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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 10242    of 2017 K. NAVEEN KUMAR                                    Appellant(s)                                 VERSUS COMMERCIAL TAX OFFICER & ANR.                      Respondent(s)

J U D G M E N T KURIAN, J. 1. Mr.  V.V.S.  Rao,  learned  senior  counsel  appearing  for  the appellant, seeks indulgence of this Court for one more chance to the appellant for purging the contempt. 2. We permit the appellant to present himself before the High Court  with  a  DD  drawn  in  the  name  of  Commercial  Tax  Officer concerned of an amount of Rs.42,08,818/- and two DDs for a total sum of Rs.2,00,000/- (one lakh each in the names of the Telangana State  Legal  Services  Authority  and  Andhra  Pradesh  State  Legal Services Authority) and also present himself before the High Court with a written apology and also make an apology in the open court on Thursday, the 17th August, 2017. 3. We make it clear that in the event of the appellant taking steps in terms of what is noted above, it will be open to the High Court to pass appropriate orders, de hors the stand already taken in the impugned order.  In order to enable this order to be worked out, the arrest, as ordered by the High Court, will be deferred for a period of one month.

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4. The appeal is accordingly disposed of. 5. We make it clear that we have not expressed any opinion on the merits of the case. 6. Pending applications, if any, shall also stand disposed of.   

..........................J.                 (KURIAN JOSEPH)

..........................J.         (R. BANUMATHI)

New Delhi, AUGUST 10, 2017.

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OUT TODAY ITEM NO.11               COURT NO.6               SECTION XII-A                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).  10242/2017 K. NAVEEN KUMAR                                    Appellant(s)                                 VERSUS COMMERCIAL TAX OFFICER & ANR.                      Respondent(s) (FOR ADMISSION and IA No.70173/2017-EX-PARTE STAY and IA  No.70171/2017-SUSPENSION OF SENTENCE)

Date : 10-08-2017 This appeal was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. V.V.S. Rao,Sr.Adv.

Mr. Harinath Gupta,Adv. Mr. S. Udaya Kumar Sagar,Adv. Ms. Bina Madhavan,Adv. Mr. Mrityunjai Singh,Adv. Ms. Swati Bhardwaj,Adv. Ms. Ramandeep Kaur,Adv. Ms. Elizabeth Anthony,Adv. For M/s. Lawyer S Knit & Co.

                   For Respondent(s)                      

UPON hearing the counsel the Court made the following                        O R D E R

In terms of the signed non-reportable judgment, the appeal is disposed of.

(MAHABIR SINGH)                           (RENU DIWAN)  COURT MASTER                               ASSISTANT REGISTRAR  

(Signed non-reportable judgment is placed on the file)