Supreme Court - Daily Orders
Ultratech Cement Ltd. vs The State Of Madhya Pradesh on 23 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.26 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1029/2019
ULTRATECH CEMENT LTD. & ANR. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(IA No.120897/2019-EXEMPTION FROM FILING O.T. )
Date : 23-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Rishi Agrawala, Adv.
Ms. Aastha Mehta, Adv.
Mr. E. C. Agrawala, AOR
Mr. Rajesh Kr., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that in similar matters Rule Nisi has already been issued, we issue Rule Nisi.
Let this matter be taken along with C.A.No.4056-64/1999 and Writ Petition Nos.376/2015 and 729/2019.
In so far as prayers (d) and (e) are concerned, Mr. Kavin Gulati, learned senior advocate submitted that the payments in respect of said demand notices have already been made by the petitioner. The statement is recorded.
Signature Not VerifiedDigitally signed by INDU MARWAH Date: 2019.08.28 11:14:01 IST Reason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER