Supreme Court - Daily Orders
Commissioner Of Income Tax-1 vs Chankaya Developers on 24 November, 2014
Bench: Anil R. Dave, N.V. Ramana
ITEM NO.45 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 (C) No(s).18743/2014
(Arising out of impugned final judgment and order dated 10/12/2013
in TA No.955/2013 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF INCOME TAX-1 Petitioner(s)
VERSUS
CHANKAYA DEVELOPERS Respondent(s)
Date : 24/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Purnima Bhat Kak,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Sameer Singh,Adv.
Mr. Ajay Singh,Adv.
Dr. Sushil Balwada,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sameer Singh, learned counsel, appearing on behalf of Dr. Sushil Balwada, learned Advocate-on-Record, has submitted that he has instructions to appear for the respondent and has prayed for some time to file vakalatnama and counter affidavit.
He may file vakalatnama within one week and counter affidavit within four weeks from today.
Rejoinder affidavit, if any, may be filed within four weeks thereafter.
List the matter on 2nd February, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.11.26 13:57:07 IST Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar