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M/S. Delta Communications, Rep. By H.A. ... vs The State Of Kerala Taxes Department on 10 January, 2018

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                                  1

     ITEM NO.4                           COURT NO.11                  SECTION XI -A

                               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). 27197/2015
     (Arising out of impugned final judgment and order dated 31-07-2015
     in OTR No. 103/2012 passed by the High Court Of Kerala At
     Ernakulam)

     M/S. DELTA COMMUNICATIONS, REP. BY H.A. JALEEL ITS MANAGING
     PARTNER, THR. POWER OF ATTORNEY HOLDER           Petitioner(s)

                                                 VERSUS

     THE STATE OF KERALA                                              Respondent(s)

     WITH
     SLP(C) No. 32997/2017 (XI -A)
     (FOR ADMISSION and I.R. and IA No.128705/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 10-01-2018 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)             Mr.   Arvind P.Datar,Sr.Adv.
                                   Mr.   Renjith. B, AOR
                                   Ms.   Lakshmi N. Kaimal,Adv.
                                   Mr.   Vishnu P.,Adv.
                                   Mr.   Anubhav Anand Pandey,Adv.

                                   Mr.   Guru Krishna Kumar,Sr.Adv.
                                   Ms.   Usha Nandini. V, AOR
                                   Mr.   Biju P. Raman,Adv.
                                   Mr.   M.S. Vishnu Sankar,Adv.
                                   Ms.   Athira G.N.,Adv.

     For Respondent(s)             Mr.   V. Giri,Sr.Adv.
                                   Mr.   C. K. Sasi, AOR
                                   Mr.   Manu Krishnan G.,Adv.
                                   Ms.   Nayantara Roy,Adv.

                          UPON hearing the counsel the Court made the following
Signature Not Verified
                                             O R D E R

Digitally signed by MADHU BALA Date: 2018.01.11 17:17:13 IST Reason: List after four weeks along with connected matters, particulars of which shall be furnished by the learned counsel for the petitioner.

List of judgment(s) to be cited may be exchanged by the parties before the next date of the hearing.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER