Supreme Court - Daily Orders
Mahyco Monsanto Biotech (India ) Pvt Ltd vs Union Of India on 2 December, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.35 COURT NO.6 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) No(s). 34331/2016
(Arising out of impugned final judgment and order dated 11/08/2016
in WP No. 9175/2015 passed by the High Court of Bombay)
MAHYCO MONSANTO BIOTECH (INDIA ) PVT LTD Petitioner(s)
VERSUS
THE UNION OF INDIA AND ORS Respondent(s)
(With interim relief and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Tarun Gulati, Adv.
Mr. Prasad Pranjape, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Jay Savla,Adv.
Mr. Anupam Mishra, Adv.
Ms. Renuka Sahu, Adv.
Ms. Ishita F., Adv.
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Arpit Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Nishant R. Katneshwarkar, learned counsel accepts notice on behalf of respondent Nos. 2,3 and 4.
Notice may now be issued to the Union of India. Dasti, in addition, is permitted. In the meanwhile, there will be a stay against the recovery of sales tax.
Signature Not Verified Digitally signed by List the matter immediately after the pleadings are complete. MEENAKSHI KOHLI Date: 2016.12.03 12:33:27 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master