Supreme Court - Daily Orders
The Commissioner Of Income Tax 1 vs M/S Zila Sahkari Bank Ltd. on 29 January, 2015
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.45 COURT NO.9 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)....../2015
CC No(s). 7136/2014
(Arising out of impugned final judgment and order dated 23/10/2013
in ITA No. 43/2010 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
CIT Petitioner(s)
VERSUS
M/S ZILA SAHKARI BANK LTD Respondent(s)
(office report on default)
Date : 29/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Ms. Gunwant Dara, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite an undertaking having been given at the stage when the special leave petition was filed, counsel for the petitioner submits that those documents are not necessary for the resolution of the controversy in question.
The default on that count is condoned and the Registry is directed to act accordingly.
(USHA BHARDWAJ) (SNEH LATA SHARMA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.01.30
15:28:45 IST
Reason: