Supreme Court - Daily Orders
M/S. Larsen And Toubro Ltd. vs Deputy Commissioner Of Commercial ... on 28 October, 2016
ITEM NO.73 REGISTRAR COURT. 1 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 7788-7799/2016
M/S. LARSEN AND TOUBRO LTD. Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF COMMERCIAL TAXES (AUDIT) - 1.4 AND ORS.
Respondent(s)
(with interim relief and office report)
Date : 28/10/2016 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Sreeparna Basak, Adv.
M/s. Parekh & Co.,Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time, as last opportunity, is granted to all the respondents for filing counter affidavit.
Registry to process the matter for listing before the Hon'ble Court immediately after the expiry of the period of four weeks, irrespective of the fact whether counter affidavit on behalf of all the respondents is filed or not, as further opportunity is deemed to be declined. Signature Not Verified
(PAWAN DEV KOTWAL) Digitally signed by RUPAM DHAMIJA Date: 2016.11.05 Registrar 12:03:52 IST Reason: