Supreme Court - Daily Orders
C.I.T. vs M/S.Wipro Ge Medical System Pvt.Ltd. on 21 July, 2014
\ ITEM NO.27 COURT NO.4 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)
.
10479/2014
(Arising out of impugned final judgment and order dated 17/12/2013
in ITA No. 925/2007 passed by the High Court Of Karnataka At
Bangalore)
C.I.T. & ANR. Petitioner(s)
VERSUS
M/S.WIPRO GE MEDICAL SYSTEM PVT.LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. H.R. Rao, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Shashi Mathews, Adv.
Mr. Tushal Gupta, Adv.
Ms. Vibhooti Malhotra, Adv.
Mr. R. Chandachud, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed. Signature Not Verified Digitally signed by
(Jayant Kumar Arora) (Sneh Bala Mehra) Jayant Kumar Arora Date: 2014.07.22 17:10:23 IST Sr. P.A. Assistant Registrar Reason: