Supreme Court - Daily Orders
Assistant Commissioner (Assessment) vs M/S Parle Agro Pvt Ltd on 4 April, 2016
² ITEM NO.30 COURT NO.12 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).
5644/2016
(Arising out of impugned final judgment and order dated 05/10/2015
in WA No. 2148/2015 05/10/2015 in WPC No. 26279/2015 passed by the
High Court Of Kerala At Ernakulam)
ASSISTANT COMMISSIONER (ASSESSMENT) AND ANR Petitioner(s)
VERSUS
M/S PARLE AGRO PVT LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ramesh Babu M. R.,Adv.
For Respondent(s) Mr. Rajesh Kumar, Adv.
Mr. R.K. Srivastava, Adv.
Mr. Krishna Kumar R.S., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Rajesh Kumar, Advocate-on-Record accepts notice on behalf of the respondent and, therefore, the service of show cause notice is dispensed with.
Signature Not Verified
(Ashwani Thakur) (Tapan Kr. Chakraborty) Digitally signed by ASHWANI KUMAR Date: 2016.04.06 COURT MASTER COURT MASTER 15:31:04 IST Reason: