Supreme Court - Daily Orders
Cit Central-Iii, Mumbai vs Vineeta Rajiv Srivastava on 17 November, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.30 COURT NO.14 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). 37464/2013
(Arising out of impugned final judgment and order dated
05/03/2013 in ITA No. 1142/2012 passed by the High Court of
Bombay)
CIT CENTRAL-III, MUMBAI Petitioner(s)
VERSUS
VINEETA RAJIV SRIVASTAVA Respondent(s)
(Office report for directions)
Date : 17/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to learned counsel for the petitioner to file affidavit with proof of dasti service, failing which the special leave petition shall stand dismissed without further reference to the Court.
(Neeta) (Chander Bala)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.11.17
17:00:38 IST
Reason: