Supreme Court - Daily Orders
Stressed Assets Stablization Fund ... vs Commercial Tax Department on 13 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
1
ITEM NO.47 COURT NO.8 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).22224/2016
(Arising out of impugned final judgment and order dated 20-04-2016
in WP No. 13709/2013 passed by the High Court of M.P. at Indore)
STRESSED ASSETS STABLIZATION FUND (SASF) Petitioner(s)
VERSUS
COMMERCIAL TAX DEPARTMENT & ANR. Respondent(s)
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Sumit Nagpal, Adv.
Mr. Advait Ghosh, Adv.
Mr. Rabin Majumder, AOR
For Respondent(s) Mr. Sunil Fernandes, AAG
Mr. Zeeshan Diwan, Adv.
Ms. Nupur Kumar, Adv.
Mr. Darpan Sachadeva, Adv.
Mr. Rahul Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
Annexure P2, which is a copy of the Minutes of the Meeting held on 17 October 2011 under the auspices of the Commissioner, Commercial Tax, Madhya Pradesh, contains the following provision in clause (4):
Signature Not Verified
“(4) For the purpose of distribution, the Digitally signed by SANJAY KUMAR Date: 2019.12.14 proposal will be sent to the State 14:20:29 IST Reason: Government. Only after the approval of the State Government is received, then the distribution proceeding will be initiated.” 2 In order to enable the Court to have a full view of the matter, it is necessary to be apprised of whether the proposal was sent to the State government and, if so, whether it was approved by the State government. The affidavit shall be filed within a period of three weeks from today.
List the Special Leave Petition on 17 January 2020.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER