Supreme Court - Daily Orders
Director, Income Tax (International ... vs M/S Hyundai Heavy Industries Co. Ltd. ... on 21 July, 2014
È ITEM NO.46 COURT NO.4 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)........../2014
(CC No(s).7295/2014)
(Arising out of impugned final judgment and order dated 05/08/2013
in ITA No.3/2012 passed by the High Court Of Uttarakhand At
Nainital)
DIRECTOR ,INCOME TAX Petitioner(s)
VERSUS
M/S HYUNDAI HEAVY INDUSTRIES CO. LTD Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Arijit Prasad,Adv.
Ms. Aparajita Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Harish Salve,Sr.Adv.
Ms. Shashi Kapila,Adv.
Mr. Vikas Mehta,Adv.
Mr. R.R. Maurya,Adv.
Mr. Rajat Sehgal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned Issue notice.
Mr. Harish Salve, learned senior counsel, appearing on behalf of Mr. Vikas Mehta, learned Advocate-on-Record, appearing on caveat, accepts notice for the respondent.
Notice is therefore waived.
Counter affidavit may be filed within three weeks Signature Not Verified Digitally signed by from today. Sarita Purohit Date: 2014.07.24 14:50:38 IST Reason: 1 Rejoinder affidavit, if any, may be filed within three weeks thereafter.
List the matter for final disposal on 23rd September, 2014.
Tag with SLP(C)Nos.1407-1408/2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2