Supreme Court - Daily Orders
C.I.T Central-Ii vs M/S Parle Beverages Ltd. on 27 January, 2014
ITEM NO.42 COURT NO.3 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) No(s).20642/2012
(From the judgement and order dated 15/09/2011 in TA No.2792/2009 of the
HIGH COURT OF JUDICATURE AT BOMBAY)
C.I.T CENTRAL-II Petitioner(s)
VERSUS
M/S PARLE BEVERAGES LTD. Respondent(s)
(With office report )
WITH SLP(C) NO. 20644 of 2012
(With office report)
Date: 27/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Manish Pushkarna, Adv.
Ms.Sriparna Chatterjee, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr.P.J.Pardiwalla, Sr.Adv.
Mr.Atul K.Jasani, Adv.
Mr. Rashmikumar Manilal Vithlani,Adv.
Mr. Nikhil Nayyar, Adv.
Ms.Akanksha, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar