Supreme Court - Daily Orders
Cit Jammu vs M/S Jay Ambey Aromatics on 6 January, 2014
ITEM NO.14 COURT NO.11 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)....../2013
CC 22135/2013
(From the judgement and order dated 05/02/2013 in ITA No.9/2013,
of The HIGH COURT OF J & K AT JAMMU)
CIT JAMMU Petitioner(s)
VERSUS
M/S JAY AMBEY AROMATICS Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Mohan Parasaran, SG
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Delay condoned.
Leave granted.
Tag with C.A.No.10395 of 2013.
[Usha Bhardwaj] [Sneh Bala Mehra] A.R-cum-P.S. Assistant Registrar