Supreme Court - Daily Orders
Walmart India Private Limited vs The Deputy Commissioner Of Commercial ... on 6 January, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.8 COURT NO.16 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).66161/2025
[Arising out of impugned final judgment and order dated 09-07-2025
in VATA No.18/2025 09-07-2025 in VATA No.19/2025 22-08-2025 in RP
No.1433/2025 22-08-2025 in RP No.1434/2025 passed by the High Court
of Madhya Pradesh Principal Seat at Jabalpur]
WALMART INDIA PRIVATE LIMITED Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF COMMERCIAL TAXES & ANR. Respondent(s)
IA No. 336271/2025 - CONDONATION OF DELAY IN FILING
IA No. 336269/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 336270/2025 - EXEMPTION FROM FILING O.T. Date : 06-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) : Mr. Kumar Visalaksh, Adv.
Mr. Gopal Mundhra, Adv.
Mr. Udit Jain, Adv.
Mr. Parth Parikh, Adv.
Mr. Yash Prakash, Adv.
Mr. Abhishek Vikas, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Issue notice, returnable within four weeks.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
BORRA LM VALLI
Date: 2026.01.06
16:43:53 IST
Reason: