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M/S Parle Agro Pvt. Ltd. vs The Commissioner Of Commercial Tax on 25 April, 2023

Author: Dinesh Maheshwari

Bench: Dinesh Maheshwari

     ITEM NO.40                              COURT NO.6                 SECTION IV-C

                                   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).21511/2019

     (Arising out of impugned final judgment and order dated 08-03-2019
     in WP No. 777/2018 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     M/S PARLE AGRO PVT. LTD.                                            Petitioner(s)

                                                    VERSUS

     THE COMMISSIONER OF COMMERCIAL TAX & ORS.                           Respondent(s)

      IA No. 171029/2022 - APPLICATION FOR PERMISSION
      IA No. 153202/2019 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 25-04-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)                 Mr. Rajesh Kumar, AOR
                                       Mr. Keshav Sharma, Adv.
                                       Mr. Rajkumar Prasad, Adv.
                                       Mr. Praveen Kumar, Adv.

     For Respondent(s)                 Ms. Prachi Mishra, AAG
                                       Mr. Mahesh Kumar, Adv.
                                       Mr. Dipesh Singhal, Adv.
                                       Mr. Amanpreet Rahi, Adv.
                                       Mr. Nikhilesh Kumar, Adv.
                                       Ms. Devika Khanna, Adv.
                                       Mrs. V.D Khanna, Adv.
                                       Mr. Vmz Chambers, AOR

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

In view of the letter circulated by the learned counsel for the petitioner, the matter stands adjourned for two weeks.

(GAGANDEEP SINGH CHADHA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)