Supreme Court - Daily Orders
State Of Gujarat Through Commissioner ... vs Reliance Industries Ltd And Ors. on 27 February, 2019
ITEM NO.9 REGISTRAR COURT. 1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 3996-3999/2017
STATE OF GUJARAT THROUGH COMMISSIONER
OF COMMERCIAL TAX AND ANR. Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD AND ORS. & ANR. Respondent(s)
WITH
SLP(C) No. 9403-9420/2017 (III)
Date : 27-02-2019 These petitions were called on for hearing today.
For Petitioner(s) Ms. Hemantika Wahi, AOR
Ms. Parul Luthra, Adv.
For Respondent(s) Mr. Vishnu Sharma, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Punya Garg, Adv.
Mr. Abhishek Jain, Adv.
Mr. Sunil Kumar Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.3996-3999/2017 Service is not complete on the sole respondent in SLP(C) No. 3998/2017. Despite last opportunity, defects in the vakalatnama and counter affidavit filed by the sole respondent in SLP(C) No. 3998/2017 have not been cured.
However, ld. Counsel for the sole respondent submitted that name of sole respondent viz. Reliance Petro Chemicals has been merged with respondent no. 1 viz. Reliance Industries Ltd. Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2019.02.28 16:57:57 IST in Reason: other connected matters. He has filed vakalatnama and counter affidavit in the name of Reliance Industries Ltd. According to him Reliance Petro Chemicals does not exist.
Item 9 -2-
He further submits that the aforesaid status of
non-existence of Reliance Petro Chemicals and its merger into Reliance Industries Ltd. has been communicated to the petitioner. Ld. Counsel for the petitioner seeks time to amend the cause title in SLP(C) No. 3998/2017.
Ld. Counsel for the petitioner may file application to amend the cause title within two weeks. If filed, be processed as per rules. Once the cause title is amended, hopefully, there will not be any defects in the vakalatnama and counter affidavit. Registry to prepare office report accordingly. SLP(C) Nos. 9403-9420/2017 Sole respondent has already filed counter affidavit. The matter stands complete.
Registry to process the same for listing before the Hon'ble Court, as per rules as and when the connected matter becomes ready.
ANIL LAXMAN PANSARE Registrar