Supreme Court - Daily Orders
M/S. Parle Agro (P) Ltd. vs Commissioner Of Commercial Taxes, ... on 14 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.6 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,
stay, interim relief and office report)
WITH
SLP(C) Nos. 24460-24461/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment, Interim Relief and Office Report)
Date : 14/09/2016 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) Ms. L. Charanaya, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. M. P. Devanath, Adv.
For Respondent(s) Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. Manu Srinath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit may be filed within two weeks. Rejoinder, if any, may be filed within two weeks thereafter.
List the petitions after four weeks.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.09.17 14:07:19 IST Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master