Supreme Court: In the Entry Tax matter listed before a 9-judge bench of the Court, all the Advocates appearing in these matters are asked to file their respective submissions/compilations to Mr. Harish Salve, Ld. Senior Advocate as well as the Court as per the directions given via the order (2016 SCC OnLine SC 556) dated 11.05.2016 . The matters will be listed before the bench in the week commencing 18.07.2016.
In the aforementioned order, the bench of T.S. Thakur, CJ and R. Banumati and U.U. Lalit, JJ had refused to entertain the interim applications and had said that the matter should be finally heard in the month of July, 2016. The Court had also made clear that none of the counsel shall be permitted to seek any adjournment on the dates fixed for hearing. The Court had permitted Mr. Harish N. Salve to file a common comprehensive compilation of all submissions on each one of the questions that have been referred for determination by the larger Bench. This would include suggestions which other counsel appearing in the connected matters may have to make including citing the decided cases relied upon by them or any additional facets that they may like to project in support of their cases. [Jindal Stainless Ltd. v. State of Haryana, Civil Appeal No. 3453 of 2002, notice dated 20.06.2016]
