Supreme Court - Daily Orders
Siemens Information Systems Ltd. vs Asst.Commr.Of I.T . on 29 June, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.57 COURT NO.7 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). 26404/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/02/2012
IN WP NO. 50/2011 PASSED BY THE HIGH COURT OF BOMBAY)
SIEMENS INFORMATION SYSTEMS LTD. PETITIONER(S)
VERSUS
ASST.COMMR.OF I.T & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE LENGTHY LIST OF DATES AND
INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 30871/2012
[WITH OFFICE REPORT]
SLP(C) NO. 4636/2014
[WITH OFFICE REPORT]
Date : 29/06/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. M.S. Syali, Sr. Adv.
Mr. Tarun Singh, Adv.
Mr. Aditya Raj Singh, Adv.
Mr. Shekhar Prit Jha, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Subhash C. Acharya, Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
Permission to file lengthy list of dates is granted. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.06.30 16:34:41 IST Reason: [VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER