Supreme Court - Daily Orders
Orissa Rural Housing Development ... vs The Asst. Commisioner Of Income Tax on 19 August, 2014
$ ITEM NO.43 COURT NO.1 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). 7760-7761/2013
(Arising out of impugned final judgments and orders dated 15/12/2011
in WP No. 4554/2011 and dated 17/10/2012 in RVWP No. 8/2012 passed by
the High Court Of Orissa At Cuttack)
ORISSA RURAL HOUSING & DEV. CORP. LTD Petitioner(s)
VERSUS
THE ASST. COMMISIONER OF INCOME TAX, CIR Respondent(s)
(With prayer for interim relief and office report)
Date : 19/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sanjeeb Panigrahi,Adv.
Mr. Siddhartha Chowdhury ,Adv.
For Respondent(s) Mr. N.K. Kaul, ASG
Ms. Meenakshi Grover, Adv.
Mr. D.L. Chidanand, Adv.
Mrs. Anil Katiyar ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for time to file rejoinder affidavit. Same may be done within six weeks.
Signature Not VerifiedList the special leave petitions thereafter.
Digitally signed by NEETU KHAJURIA Date: 2014.08.20 17:06:20 IST Reason: (Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master