Supreme Court - Daily Orders
M/S Remfry And Sagar Attorneys At Law vs C.I.T.-Xii New Delhi . on 10 February, 2015
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.8 COURT NO.8 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).
11761-11764/2013
(Arising out of impugned final judgment and order dated 17/01/2013
in CWP No. 8375/2010,17/01/2013 in CWP No. 8376/2010,17/01/2013 in
CWP No. 8377/2010,17/01/2013 in CWP No. 8378/2010 passed by the
High Court Of Delhi At New Delhi)
M/S REMFRY & SAGAR ATTORNEYS-AT-LAW Petitioner(s)
VERSUS
C.I.T.-XII NEW DELHI & ANR. Respondent(s)
(FOR FINAL DISPOSAL)
Date : 10/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.Chidambaran,Sr.Adv.
Mr. Ajay Vohra,Sr.Adv.
Mr. C.Abrol,Adv.
Mr. S.Bhardwaj,Adv.
Ms. Kavita Jha,Adv.
Mr. Satya Mitra Garg,Adv.
For Respondent(s) Mr. Arijit Prasad,Adv.
Ms. Gargi Khanna,Adv.
Mrs. Anil Katiyar,Adv.
Ms. Sneh Iyer,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with SLP(C)No. 34451 of 2012.
Signature Not Verified Digitally signed by(SUMAN WADHWA) (JASWINDER KAUR) Suman Wadhwa Date: 2015.02.12 11:28:57 IST AR-cum-PS COURT MASTER Reason: