M/S GENNEX LABORATORIES LTD. Vs. THE COMMERCIAL TAX OFFICER, HYDERABAD & ANR.
LAWS(SC)-2017-7-77
SUPREME COURT OF INDIA
Decided on
July 10,2017
M/S Gennex Laboratories Ltd.
Appellant
VERSUS
The Commercial Tax Officer, Hyderabad And Anr.
Respondents
JUDGEMENT
KURIAN,J. -
(1.) CIVIL APPEAL NO. 8765 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 19430 OF 2015.
1.Leave granted.
(2.) This is a case where the appellant is aggrieved by the order dated 12.09.2014 passed by the High Court in Writ Petition No. 1684 of 2014.
(3.) In the nature of the order we propose to pass in this case, we have to necessarily refrain ourselves from any discussion on merits. Suffice only to note that, among other things, the High Court has noted the fact that the appellant had not availed the statutory remedy open to them before the Sales Tax Tribunal.;
(2.) This is a case where the appellant is aggrieved by the order dated 12.09.2014 passed by the High Court in Writ Petition No. 1684 of 2014.
(3.) In the nature of the order we propose to pass in this case, we have to necessarily refrain ourselves from any discussion on merits. Suffice only to note that, among other things, the High Court has noted the fact that the appellant had not availed the statutory remedy open to them before the Sales Tax Tribunal.;
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