STATE OF KARNATAKA Vs. ARADHYA ROPES AND SLINGS

JUDGEMENT

(1.) Heard Smt. Sujatha, learned AGA for the petitioner and Mr. Harish V.S. for the respondent. Learned AGA appearing for the petitioner submits that the questions involved in this revision petition and in STA Nos. 17 of 2010 and 122 and 123 of 2012 (Adeshwar Granites Private Limited, Bangalore District v The Additional Commissioner of Commercial Taxes, Zone II, Bangalore and Another : 2012(73) Kar. L.J. 435 (HC) (DB)) with connected matters are identical. She submits that STA Nos. 17 of 2010 and 122 and 123 of 2012 with connected appeals have already been disposed of by this Court vide judgment dated 13-7-2012. The Additional Commissioner of Commercial Taxes has carried the matter against the order dated 13-7-2012 to the Supreme Court being petitions for Special Leave to Appeal (Civil) Nos. 38579 to 38586 of 2012 and the same are pending for admissions. She also placed the order of the Supreme Court dated 2-8-2013 passed in the said SLPs on record.

(2.) From perusal of the order it appears that the Supreme Court has issued notice to the respondent in the SLPs. In view thereof, learned Counsel for the petitioner fairly states that the Supreme Court has yet not admitted the SLPs nor is there any interim order passed and in view thereof, this revision petition may be disposed of with liberty to the petitioner to proceed in accordance with law after disposal of the SLPs by the Supreme Court.

(3.) Learned Counsel appearing for the respondent has no objection for granting such liberty, without prejudice to the rights and contentions of the parties. In the circumstances, we do not find any reason to keep this petition pending any further and we dispose of the same with liberty to the petitioner to proceed in accordance with law after disposal of the SLPs by the Supreme Court. It is made clear, we have granted such liberty keeping all rights and contentions of the parties open.