Supreme Court - Daily Orders
M/S. Parle Agro (P) Ltd. vs Commissioner Of Commercial Taxes, ... on 4 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.50 COURT NO.11 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) Nos. 14697-14698/2016
(Arising out of impugned final judgment and order dated 05/02/2016
in OTA No. 7/2015 and dated 23/03/2016 in RP No. 172/2016 in OTA
No. 7/2015 passed by the High Court of Kerala at Ernakulam)
M/S. PARLE AGRO (P) LTD. Petitioner(s)
VERSUS
COMMISSIONER OF COMMERCIAL TAXES, TRIVANDRUM Respondent(s)
(With appln. (s) for permission to place addl. documents on record,
interim relief and office report)
Date : 04/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. K. K. Venugopal, Sr. Adv.
Mr. Arvind Dattar, Sr. Adv.
Ms. L. Charanaya, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Anandh K., Adv.
Mr. Hemant Bajaj, Adv.
Mr. M. P. Devanath, Adv.
Mr. H. G. Dharmadhikari, Adv.
Ms. Lalita S. Phadkke, mAdv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is fairly pointed out by Mr. K.K. Venugopal, learned senior counsel appearing for the petitioner, that the office report is not correct as SLP (C) No. 9467/2016 does not raises the issue which arises for consideration in the present petitions.
List the instant petitions for preliminary hearing on Signature Not Verified 11th July, 2016.
Digitally signed by NIDHI AHUJA Date: 2016.07.06 10:41:01 IST Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master