Supreme Court - Daily Orders
M/S. Vadilal Dairy International Ltd. ... vs State Of Maharashtra on 24 August, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.4 COURT NO.4 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). 640/2016
(Arising out of impugned final judgment and order dated 01/09/2015
in STR No. 56/2008 passed by the High Court Of Bombay)
M/S. VADILAL DAIRY INTERNATIONAL LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
Date : 24/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Mr. Aman Shukla, Adv.
For M/s. K. J. John & Co.
For Respondent(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Arpit Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Naphade, learned senior counsel, being assisted by Mr. Nishant R. Katneshwarkar, learned counsel appearing for the State of Maharashtra prays that the matter may be taken up on 31.08.2016 so that in the meantime he can peruse the judgment dated 20.08.2008 rendered in The Commissioner of Sales Tax, Maharashtra vs. Kwality Frozen Foods Ltd. [Reference Application no.121 of 2001] and assist the Court.
Signature Not VerifiedBe it noted, Mr. Datar, learned senior counsel for the petitioner has restricted his relief to the benefit that has been Digitally signed by GULSHAN KUMAR ARORA Date: 2016.08.29 10:55:05 IST granted under the said judgment.
Reason:
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master