Supreme Court - Daily Orders
Rajasthan State Road Transport Corpn. vs State Of Haryana . on 12 January, 2010
ITEM NO. 101 COURT NO.7 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 1194 OF 2003
RAJASTHAN STATE ROAD TRANSPORT CORPN. Appellant (s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With office report)
Date: 12/1/2010 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE D.K. JAIN
HON’BLE MR. JUSTICE T.S. THAKUR
For Appellant(s) Mr. Sushil Kumar Jain,Adv.
For Respondent(s) Mr. Kamal Mohan Gupta,Adv.
Mr. Gaurav Teotia, Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal stands disposed of accordingly.
[ Usha Bhardwaj ] [ Neelam Arora ]
Court Master Court Master
Signed order is placed on the file.
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1194 OF 2003
Rajasthan State Road Transport Corpn. ...Appellants
Versus
State of Haryana & Ors. ...Respondent
O R D E R
Mr.Sushil Kumar Jain learned counsel appearing on behalf of the appellant has placed before us a copy of Minutes, dated 24th December, 2009, signed by the Financial Commissioner & Principal Secretary to the Government, Haryana, Excise & Taxation Department, Haryana, Chandigarh and the Executive Director (Traffic) Rajasthan State Road Transport Corporation, Jaipur in the presence of the Chief Secretaries for the States of Haryana and Rajasthan. As per the said Minutes, the Rajasthan State Transport Corporation, Jaipur has agreed to make full and final payment of Rs.2,10,81,620.75 towards the tax levied by the State of Haryana for the period from 16th October, 1983 to 31th March, 1990. The State of Haryana has agreed not to charge any interest or penalty on the said amount. The said amount is to be paid by the Rajasthan State Road Transport Corporation in six equated monthly instalments, the first instalment is to be paid immediately after the disposal of the present appeal. It has also been agreed upon between the Chief Secretaries that henceforth the State of Haryana would treat the buses of Rajasthan State Transport Corporation, plying between the Jaipur and Delhi, as operating under tourist permit as contract carriages as per the Motor Vehicles Act.
..2/-
:2:In view of the said settlement, no further orders are called for in the present appeal. The same stands disposed of accordingly.
...................J. (D.K. JAIN) ..................J. (T.S. THAKUR) New Delhi, January 12, 2010.