Supreme Court - Daily Orders
Cit-Iv,Hyderabad vs M/S Margadarshi Chit Fund Pvt Ltd on 30 July, 2014
ITEM NO.47 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) No(s). 9457/2014
(Arising out of impugned final judgment and order dated 10/07/2013
in ITA No. 228/2013 passed by the High Court Of A.p At Hyderabad)
CIT-IV,HYDERABAD Petitioner(s)
VERSUS
M/S MARGADARSHI CHIT FUND PVT LTD Respondent(s)
(with office report)
Date : 30/07/2014 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. P.S. Narsimha, ASG
Mr. Ashok K. Srivastava, Adv.
Ms. Rashmi Malhotra, Adv.
For Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. G. V. S. Jagannadha Rao, Adv.
Mr. Sajith. P, Adv.
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.08.02
10:41:09 IST
Reason: