.26913/2018 and SLP(C) Nos.31748- 31759/2018.
Heard counsel for the parties. Judgment reserved.
SLP(C) No.26913/2018 Till the delivery of the judgment, no further recovery shall be made in pursuance of the demand notice. MA 169/2019 in CA No.7918/2017 Detagged. List on 24.04.2019. (ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER 2