Supreme Court - Daily Orders
Cit-Ii vs Haware Engineers & Builders Pvt Ltd on 27 January, 2014
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ITEM NO.23 COURT NO.3 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 (Civil)....../2014
CC 882/2014
(From the judgement and order dated 20/03/2013 in ITA No.57/2012, of The
HIGH COURT OF BOMBAY)
CIT-II Petitioner(s)
VERSUS
HAWARE ENGINEERS & BUILDERS PVT LTD Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gourab Banerji, ASG
Mr. T.M. Singh, Adv.
Ms. Reena Singh, Adv.
Mrs Anil Katiyar,Adv.
Mr. S.Harsha Peechara, Adv.
For Respondent(s) Mr. Amit Gupta, Adv.
Mr. Sarwa Mitter, Adv.
for M/s. Mitter & Mitter Co., Advs.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Shri Amit Gupta, learned counsel who appears on caveat accepts notice.
Tag with SLP(C) No. 16627 of 2012 (CC No. 8623/2012).
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |