Supreme Court - Daily Orders
The Cit-Ii, Pune vs M/S Brahma Associates on 3 July, 2014
* ITEM NO.38 COURT NO.5 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). 38862/2013
(Arising out of impugned final judgment and order dated 20/03/2013
in ITA 91/2012 passed by the High Court Of Bombay)
THE CIT-II, PUNE Petitioner(s)
VERSUS
M/S BRAHMA ASSOCIATES Respondent(s)
(with prayer for interim relief and office report)
Date : 03/07/2014 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. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Alok Dhir, Adv.
Ms. Vinita Sasidharan, Adv.
Mr. Rohit K.Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Counter Affidavit be filed within two weeks. Rejoinder Affidavit, if any, be filed within four weeks thereafter.
List on 01.09.2014.
(Jayant Kumar Arora) (Sneh Bala Mehra) Signature Not Verified Digitally signed by Sr. P.A. Assistant Registrar Jayant Kumar Arora Date: 2014.07.05 10:55:50 IST Reason: