Supreme Court - Daily Orders
State Bank Of India vs The State Of Odisha on 25 July, 2014
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ITEM NO.31 COURT NO.1 SECTION III
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). 17432/2014
(Arising out of impugned final judgment and order dated 03/03/2014
in WPC No. 313/2014 passed by the High Court Of Orissa At Cuttack)
STATE BANK OF INDIA & ANR. Petitioner(s)
VERSUS
STATE OF ODISHA & ORS. Respondent(s)
(with prayer for interim relief and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Anil Kumar Sangal ,Adv.
Mr. Siddharth Sangal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Vikas Singh, learned senior counsel for the petitioners, submits that in Federal Bank Ltd. & Others Vs. State of Kerala & Others, (2007) 4 SCC 188, this Court was Signature Not Verified Digitally signed by concerned with the definition of ’Dealer’ in Kerala General Rajesh Dham Date: 2014.07.26 13:24:49 IST Reason: Sales Tax Act, 1963, as amended by Kerala Finance Act, 1998. Learned senior counsel further submits that the definition of 2 ’Dealer’ in Odisha Value Added Tax Act, 2004 is significantly different.
Issue notice returnable in ten weeks.
Dasti, in addition to the ordinary process, is permitted.
In the meanwhile, no coercive process shall be taken against the petitioners for recovery of the demand amount.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER