Supreme Court - Daily Orders
Cit-Iv vs National Mineral Development Corp. Ltd on 15 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.36 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). 11764/2014
(Arising out of impugned final judgment and order dated 13/08/2013
in ITTA No.330/2013 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
CIT-IV Petitioner(s)
VERSUS
NATIONAL MINERAL DEVELOPMENT CORP. LTD Respondent(s)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Madhurima Tatia,Adv.
Mr. T.M. Singh,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. K. Raghavacharuvlyu,Adv.
Mr. Kailash Pandey,Adv.
Mr. Ranjeet Singh,Adv.
Ms. Arunima Pal,Adv.
Mr. Chandra Prakash,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the respondent, list the matter on 3rd November, 2014.
In the meantime, counter affidavit and rejoinder affidavit may be filed by the parties.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.17 17:47:40 IST Reason: