Supreme Court - Daily Orders
M/S Indian Oil Corporation Ltd. vs Commr. Of Trade Tax, Lucknow on 14 February, 2014
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ITEM NO.62 REGISTRAR COURT.2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).24730/2013
M/S INDIAN OIL CORPORATION LTD. Petitioner(s)
VERSUS
COMMR. OF TRADE TAX, LUCKNOW Respondent(s)
(With appln(s) for exemption from filing O.T.
Date: 14/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Anurag Kishore,Adv.
For Respondent(s) Mr.Neeraj Kr.Rai,adv.
Mr. Ravi Prakash Mehrotra,Adv.
UPON hearing counsel the Court made the following
O R D E R
The sole respondent has filed counter affidavit. No further steps. List the matter before the Hon’ble Court as per rules.
Ld.counsel for the petitioner submits that by order dated 29.07.13 the Hon’ble Court had ordered the present matter to be tagged along with another connected matter which is now SLP(C) No.20859/13. Office is directed to verify and put up accordingly.
| | |(Sunil Thomas) | | | |Registrar | SB