Supreme Court - Daily Orders
M/S. Durga Vegetable Oil Products Pvt. ... vs The Commercial Tax Officer on 10 April, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.22 COURT NO.3 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) No(s).10166/2015
(Arising out of impugned final judgment and order dated 14/10/2014
in WP No.29095/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M/S. DURGA VEGETABLE OIL PRODUCTS PVT. LTD. Petitioner(s)
VERSUS
COMMERCIAL TAX OFFICER, ADONI AND ORS. Respondent(s)
(With interim relief and office report)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Dr. M.V.K. Moorthy,Adv.
Mr. B.V. Chandan,Adv.
For Ms. T. Anamika,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No.7729 of 2014. In the meantime, no coercive steps shall be taken for recovery of the amount in question.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.04.17 14:25:48 IST Reason: