Supreme Court - Daily Orders
Hdfc Bank Limited vs Commissioner Of Value Added Tax Delhi on 5 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.25+52 COURT NO.5 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).37919/2016
(Arising out of impugned final judgment and order dated 21/10/2016
in APN No. 29/2016 passed by the High Court of Delhi at New Delhi)
HDFC BANK LIMITED Petitioner(s)
VERSUS
COMMISSIONER OF VALUE ADDED TAX DELHI Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 38220/2016
(with Interim Relief and Office Report)
SLP(C) No.40/2017
(with interim relief and office report)
Date : 05/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Ms. Kavita Jha, AOR
Mr. Shammi Kapoor, Adv.
Ms. Purva Juneja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, no coercive process shall be taken against the petitioner for recovery of the demand amount. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.01.05 Tag with SLP(C) No.17432 of 2014.
17:11:19 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER