Supreme Court - Daily Orders
The State Of Jharkhand Commercial Taxes ... vs M/S. The Tinplate Company Of India Ltd. on 21 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.21 COURT NO.7 SECTION XVII
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).17625/2017
(Arising out of impugned final judgment and order dated 22-02-2017
in WPT No.992/2003 passed by the High Court Of Jharkhand At Ranchi)
STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
M/S. THE TINPLATE COMPANY OF INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.55927/2017-EXEMPTION FROM FILING
O.T.)
Date : 21-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Devashish Bharuka, AOR
Ms. Anu Tyagi, Adv.
For Respondent(s) Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Mr. Rajan Narain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Until further orders, the operation of the impugned judgment and order dated 22.02.2017 passed by the High Court Jharkhand at Ranchi, in W.P.(T.) No.992 of 2003, shall remain stayed.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.08.22
14:42:41 IST
Reason: