Supreme Court - Daily Orders
State Of Madhya Pradesh Thr ... vs M/S. Union Roadways Ltd., Roorkee, U.P on 17 October, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.33 COURT NO.6 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)......CC No(s).
19005/2016
(Arising out of impugned final judgment and order dated 07/02/2014
in VATA No. 1/2009 passed by the High Court of M.P at Gwalior)
STATE OF MADHYA PRADESH
THR COMMISSIONER, COMMERCIAL TAX,
MADHYA PRADESH , INDORE Petitioner(s)
VERSUS
M/S. UNION ROADWAYS LTD., ROORKEE, U.P Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. K.K. Lahoti, Sr. Adv.
Mr. Sunny Choudhary, Adv.
Mr. Arjun Garg,Adv.
Mr. Abhilash Attri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay with costs of Rs.50,000/- (Rupees fifty thousand only) to be deposited with the Supreme Court Legal Services Committee within a period of four weeks from today for utilization of juvenile justice issues.
(Meenakshi Kohli) Signature Not Verified (Jaswinder Kaur) Court Master Digitally signed by MEENAKSHI KOHLI Date: 2016.10.17 Court Master 16:24:36 IST Reason: