Supreme Court - Daily Orders
M/S Featherlite Products (P) Ltd. vs Add. Commissioner Of Comm. Taxes &Amp ... on 17 December, 2014
¦ ITEM NO.9 COURT NO.10 SECTIO
N 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). 155
6/2014
(Arising out of impugned final judgment and order dated 26/09/2013
in STA No. 46/2011 passed by the High Court Of Karnataka At
Bangalore)
M/S FEATHERLITE PRODUCTS (P) LTD. Peti
tioner(s)
VERSUS
ADD. COMMISSIONER OF COMM. TAXES & ORS Respondent
(s)
(With appln.(s) for permission to file additional documents)
(For final disposal)
Date : 17/12/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. V. Giri, Sr.Adv.
Mr. K. V. Mohan,Adv.
Mr. R.K. Raghavan, Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel for the par ties at length, we do not find any reason to interfere w ith the impugned order. The special leave petition is dismissed.
However, liberty is given to the petitioner to move the High Court by filing a review petition within four weeks Signature Not Verified and Digitally signed by satisfy the Court that the Certificate of Dire ctor of Sukhbir Paul Kaur Date: 2014.12.18 16:21:48 IST Industries, as contemplated under the Industrial Policy and Reason:
Notification dated 15.11.1996 has been granted to the concerned -2- purchasing dealers. If such review is filed, the High Court is requested to decide the matter in accordance with law as expeditiously as possible.
In the event, the order that may be passed in review petition goes against the petitioner, it may approach this Court.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master