Supreme Court - Daily Orders
Cit-Iv vs Vijay M Mistry Construction Ltd on 17 February, 2014
ITEM NO.27 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 (Civil)....../2014
CC 2576/2014
(From the judgement and order dated 10/01/2011 in TA No.1090/2009 of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
CIT-IV Petitioner(s)
VERSUS
VIJAY M MISTRY CONSTRUCTION LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Mr. Rahul Kaushik, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. R.K. Patel, Adv.
Ms. Manisha T.Karia, Adv.
Mr. S.M. Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
Upon perusing the paper book, it has come to our notice that there is a delay of 1024 days in filing this Special Leave Petition and we do not find any justified reason to condone this huge delay.
The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) |
|Sr. P.A. | |Assistant Registrar |