Supreme Court - Daily Orders
M/S Palam Gas Service vs Commissioner Of Income Tax on 17 April, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.42 COURT NO.6 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) Diary No(s).
36296/2014
(Arising out of impugned final judgment and order dated 25/06/2014
in ITA No. 9/2014 passed by the High Court Of Himachal Pradesh At
Shimla)
M/S PALAM GAS SERVICE Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
(office report on default)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Elangbam P.S., Adv.
Mr. Raj Kumar Mehta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time is granted to the learned counsel for the petitioner to cure the defects as pointed out in the Office report dated 27th February, 2015.
(DEEPAK MANSUKHANI) (PARDEEP KUMAR)
COURT MASTER AR-cum-PS
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.04.17
17:09:17 IST
Reason: