Supreme Court - Daily Orders
M/S Patel Knr Jv vs The Commissioner Of Income Tax-24 &Amp ... on 8 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.38 COURT NO.2 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).10247/2014
(Arising out of impugned final judgment and order dated 28/02/2014
in WP No.422/2013 passed by the High Court Of Bombay)
M/S PATEL KNR JV Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX-24 & ORS. Respondent(s)
(For final disposal)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V. Giri,Sr.Adv.
Mr. Ananga Bhattacharyya,Adv.
Mr. Rohit Rao N.,Adv.
Mr. Mukund P. Unny,Adv.
For Respondent(s) Ms. Poornima Bhat,Adv.
Mr. H. Raghavendra Rao,Adv.
For Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel.
The impugned judgment delivered by the High Court does not require any interference. The special leave petition is dismissed. Pending application, if any, stands disposed of.
However, we feel that the reasons for transfer of the case have been informed to the petitioner in more detail at the time of the present proceedings and therefore, looking at the peculiar facts of the case, it Signature Not Verified Digitally signed by would be open to the petitioner to make a representation SARITA PUROHIT Date: 2016.08.10 11:40:04 IST Reason: against the transfer of the proceedings from Mumbai to Hyderabad.
1If such a representation is made to the Commissioner of Income Tax, Mumbai, within two weeks from today, it shall be considered objectively and shall be decided within two weeks from the date of receipt of such a representation.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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