Supreme Court - Daily Orders
Southern Motors vs State Of Karnataka . on 14 September, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.42 COURT NO.4 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). 28309-28325/2013
(Arising out of impugned final judgment and order dated 03/04/2013
in WA No. 5769-5785/2012 passed by the High Court of Karnataka at
Bangalore)
SOUTHERN MOTORS Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(with office report) WITH SLP(C) No. 27752-27758/2014 (With Interim Relief and Office Report) Date : 14/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Shanthkumar V. Mahale, Adv. Mr. G.K.V. Murthy, Adv.
Mr. Jamal, Adv.
Mr. Amith J. Advocate, Adv.
Mr. Rajesh Mahale, AOR Mr. Tarun Gulati, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Anupam Mishra, Adv.
Mr. Kishore Kunal, AOR Mr. Shashi Mathews, Adv.
Mr. Tushar Gupta, Adv.
Ms. Ishita Farsaiya, Adv.
Ms. Rachana Yadav, Adv.
For Respondent(s) Mr. K.N. Bhat, Sr. Adv.
Mr. V.N. Raghupathy, AOR Mr. Parikshit P. Angadi, Adv.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORAUPON hearing the counsel the Court made the following Date: 2016.09.15 17:29:08 IST Reason: O R D E R Mr. Dhruv Mehta, learned senior counsel appearing for the petitioner submits that the controversy is now covered by a three Judge Bench decision rendered in Commissioner of Central Excise, Madras vs. M/s. Addison & Co. Ltd. (CA No.706 of 2002 decided on 29.08.2016 – 2016 SCC OnLine SC 872).
Mr. Bhat, learned senior counsel appearing for the State of Karnataka shall peruse the said judgment and other judgments cited by Mr. Mehta.
Let the matter be listed on 16.11.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master