Supreme Court - Daily Orders
Commissioner Of Income Tax Iv vs Shreepati Holdings And Finance Ltd ... on 6 October, 2015
Ê ITEM NO.30 COURT NO.10 SECTION XIV
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) Diary No(s). 344/2015
(Arising out of impugned final judgment and order dated
22/09/2014 in CMWP No. 3321/2014 passed by the High Court of
Delhi at New Delhi)
NORTH DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
OM PRAKASH AND ORS. Respondent(s)
(Office report for directions)
Date : 06/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBERS]
For Petitioner(s) Mrs. Sushma Verma, Adv.
Mr. Sagar Sharma, Adv.
Mr. Praveen Swarup,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in curing the defects as well as delay in refiling the special leave petition is condoned.
List the matter before the Bench.
(SWETA DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.10.08
10:42:49 IST
Reason: