Supreme Court - Daily Orders
Sea Face Park Co.Op. Housing Society Ltd vs Income Tax Officer on 21 January, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.5 COURT NO.3 SECTION IX
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).26009/2013
(Arising out of impugned final judgment and order dated 11/08/2009
in ITA No.1340/2009 passed by the High Court Of Bombay)
SEA FACE PARK COOP HOUSING SOCIETY LTD Petitioner(s)
VERSUS
INCOME TAX OFFICER Respondent(s)
(With appln. (s) for c/delay in filing SLP and interim relief and
office report)
Date : 21/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Shiv Kumar Suri,Adv.
Mr. Saswat Patnaik,Adv.
Mr. S. Suri,Adv.
For Respondent(s) Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A.No.3271 of 2012. By way of costs, Rs.25,000/- shall be paid by the petitioner in the Prime Minister Relief Fund within one week from today. Receipt of the payment shall be produced before the Registry within two weeks from today.
Signature Not Verified(Sarita Purohit) Digitally signed by (Sneh Bala Mehra) Sarita Purohit Date: 2015.01.24 13:30:11 IST Court Master Assistant Registrar Reason: