Supreme Court - Daily Orders
C.I.T., Panaji, Goa vs Dolphin & Co.Gabmar Apartments on 14 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.33 COURT NO.2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10988/2013
(Arising out of impugned final judgment and order dated 28/03/2012
in CA No. 8/2012 passed by the High Court Of Judicature at Bombay,
Bench at Goa)
C.I.T., PANAJI, GOA Petitioner(s)
VERSUS
DOLPHIN & CO.GABMAR APARTMENTS Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. N.K.Kaul,ASG
Mr. T.M. Singh,Adv.
Ms. Rashmi Malhotra,Adv.
Mr. Bhuvan Mishra,Adv.
Mrs. Anil Katiyar,Adv.
For Mr. B.V. Balaram Das,Adv.(Not present)
For Respondent(s) Mr. Yashraj Singh Deora,Adv.
Ms. Shreya Agrawal,Adv.
Ms. Priyadarshinee Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
Signature Not Verified(Anita Malhotra) Digitally signed by ANITA MALHOTRA Date: 2016.03.16 (Sneh Bala Mehra) 10:24:25 IST Reason: Court Master Assistant Registrar