Supreme Court - Daily Orders
Viom Infra Networks Maharashtra Ltd. vs Thane Municipal Corporation . on 12 August, 2014
z ITEM NO.601 COURT NO.10 SECTION IIIA
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). 21521/2014
(Arising out of impugned final judgment and order dated 30/04/2014
in WP No. 4635/2014 passed by the High Court of Bombay)
VIOM INFRA NETWORKS MAHARASHTRA LTD. & ANR. Petitioner(s)
VERSUS
THANE MUNICIPAL CORPORATION & ORS. Respondent(s)
Date : 12/08/2014 This petition was taken up in mentioning today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Chinmoy Pradip Sharma,Adv.
Mr. Sharad Sharma,Adv.
Mr. Puneet Taneja,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Issue notice.
In the meantime, it is clarified that, as an interim measure, the respondents may determine the tax on the mobile towers under the Maharashtra Municipal Corporation Act, 1949 and raise demand on the petitioners. However, such demand shall not be enforce d against the petitioners during the pendency of the petition.
Tag with C.A. No.8114/2013.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.08.12
17:15:54 IST
Reason: