Supreme Court - Daily Orders
Alstom T&D India Ltd. vs Dy.Cit Company Circle-I(1),New Delhi on 21 July, 2014
ITEM NO.57 COURT NO.4 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). 21203/2013
(Arising out of impugned final judgment and order dated 31/08/2012
in TCA No.238/2012 passed by the High Court Of Madras)
ALSTOM T&D INDIA LTD. Petitioner(s)
VERSUS
DY.CIT COMPANY CIRCLE-I(1),NEW DELHI Respondent(s)
(With prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Bhoomika Choudhary,Adv.
Ms. Kavita Jha,Adv.
For Respondent(s) Mr. Ranjit Kumar,SG
Ms. Reena Singh,Adv.
Ms. Sriparna Chatterjee,Adv.
Mr. Arijit Prasad,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It has been submitted by Ms. Bhoomika Choudhary, learned counsel, appearing on behalf of the petitioner that Mr. Ajay Vohra, learned counsel, who was to appear for the petitioner, is in personal difficulty.
In view of this, list the matter on 1st August, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.24 14:50:29 IST Reason: