Supreme Court - Daily Orders
Steel Authority Of India Ltd vs Additional Commissioner Of Income Tax, ... on 11 July, 2016
B IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D.NO(S).7329 OF 2016
DR. P.C. RISHI Appellant(s)
VERSUS
M/S AMBIT CORPORATION AND ORS Respondent(s)
O R D E R
Delay condoned.
We do not find any ground to interfere, accordingly, the appeal is dismissed.
Pending application(s), if any, stand(s) disposed of.
................J. (V. GOPALA GOWDA) ..................J. (ADARSH KUMAR GOEL) NEW DELHI, JULY 11, 2016 Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.07.13 17:51:31 IST Reason: ITEM NO.24 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Diary No(s). 7329/2016 DR. P.C. RISHI Appellant(s) VERSUS M/S AMBIT CORPORATION AND ORS Respondent(s) (with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal and office report) Date : 11/07/2016 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Pradeep Mishra, Adv.
Ms. Mukta Sharma, Adv.
Mr. Avneesh Garg, Adv.
Mr. P. V. Saravana Raja,Adv.
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Mahesh Agarwal, Adv. Ms. Shally Bhasin, Adv. Mr. Paras Anand, Adv.
Ms. Shruti Garg, Adv.
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
We do not find any ground to interfere, accordingly, the appeal is dismissed.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)