Commercial Tax Check Post,Ratanpur Vs. M/S.Perfect Thread Mills Ltd. [2009] INSC 88 (19 January 2009)
Judgment
SUPREME COURT OF INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).25047/2008 (From the judgment and order dated 27/11/2007 in STR No. 273/2007 of The HIGH COURT OF RAJASTHAN AT JAIPUR) COMMERCIAL TAX CHECK POST,RATANPUR Petitioner(s) VERSUS M/S.PERFECT THREAD MILLS LTD. Respondent(s) (With appln(s) for c/delay in filing SLP and office report) Date: 19/01/2009 This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.H. KAPADIA HON'BLE MR. JUSTICE AFTAB ALAM For Petitioner(s) Mr. Jatinder Kumar Bhatia,Adv.
For Respondent(s) Mr. Sandeep Bajaj, Adv.
Mr. P.V. Yogeswaran,Adv.
UPON hearing counsel the Court made the following ORDER Delay condoned.
Leave granted.
The appeal is allowed with no order as to costs.
(S. Thapar) (Madhu Saxena) PS to Registrar Court Master The signed order is placed on the file.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.344 OF 2009 (Arising out of SLP(C) No.25047 of 2008) COMMERCIAL TAX CHECK POST, RATANPUR ...APPELLANT (S) VERSUS ORDER Delay condoned.
Leave granted.
The issue is squarely covered by our two judgments in the case of Guljag Industries Department.
Accordingly, the Civil Appeal filed by the Department stands allowed with no order as to costs.
....................J.
