Supreme Court - Daily Orders
C.I.T.,New Delhi vs M/S.Mitsui & Co.Ltd.,New Delhi on 4 April, 2014
ITEM NO.204 COURT NO.3 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 (Civil) No(s).1331-1332/2009
(From the judgement and order dated 23/10/2007 in ITA No.145/1987,ITA
No.146/1987 of the HIGH COURT OF DELHI AT N. DELHI)
C.I.T.,NEW DELHI Petitioner(s)
VERSUS
M/S.MITSUI & CO.LTD.,NEW DELHI Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and prayer
for interim relief and office report )
(for final disposal)
WITH SLP(C) NO. 26110 of 2008
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and prayer
for interim relief and office report )
(for final disposal)
Date: 04/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.R.P.Bhat, Sr.Adv.
Mr.Arijit Prasad, Adv.
Mrs.Anil Katiyar, Adv.
For Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr.Mayank Nagi, Adv.
Mr.H. Singh Anand, Adv.
Mr. Shekhar Prit Jha,Adv.
Mr.Mayank Nagi,Adv.
Mr.H.Singh Anand, Adv.
Mr. Jagjit Singh Chhabra, Adv.
UPON hearing counsel the Court made the following
O R D E R
List the matters on a non-miscellaneous day for final disposal after summer vacation.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar