Supreme Court - Daily Orders
M/S. Hindustan Petroleum Corporation ... vs Deputy Commissioner Of Commercial ... on 30 March, 2015
Author: C. Nagappan
Bench: C. Nagappan
Corrected
ITEM NO.27 COURT NO.9 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 5-8/2013 in Civil Appeal No(s). 4200-4203/2012
M/S HINDUSTAN PETROLEUM CORP.LTD. Appellant(s)
VERSUS
DY.COMMR.OF COMMERCIAL TAXES Respondent(s)
(For restoration)
Date : 30/03/2015 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Appellant(s) Mr. Hrishikesh Baruah,Adv.
Mr. Pranav Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated that service of notice is also effected. Appearance has already been entered at the stage of SLP, therefore, leave granted. Office report dated 25th March, 2015 shows that service is incomplete. Considering the submission made by the learned counsel for the appellant, there is nothing to pursue further in this regard.
Learned counsel for the petitioner is also permitted to effect dasti service on the learned standing counsel for the State of Karnataka.
List after two weeks.
Signature Not Verified Digitally signed by Neeta Sapra (Neeta) (Tapan Kumar Chakraborty) Date: 2015.04.07 17:35:00 IST Reason: Sr. P.A. Court Master ITEM NO.27 COURT NO.9 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. Nos. 5-8/2013 in Civil Appeal No(s). 4200-4203/2012 M/S HINDUSTAN PETROLEUM CORP.LTD. Appellant(s) VERSUS DY.COMMR.OF COMMERCIAL TAXES Respondent(s) (For restoration)
Date : 30/03/2015 These applications were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN [IN CHAMBER] For Appellant(s) Mr. Hrishikesh Baruah,Adv.
Mr. Pranav Jain, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R It is stated that service of notice is also effected. Appearance has already been entered at the stage of SLP, therefore, leave granted. Office report dated 25th March, 2015 shows that service is complete. Considering the submission made by the learned counsel for the appellant, there is nothing to pursue further in this regard.
Learned counsel for the petitioner is also permitted to effect dasti service on the learned standing counsel for the State of Karnataka.
List after two weeks.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master