Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10175 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 4896 OF 2016 ]
HINDUSTAN AERONAUTICS LTD. Appellant(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by
the interim order dated 13.01.2016 in Writ Tax No. 24
of 2016 on the file of the High Court of judicature
at Allahabad.
3. By interim order dated 26.02.2016, we directed
the parties to maintain status quo with regard to
JUDGMENT
demand until further orders.
4. In the nature of the contention taken between the
parties, we are of the view that it will be in the
fitness of things that the High Court disposes of the
Writ Petition expeditiously.
5. Therefore, this appeal is disposed of with a
request to the High Court to dispose of Writ Tax No.
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24 of 2016 expeditiously and preferably within one
year.
6. Till the Writ Petition is finally disposed of by
the High Court, the interim order granted by this
Court on 26.02.2016 shall continue to operate.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
October 17, 2016.
JUDGMENT
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