Supreme Court - Daily Orders
C.I.T(Cen) Kanpur vs M/S Arjun Sahkari Awas Samiti Ltd. on 2 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.2 COURT NO.12 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)......CC No(s).
19686/2012
(Arising out of impugned final judgment and order dated 23/02/2012
in ITA No. 216/2009 passed by the High Court Of Judicature at
Allahabad)
C.I.T(CEN) KANPUR Petitioner(s)
VERSUS
M/S ARJUN SAHKARI AWAS SAMITI LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. P.S. Patwalia, ASG
Mr. Ashok K. Srivastava, Adv.
Mr. Rajat Singh, Adv.
Mr. Archit Upadhayay, Adv.
Ms. Natasha Vinayak, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(Ashok Raj Singh) (Suman Jain) Signature Not Verified Digitally signed by Deepak Court Master Court Master Mansukhani Date: 2015.07.06 17:52:17 IST Reason: Ashok Raj Singh used the digital card signature of Mr. Deepak Mansukhani, Court Master