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C.I.T(Tds), Hyderabad vs M/S. Greater Hyderabad Municipal ... on 3 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

     ITEM NO.18                               COURT NO.13                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)......
                                                 CC No. 13498/2015

     (Arising out of impugned final judgment and order dated 27/11/2014
     in ITA No. 676/2014 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     C.I.T(TDS), HYDERABAD                                               Petitioner(s)

                                                     VERSUS

     M/S. GREATER HYDERABAD MUNICIPAL CORPORATION                        Respondent(s)

     (With appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP and office report)

     Date : 03/08/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                         Mr. P. S. Patwalia, ASG.
                                         Mr. Tara Chandra Sharma, Adv.
                                         Mr. S. Wasim A. Qadri, Adv.
                                         Mr. T. C. Sharma, Adv.
                                         Mrs. Anil Katiyar, Adv.

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Leave granted.

The matter to be heard along with SLP (C)No. 19148 of 2015 @ SLP CC No. 12129 of 2015.

Reason: (Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER