Supreme Court - Daily Orders
Shriram Transport Finance Co.Ltd. vs Joint Commr.Of Sales Tax And Ors. Etc. on 28 September, 2015
ITEM NO.56 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 MR. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 9711-9713/2014
SHRIRAM TRANSPORT FINANCE CO.LTD. Petitioner(s)
VERSUS
JOINT COMMR.OF SALES TAX & ORS Respondent(s)
(with appln. (s) for impleadment and permission to file additional
documents)
Date : 28/09/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr.Japreet Chhabra,adv.
Ms. Jasmine Damkewala,Adv.
For Respondent(s) Mr.Parijat Sinha,Adv.
Mr.S.C.Ghosh,adv.
Ms.Rachana Yadav,Adv.
Mr.Kishore Kunal,Adv.
Mr.Aditya Sharma,Adv.
M/s Parekh & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr.Aditya Sharma, Ld.counsel appears for the respondent No.4 in SLP(C) No.9711/2014. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.09.29 16:30:22 TLT Reason:….......2 ITEM NO.56 -2- Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 26.08.2015 of this Court insofar as it relates to the respondent No.5 in SLP(C) No.9712/2014.
List the matter again on 09.12.2015.
(M K HANJURA) Registrar SB