Supreme Court - Daily Orders
Cit-Central-Ii vs M/S. Multi Screen Media (P) Ltd. on 5 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.32 COURT NO.11 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)......
CC No. 11207/2016
(Arising out of impugned final judgment and order dated 16/11/2015
in ITA No. 2057/2013 passed by the High Court of Bombay)
CIT-CENTRAL-II Petitioner(s)
VERSUS
M/S. MULTI SCREEN MEDIA (P) LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP, c/delay in refiling SLP
and office report)
Date : 05/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Tushar Mehta, ASG.
Mr. D. L. Chidananda, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 8712 of 2010.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.07.06 11:12:21 IST Reason: