Supreme Court - Daily Orders
The State Of Maharashtra Through The ... vs M/S. Mtnl Ltd. on 29 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.43 COURT NO.8 SECTION IX
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). 18203/2016
(Arising out of impugned final judgment and order dated 05-04-2016
in STA No. 11/2012 05-04-2016 in RA No. 45/2011 passed by the High
Court Of Judicature At Bombay)
THE STATE OF MAHARASHTRA THROUGH THE
ADDL. COMMISSIONER OF SALES TAX Petitioner(s)
VERSUS
M/S. MTNL LTD. Respondent(s)
(and IA No.93263/2017-I/A FOR PERMISSION TO PARTIALLY AMEND THE
QUESTION OF LAW NO. (III) IN SLP )
WITH
SLP(C) No. 3364/2018 (IX)
( IA No.9322/2018-CONDONATION OF DELAY IN FILING and IA
No.9324/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.9323/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 3362/2018 (IX)
( IA No.9683/2018-CONDONATION OF DELAY IN FILING and IA
No.9689/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.9691/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Shekhar Naphade, Sr. Adv.
Mr. Nishant R. Katneshwarkar, AOR
Ms. Deepa M. Kulkarni, Adv.
Ms. Lakshmi, Adv.
Mr. Kunal Cheema, AOR
For Respondent(s)
Signature Not Verified
Ms. Pinky Anand, ASG
Mr. Hemant Arya, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2019.04.01
10:10:17 IST
Reason: Ms. Rashmi Malhotra, AOR
Mr. Himanshu Kaushik, Adv.
Mr. Shalinder Saini, Adv.
Ms. Malvika Kalra, Adv.
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Ms. Natabrata Bhattacharya, Adv.,
Mr. Vikas Mehta, AOR
Mr. Prashant Singh, Adv.
Ms. Pragya Parijat Singh, Adv.
Mr. Pritam Biswas, Adv.
Mr. Niteen Kumar Sinha, Adv.
Mr. Shashank Shekhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
The application for permission to amend the question of law in Special Leave Petition is allowed, subject to just objections including the objection that the respondent did not file returns as is noticed from Page B. The amendment be carried out within one week. It will be open to the respondent to file reply to the amended Special Leave Petition within four weeks thereafter.
List these matters after five weeks on a non-miscellaneous day.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)