Supreme Court - Daily Orders
The State Of Arunachal Pradesh vs M/S Subhash Projects And Marketing Ltd. on 6 October, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.57 COURT NO.8 SECTION XIV
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). 27891/2015
(Arising out of impugned final judgment and order dated 25-06-2015
in AN No. 5/2008 passed by the Gauhati High Court At Itanagar)
THE STATE OF ARUNACHAL PRADESH Petitioner(s)
VERSUS
M/S SUBHASH PROJECTS AND MARKETING LTD. Respondent(s)
(IA No. 3/2015 - PERMISSION TO FILE ANNEXURES
IA No. 1/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 27989/2015 (XIV)
(IA No. 1/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(C) No. 27979/2015 (XIV)
(IA No. 1/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(C) No. 28084/2015 (XIV)
(IA No. 1/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(C) No. 28090/2015 (XIV)
(IA No. 1/2015 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 06-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Gaurav Banarji, Sr. Adv.
Mr. Arunabh Choudhury, Sr. Adv.
Ms. Diksha Rai, AOR
Ms. Barnalli Choudhury, Adv.
Mr. Karma Dorjee, Adv.
Mr. Dechen W Lachunhpa, Adv.
Ms. Ragini Pandey, Adv.
Signature Not Verified
Mr. K.K. Venugopal, Sr. Adv.
Digitally signed by
NEETA SAPRA
Date: 2023.10.09
Mr. Arunabh Chowdhury, Sr. Adv.
18:30:11 IST
Reason: Mr. D.N. Ray, Adv.
Mr. Ankur Talwar, Adv.
Mr. Barnalli Chowdhury, Adv.
SLP (C) No. 27891/2015 1 OF 2
Mr. Karma Dorjee, Adv.
Mr. Abhishek Roy, Adv.
Mr. Dechen W Lachungpa, Adv.
Mr. Siddhant Kohli, Adv.
Mrs. Pragya Baghel, AOR
Mr. D N Ray, Adv.
Mr. Jayant Mohan, AOR
For Respondent(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Samrat Sengupta, Adv.
Mr. Soumya Dutta, AOR
Mr. Parag Chaturvedi, Adv.
Ms. Pracheta Kar, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
Ms. Shreya B., Adv.
Mr. Siddhant Upmanyu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the parties, this Court is of the opinion that the respondent – decree holder should produce the extracts of the bank statements duly certified by its banker showing the credit for the amount of ₹ 5,47,45,600/- recorded in the Deputy Commissioner’s order dated 09.05.2008. In other words, the statement, should be duly certified in accordance with law Bankers Book Evidence Act, less TDS.
List the matter after two weeks.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) SLP (C) No. 27891/2015 2 OF 2