Supreme Court - Daily Orders
Durgadevi Automobiles Represented By ... vs The State Of Tamil Nadu Commercial Taxes ... on 9 September, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.26 COURT NO.13 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) Diary No. 8789/2015
(Arising out of impugned final judgment and order dated 06/03/2014
in WP No. 6692 to 6695 of 2001 passed by the High Court of Madras)
DURGADEVI AUTOMOBILES Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ANR Respondent(s)
(office report on default)
Date : 09/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. V. Vasudevan Adv. for
Mrs. Geetha Kovilan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to the learned counsel for the petitioner to cure the defects as pointed out in the office report dated 29th June, 2015.
(RASHMI DHYANI) (SNEH LATA SHARMA)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.09.19
11:38:23 IST
Reason: