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M/S Parle Agro Pvt. Ltd. vs The Commissioner Of Commercial Tax on 11 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.7                            COURT NO.7                  SECTION IV-A

                                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).   21511/2019

     (Arising out of impugned final judgment and order dated 08-03-2019
     in WP No. 777/2018 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     M/S PARLE AGRO PVT. LTD.                                           Petitioner(s)

                                                  VERSUS

     THE COMMISSIONER OF COMMERCIAL TAX & ORS.                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.128752/2019-EXEMPTION FROM FILING
     O.T. )

     Date : 11-09-2019 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                Mr. Rajesh Kumar, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Exemption from filing official translation is allowed.

Issue notice, returnable on 14th October, 2019. Dasti, in addition, is permitted. Liberty is also granted to serve notice on the standing counsel for the respondent.

As prayed, petitioner is permitted to file additional documents.

                            COURT MASTER                            COURT MASTER
Date: 2019.09.12
18:18:18 IST
Reason: