Supreme Court - Daily Orders
Cit-Iii vs Sam Global Securities Ltd on 4 April, 2014
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ITEM NO.30 COURT NO.2 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)....../2014
CC 5262/2014
(From the judgement and order dated 02/09/2013 in ITA No.214/2013, of The
HIGH COURT OF DELHI AT N. DELHI)
CIT-III Petitioner(s)
VERSUS
SAM GLOBAL SECURITIES LTD Respondent(s)
With I.A. 1 (c/delay in filing SLP and office report ))
Date: 04/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Mr. D.L. Chidananda, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Mohan Parasaran, learned Solicitor General for the petitioner.
Delay condoned in filing special leave petition. Special leave petition is dismissed.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |