Supreme Court - Daily Orders
Suresh Kumar P.P. vs The Deputy Director, Directorate ... on 7 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
ITEM NO.15 Court 5 (Video Conferencing) SECTION XI-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.13128/2020
(Arising out of impugned final judgment and order dated 14-08-2020
in WA No. 943/2020 passed by the High Court of Kerala at Ernakulam)
SURESH KUMAR P.P. & ANR. Petitioner(s)
VERSUS
THE DEPUTY DIRECTOR, DIRECTORATE GENERAL Respondent(s)
OF GST INTELLIGENCE (DGGI) & ORS.
(With appln.(s) for IA No.113365/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 07-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Mathai M. Paikaday, Sr. Adv.
Mr. Amit Singh, Adv.
Mr. Sunil Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2021.01.07 16:39:15 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master