Supreme Court - Daily Orders
Additional Director General Director ... vs Sahitya Mudranalaya Pvt. Ltd. on 6 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
ITEM NO.9 Court 5 (Video Conferencing) 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).13320/2020
(Arising out of impugned final judgment and order dated 29-01-2020
in SPLCA No. 20748/2018 passed by the High Court of Gujarat at
Ahmedabad)
ADDITIONAL DIRECTOR GENERAL
OF GST INTELLIGENCE & ORS. Petitioner(s)
VERSUS
SAHITYA MUDRANALAYA PVT. LTD. & ANR. Respondent(s)
(WITH I.R.)
Date : 06-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. K.M. Nataraj, ASG
Ms. Swati Gildiyal, Adv.
Ms. Binu Tamta, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Signature Not Verified
Pending application, if any, stands disposed of.
Digitally signed by Sanjay Kumar Date: 2021.01.06 16:04:46 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER