Supreme Court - Daily Orders
Ravinder Kumar Gugnani vs Cit,Haryana on 5 May, 2014
hITEM NO.21 COURT NO.9 SECTION IVB
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 (Civil)....../2014
CC 6816/2014
(From the judgement and order dated 13/12/2013 in ITA No.42/2013
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
RAVINDER KUMAR GUGNANI Petitioner(s)
VERSUS
CIT,HARYANA Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC NO. 7162 of 2014
(With appln(s) for c/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 7170 of 2014
(With appln(s) for c/delay in filing SLP and office report)
Date: 05/05/2014 These Petitions were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. Rakesh Gupta, Adv.
Mr. Rishabh Kapoor, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar