Supreme Court - Daily Orders
M/S A P Beverages Corp. Ltd vs Commissioner Of Income Tax-I on 9 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.601 COURT NO.4 SECTION XIIA
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).24109/2014
(Arising out of impugned final judgment and order dated 06/08/2014
in WP No.22430/2014 passed by the High Court Of A.P. At Hyderabad)
M/S A P BEVERAGES CORP. LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-I AND ORS Respondent(s)
(With prayer for interim relief)
Date : 09/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P. venugopal,Sr.Adv.
Mr. Ananga Bhattacharyya,Adv.
Mr. Santosh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
The Special Leave Petition is dismissed. However, the time to deposit a sum of Rs.200 crores is extended by further four weeks. As and when the said amount is deposited, it would not be necessary for the petitioner to retain balance of Rs.200 crores in Bank or in any other account.
No coercive steps shall be taken to recover the Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.09 amount till the aforestated period is over. 17:21:27 IST Reason: 1 We hope that the High Court shall decide the appeals which are pending before it at an early date. The learned counsel has assured this Court that the counsel appearing for the petitioner shall not pray for time unnecessarily.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2