Supreme Court - Daily Orders
The Cit (Central) I vs Suresh Nanda on 21 April, 2014
¢ sc17211/2013
ITEM NO.15 COURT NO.11 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)........./2013
CC 17211/2013
(From the judgement and order dated 25/02/2013 in ITA No.100/2013 of
The HIGH COURT OF DELHI AT N. DELHI)
CIT NEW DELHI Petitioner(s)
VERSUS
SURESH NANDA Respondent(s)
WITH I.A.1 (C/delay in filing SLP)
WITH
S.L.P.(C)...CC NO. 18444 of 2013
WITH I.A.1 (C/delay in filing SLP and office report)
S.L.P.(C)...CC NO. 18644 of 2013
WITH I.A.1 (C/delay in filing SLP and office report)
Date: 21/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Shekhar,Sr.Adv.
Mr. S.A. Haseeb,Adv.
Ms. Richa Sharma,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. C.A. Sundaram,Sr.Adv.
Mr. R.N. Karanjawala,Adv.
Mr. Shivek Trehan,Adv.
for M/s. Karanjawala & Co.,Advs.
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
Respondent is appearing on caveat. Therefore, notice is waived.
1sc17211/2013 Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit may be filed within two weeks thereafter.
List the matters on 7th July, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2