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M/S. Parle Agro (P) Ltd. vs Commissioner Of Commercial Taxes, ... on 8 August, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.7                                   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 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)

     Date : 08/08/2016 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)
                                           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.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Learned counsel appearing for the petitioner states that recovery proceedings are going on and the matter is listed before the authorities next week. It can always be pointed out to the recovery authority that the present petition is pending so that it adjourns the matter.

Three weeks' time is granted to file counter affidavit.

Rejoinder, if any, may be filed within a week.

List the petitions after four weeks.

Reason:




                          (Nidhi Ahuja)                            (Tapan Kr. Chakraborty)
                          Court Master                                  Court Master