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[Cites 1, Cited by 9]

Supreme Court - Daily Orders

Dishnet Wireless Ltd vs The Commercial Tax Officer on 31 January, 2014

"
ITEM NO.7+8+9+49            COURT NO.12             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 (Civil) No(s).37727/2013

(From the judgement and order     dated 09/12/2013 in WA   No.2408/2013   of   The
HIGH COURT OF MADRAS)

DISHNET WIRELESS LTD                                 Petitioner(s)

                   VERSUS

THE COMMERCIAL TAX OFFICER & ANR                     Respondent(s)

(With prayer for interim relief)

WITH
W.P(C) NO. 1055 of 2013
(With application for stay)
W.P(C) NO. 1057 of 2013
(With application for stay)
W.P(C) NO. 11 of 2014
(With office report)
SLP(C) NO. 37754 of 2013
(With prayer for interim relief and office report)

WITH
W.P. (C) 11 of 2014
(With application for stay and office report)
W.P. (C) 31 of 2014
(With application for stay and permission to file additional documents and
office report)
W.P. (C) 69 of 2014
(with application for ex-parte stay and office report)

Date: 31/01/2014    These Petitions were called on for hearing today.

CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
        HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR

For Petitioner(s)       Mr. R. F. Nariman, Sr. Adv.
                     Mr. Sunil Kumar Jain, Adv.
       Mr. Pawanshree Agrawal, Adv.
       Mr. Madhur Jain, Adv.

       Mr. S. Ganesh, Sr. Adv.
       Mr. Aman Gupta, Adv.
       Ms. Shruti Agarwal, Adv.

       Mr. Anand Pathak, Adv.
       Mr. Amit Kumar Mishra, Adv.
       Mr. Akshat Hansari, Adv.

For Respondent(s)       Mr. S. K. Bagharia, Sr. Adv.
       Mr. Subramonium Prasad, Adv.
       Mr. B. Balaji, Adv.
       Mr. R. Rakesh Sharma, Adv.
       Mr. Selvin Raja, Adv.

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

Counter Affidavit to be filed within two weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter. List on 7th March, 2014.

Learned counsel for the petitioner will take steps for service of notice in W.P. (C) 31 of 2014 in the meantime. W.P. (C) 69 of 2014 Issue notice, returnable on 7th March, 2014. In the meantime, there shall be stay of operation and implementation of sub-Section (5) of Section 62 of Punjab VAT Act, 2005.

Tag with SLP (C) 37727 of 2013.



|(Jayant Kumar Arora)                 | |(Saroj Saini)                        |
|Sr. P.A.                             | |Court Master                         |