Supreme Court - Daily Orders
Parle Products(P) Ltd vs State Of A.P on 6 January, 2014
,
ITEM NO.26 COURT NO.13 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 (Civil)....../2013
CC 22234/2013
(From the judgement and order dated 14/06/2012 in WP No.7962/2012, dated
30/10/2013 in WP No.7962/2012,RWPMP No.10768/2013 of The HIGH COURT OF A.P
AT HYDERABAD)
PARLE PRODUCTS(P) LTD Petitioner(s)
VERSUS
STATE OF A.P & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Mr. S. Ganesh, Sr. Adv.
Mr. Sandeep Narain, Adv.
Mr. Shri Narain, Adv.
M/S. S. Narain & Co.,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issued notice returnable after four weeks.
Learned counsel for the petitioner says that payment of balance amount of 12.5% of the disputed tax has been made by the petitioner on 2-8-2011.
In view of this, no coercive action shall be taken till the next date of hearing.
List the matter on 3-2-2014.
|(Vishal Anand) | |(Indu Pokhriyal) |
|Court Master | |Court Master |