Supreme Court - Daily Orders
M/S Om Sons International Tr.Partner vs C.I.T Jalandhar on 24 February, 2014
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ITEM NO.38 COURT NO.10 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) No(s).11466/2012
(From the judgement and order dated 12/07/2011 in ITA No.869/2010 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
M/S OM SONS INTERNATIONAL TR.PARTNER Petitioner(s)
VERSUS
C.I.T JALANDHAR Respondent(s)
(With prayer for interim relief and office report)
Date: 24/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Aftab Ali Khan, Adv.
Ms. Arna Das, Adv.
for Mr. Rameshwar Prasad Goyal, Adv.(N.P.)
For Respondent(s) Mr. Rajiv Dutta, Sr. Adv.
Ms. Sadhna Sandhu, Adv.
Ms. Tanushree Sinha, Adv.
for Mrs. Anil Katiyar, Adv. (N.P.)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner does not want to press this Special Leave Petition.
The Special Leave Petition is, accordingly, dismissed as not pressed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) |
|Sr. P.A. | |Assistant Registrar |