Supreme Court - Daily Orders
The State Of Karnataka vs M/S Jayce Trading Corporation on 6 April, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.11 COURT NO.3 SECTION IV-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). 4993/2022
(Arising out of impugned final judgment and order dated 25-02-2021
in STRP No. 1/2017 passed by the High Court Of Karnataka At
Bengaluru)
THE STATE OF KARNATAKA PETITIONER(S)
VERSUS
M/S JAYCE TRADING CORPORATION RESPONDENT(S)
(FOR ADMISSION and I.R. )
Date : 06-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Vishal Banshal, Adv.
Mrs. Rajeshwari Shanker, Adv.
Mr. Niroop Sukirtiy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the facts of this case, we are not inclined to interfere with the impugned order. The special leave petition is dismissed. However, we leave open the question of law.
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH)
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
Jagdish Kumar
Date: 2023.04.06
18:02:02 IST
Reason: