Supreme Court - Daily Orders
The C.I.T. -Iii Central-Iii vs Bombay Oil Industries Ltd. on 4 August, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.34 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(s).
6960/2013
(Arising out of impugned final judgment and order dated 18/06/2012
in ITA No. 782/2011 passed by the High Court of Bombay)
THE C.I.T. -III CENTRAL-III Petitioner(s)
VERSUS
BOMBAY OIL INDUSTRIES LTD. Respondent(s)
(Office Report on default)
Date : 04/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In spite of last chance, learned counsel for the petitioner has failed to file additional documents.
Further opportunity for filing additional documents is declined.
List the matter before the Court.
Signature Not Verified Digitally signed by Neeta Sapra (SONALI SAUND) (RENU DIWAN) Date: 2015.08.07 14:46:17 IST Reason: Sr. P.A. Court Master