Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Trade And Taxes Delhi vs Ramky Infrastructure Limited on 20 October, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.11                              COURT NO.15                        SECTION XIV

                                   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) No(s). 22814/2023
     (Arising out of impugned final judgment and order dated 20-07-2023
     in WP(C) No. 15685/2022 passed by the High Court of Delhi at New
     Delhi)

     COMMISSIONER OF TRADE AND TAXES DELHI                                 Petitioner(s)

                                                    VERSUS
     RAMKY INFRASTRUCTURE LIMITED                                          Respondent(s)

     (IA No.209077/2023-EXEMPTION                  FROM    FILING   C/C   OF   THE   IMPUGNED
     JUDGMENT)

     Date : 20-10-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)                 Mr. N.Venkataraman, A.S.G.
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. Lalit Mohan, Adv.
                                       Mr. Anmol Chandan, Adv.
                                       Ms. Vishakha, Adv.
                                       Ms. Priyanka Das, Adv.
                                       Ms. Sarita Gautam, Adv.
                                       Dr. Arun Kumar Yadav, Adv.
                                       Mr. Shreekant Neelappa Terdal, AOR

     For Respondent(s)                 Mr. Rajesh Jain, Adv.
                                       Mr. Virag Tiwari, Adv.
                                       Mr. K.J. Bhat, Adv.
                                       Mr. Ramashish, Adv.
                                       Mr. Avadh Bihari Kaushik, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having regard to the peculiar facts of this case, we are not inclined to interfere with the judgment and order impugned in this petition.

Digitally signed by RADHA SHARMA Date: 2023.10.20

The special leave petition is, hence, dismissed. 16:33:38 IST Reason: Pending application(s), if any, shall stand disposed of.

     (RADHA SHARMA)                                                   (MALEKAR NAGARAJ)
     COURT MASTER (SH)                                                COURT MASTER (NSH)