Supreme Court - Daily Orders
M/S Apl Apollo Tubes Ltd vs The State Of Uttar Pradesh Thr. Its ... on 18 March, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).4953/2012
M/S APL APOLLO TUBES LTD. APPELLANT
VERSUS
STATE OF U.P THROUGH ITS SECRETARY & ANR. RESPONDENTS
WITH
CIVIL APPEAL NO(S).4957/2012
CIVIL APPEAL NO(S).4958/2012
CIVIL APPEAL NO(S).4965/2012
CIVIL APPEAL NO(S).4968/2012
CIVIL APPEAL NO(S).4967/2012
CIVIL APPEAL NO(S).4959/2012
CIVIL APPEAL NO(S).4960/2012
CIVIL APPEAL NO(S).4973/2012
CIVIL APPEAL NO(S).4970/2012
CIVIL APPEAL NO(S).4961-4964/2012
CIVIL APPEAL NO(S).4971/2012
CIVIL APPEAL NO(S).4972/2012
CIVIL APPEAL NO(S).4955/2012
CIVIL APPEAL NO(S).4966/2012
Signature Not Verified
Digitally signed by
NEHA GUPTA
Date: 2026.03.24
CIVIL APPEAL NO(S).4954/2012
11:07:22 IST
Reason:
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O R D E R
1. Heard.
2. The appeals are dismissed as having been rendered as
infructuous. It is needless to state that the interim order(s), if
any passed, stands dissolved.
.................J.
(ARAVIND KUMAR)
.................J.
(PRASANNA B. VARALE)
NEW DELHI;
MARCH 18, 2026.
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ITEM NO.102 COURT NO.16 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4953/2012
M/S APL APOLLO TUBES LTD. Appellant(s)
VERSUS
STATE OF U.P. THROUGH ITS SECRETARY & ANR. Respondent(s)
WITH
C.A. No. 4957/2012 (III-A)
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 9499/2022
FOR WITHDRAWAL OF CASE / APPLICATION ON IA 83063/2022
IA No. 9499/2022 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 83063/2022 - WITHDRAWAL OF CASE / APPLICATION
C.A. No. 4958/2012 (III-A)
C.A. No. 4965/2012 (III-A)
C.A. No. 4968/2012 (III-A)
C.A. No. 4967/2012 (III-A)
C.A. No. 4959/2012 (III-A)
C.A. No. 4960/2012 (III-A)
C.A. No. 4973/2012 (III-A)
C.A. No. 4970/2012 (III-A)
C.A. No. 4961-4964/2012 (III-A)
C.A. No. 4971/2012 (III-A)
C.A. No. 4972/2012 (III-A)
C.A. No. 4955/2012 (III-A)
C.A. No. 4966/2012 (III-A)
C.A. No. 4954/2012 (III-A)
C.A. No. 1581/2018 (III-A)
Date : 18-03-2026 This appeal was called on for hearing today.
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CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Appellant(s) : Mr. Vivek Gupta, AOR
Mr. Saurabh Ajay Gupta, AOR
Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
Ms. Deepti Rathi, Adv.
Ms. Upasna Agrawal, Adv.
Mr. R.s.sharma, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
Ms. Nandita Sharma, Adv.
Mr. Anirudh Sanganeria, AOR
Mr. Siddharth Sinha, Adv.
Mrs. Garima Gupta, Adv.
Mr. Dhruv Agarwal, Sr. Adv.
Mr. Shwetank Sailakwal, Adv.
Mr. Vipin Kumar Jai, AOR
Mr. Mayank Suryan, Adv.
Mr. Alok Mishra, Adv.
Mr. K.C. Kaushik, Adv.
Ms. Bhuvneshwari Pathak, AOR
Ms. Shilpi Satyapriya Satyam, Adv.
Mr. Naman Kamboj, Adv.
Mr. Shivam Parashar, Adv.
Mr. Utsav Madan, Adv.
M/S. K J John And Co, AOR
Mr. Amarjit Singh Bedi, Adv.
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Sidharth Nair, Adv.
Mr. Harshit Singh, Adv.
For Respondent(s) : Mr. Dinesh Dwivedi, Sr. Adv.
Mr. Bhakti Vardhan Singh, AOR
Mr. Nishant Singh, Adv.
Mr. J Tarun Kumar, Adv.
Mr. Souvik Singh, Adv.
Mr. Narendra Pandey, Adv.
Mr. Ajay Aggarwal, Adv.
Mr. Adarsh Aggarwal, Adv.
Mr. Rajan Narain, AOR
Mr. Dhruv Agrawal, Sr. Adv.
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Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
Ms. Deepti Rathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.4953/2012, C.A. No.4957/2012, C.A. No.4958/2012, C.A. No.4965/2012, C.A. No.4968/2012, C.A. No.4967/2012, C.A. No.4959/2012, C.A. No.4960/2012, C.A. No.4973/2012, C.A. No.4970/2012, C.A. Nos.4961-4964/2012, C.A. No.4971/2012, C.A. No.4972/2012, C.A. No.4955/2012, C.A. No.4966/2012, C.A. No.4954/2012:
The appeals are dismissed as having been rendered as infructuous in terms of the signed order placed on the file.
C.A. No. 1581/2018:
The pendency of the present proceedings would not come in the way of the High Court adjudicating Writ Tax No.757/2018 and connected matters.
List on 08.04.2026.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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