Supreme Court - Daily Orders
M/S Hcc-Sew-Meil-Aag Jv vs Assistant Commissioner Of State Tax on 23 April, 2025
SLP(C) No.4240/2025
ITEM NO.8 COURT NO.13 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.4240/2025
[Arising out of impugned final judgment and order dated 02-01-2025
in WP No. 32883/2024 passed by the High Court for The State of
Telangana at Hyderabad]
M/S HCC-SEW-MEIL-AAG JV Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF STATE TAX & ORS. Respondent(s)
IA No. 39181/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 40428/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH SLP(C) No. 4632/2025 (XII-A) IA No. 43570/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) Nos. 5864-5869/2025 (XII-A) FOR ADMISSION and I.R. IA No. 54119/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 5859-5862/2025 (XII-A) IA No. 53964/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 23-04-2025 These matters were called on for hearing today.
CORAM :
Signature Not Verified HON'BLE MR. JUSTICE J.B. PARDIWALA Digitally signed by CHANDRESH Date: 2025.04.23HON'BLE MR. JUSTICE R. MAHADEVAN 15:10:52 IST Reason: 1 SLP(C) No.4240/2025 For Petitioner(s) :Mr. Tarun Gulati, Sr. Adv.
Ms. Aditi Anil Dani, AOR Mr. M Ramachandra Murthy, Adv. Ms. Niharika Singh, Adv. Ms. Shruti Kulkarni, Adv.
For Respondent(s) :Mr. N. Venkataraman, ASG Ms. Devina Sehgal, AOR Mr. S. Uday Bhanu, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. As prayed for, the matter is adjourned.
2. List on 14.05.2025.
(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2