Supreme Court - Daily Orders
M/S.Gujarat Coop.Milk Marketing ... vs Commnr., Trade Tax, U.P. on 30 January, 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1146 OF 2006
M/S.GUJARAT CO-OP.MILK MARKETING APPELLANT
FEDERATION LTD.
VERSUS
COMMISSIONER OF TRADE TAX, U.P. RESPONDENT
O R D E R
1. After arguing the matter for quite some time, Shri S.Ganesh, learned senior counsel appearing for the appellant, on instructions, seeks permission of this Court to withdraw the appeal, with liberty to file an appropriate Review Petition before the High Court.
2. Permission sought for is granted and the Civil Appeal is disposed of as withdrawn
3. We grant one week time to the appellant to file appropriate Review Petition before the High Court. If such a Review Petition is filed, we request the High Court to : 2 : decide the same on merits without reference to the period of limitation.
Ordered accordingly.
.......................J. (H.L. DATTU) .......................J. (S.A. BOBDE) NEW DELHI;
JANUARY 30, 2014
ITEM NO.102 COURT NO.3 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 1146 OF 2006 M/S.GUJARAT COOP.MILK MARKETING FED.LTD. Appellant (s) VERSUS COMMNR., TRADE TAX, U.P. Respondent(s) (With appln(s) for seeking permission to place on record rejoinder affidavit and office report ) Date: 30/01/2014 This Appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Mr.S.Ganesh, Sr.Adv.
Mr.Nitish Massy, Adv.
Mr.Sanjeev K.Kapoor, Adv. for M/S. Khaitan & Co.,Advs.
For Respondent(s) Mr.S.R.SIngh, Sr.Adv.
Mr.Sudeep Kumar, Adv.
For Mr.Ravi P.Mehrotra, Adv. Mr. Kamlendra Mishra,Adv.(NP) UPON hearing counsel the Court made the following O R D E R The appeal is disposed of as withdrawn, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar
(signed order is placed on the file)