Supreme Court - Daily Orders
Commercial Taxes Officer vs M/S. Hindustan Business Computers on 16 January, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.23 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 52790/2023
(Arising out of impugned final judgment and order dated 30-05-2023
in SBSTRR No. 9/2019 passed by the High Court of Judicature for
Rajasthan, Bench at Jaipur)
COMMERCIAL TAXES OFFICER Petitioner(s)
VERSUS
M/S. HINDUSTAN BUSINESS COMPUTERS Respondent(s)
(IA No.6202/2024-CONDONATION OF DELAY IN FILING and IA
No.6203/2024-EXEMPTION FROM FILING O.T.)
Date : 16-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s)
Dr. Manish Singhvi, Sr. Adv.
Mr. Milind Kumar, AOR
Ms. Shubhangi Agarwal, Adv.
Mr. Apurv Singhvi, Adv.
Mr. Rohan Darade, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the order dated 4th January, 2024 passed by this Court in the case of Commercial Tax Officer v. Rashi Peripherals Pvt.Ltd. in SLP(Civil)Nos.466-471 of 2024, we dismiss the Special Leave Petition.
Signature Not VerifiedPending application also stands disposed of.
Digitally signed by Anita Malhotra Date: 2024.01.17 17:12:04 IST Reason: (ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER