Supreme Court - Daily Orders
Brg Iron And Steel Co. Pvt. Ltd. vs Jt.Commnr.Of Sales Tax,Angul Range on 14 March, 2014
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ITEM NO.63 COURT NO.13 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 6-8/2014 in Petition(s) for Special Leave to Appeal (Civil) No(s).16744-
16746/2013
(From the judgement and order dated 31/12/2012 in No. 1882/CT of the Joint
Commissioner for Sales Tax, Angul Range, Angul, Assessment order No. Nil
dated 20/10/2012 by the same authority and the demand notice no. Nil dated
20/12/2012 issued by the same authority)
BRG IRON & STEEL CO. PVT. LTD. Petitioner(s)
VERSUS
JT.COMMNR.OF SALES TAX,ANGUL RANGE Respondent(s)
(for stay and office report)
Date: 14/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Raj Shekhar Rao, Adv.
Mr. K. Harshavardhan, Adv.
for Mr.Senthil Jagadeesan,AOR
For Respondent(s) Mrs. Kirti Renu Mishra,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the applicant seeks permission of the Court to withdraw the instant interlocutory applications with liberty to file review petitions against order dated 26.4.2013.
The interlocutory applications are, accordingly, dismissed as withdrawn, with liberty as afore-mentioned.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
| | | |