Supreme Court - Daily Orders
The State Of Kerala vs Supreme Cashew Industries on 14 February, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.17 Court 12 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 1903/2022
(Arising out of impugned final judgment and order dated 18-06-2020
in OTREV No. 44/2020 passed by the High Court of Kerala at
Ernakulam)
THE STATE OF KERALA Petitioner(s)
VERSUS
SUPREME CASHEW INDUSTRIES Respondent(s)
(FOR ADMISSION and I.R. and IA No.17100/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. C. K. Sasi, AOR
Mr. Abdullah Naseeh, Adv
Ms. Meena K.P, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are in complete agreement with the view taken by the High Court holding that the order imposing the penalty was beyond the period of limitation as provided under the Statute. The Special Leave Petition stands dismissed.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.02.16
17:03:09 IST
Reason: