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M/S Parle Agro Pvt Ltd vs The Additional Commissioner Of Sales ... on 12 September, 2025

Author: Aravind Kumar

Bench: Aravind Kumar

     ITEM NO.49                         COURT NO.17                 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).   17039/2025

     [Arising out of impugned final judgment and order dated 06-01-2025
     in STREV No. 49/2024 passed by the High Court of Orissa at Cuttack]

     M/S PARLE AGRO PVT LTD                                         Petitioner(s)

                                                VERSUS
     THE ADDITIONAL COMMISSIONER OF
     SALES TAX (APPEALS)                                            Respondent(s)


     Date : 12-09-2025 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARAVIND KUMAR
                         HON'BLE MR. JUSTICE N.V. ANJARIA


     For Petitioner(s) : Mr. H G Dharmadhikari, Adv.
                         Mr. Rajesh Kumar, AOR
                         Mr. Rahul Krishna, Adv.
                         Mr. Devavrat Anand, Adv.
                         Mr. Praveen Agnihotri, Adv.



     For Respondent(s) : Mr. Jobye Varghese, AOR
                         Ms. Rashi, Adv.

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

1. Issue notice. Mr. Jobye Varghese, learned AOR accepts notice and is permitted to file counter affidavit within four weeks from today. Rejoinder affidavit, if any, be filed within two weeks thereafter.

2. List after six weeks.

     (RASHI GUPTA)                                               (AVGV RAMU)
     COURT MASTER (SH)                                         COURT MASTER (NSH)