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C.I.T.-Iii,Pune vs Rajasthan And Gujarati Charitable ... on 2 July, 2014

\230   ITEM NO.43                              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). 9577/2014

  (Arising out of impugned final judgment and order dated 28/01/2013
  in ITA 1562/2012 passed by the High Court Of Bombay)

  C.I.T.-III,PUNE                                                        Petitioner(s)

                                                  VERSUS

  RAJASTHAN & GUJARATI CH. FOUN. POONA                                   Respondent(s)

  WITH SLP(C) No. 9891/2014

  Date :02/07/2014 These petitions were called on for hearing today.

  CORAM :
                              HON’BLE MR. JUSTICE ANIL R. DAVE
                              HON’BLE MR. JUSTICE VIKRAMAJIT SEN

  For Petitioner(s)                   Ms. P.S. Narasimha,ASG
                                      Mr. Manish Pushkarna,Adv.
                                      Ms. Tanushree Sinha,Adv.
                                      Mrs. Anil Katiyar,Adv.

  For Respondent(s)                   Mr. Prateek Chadha,Adv.
                                      Ms. Mihira Sood,Adv.
                                      Mr. Santosh Krishnan,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

SLP(C)No.9891 of 2014 :

Mr. Prateek Chadha, learned counsel, appearing on behalf of Ms. Mihira Sood, learned Advocate-on-Record, has submitted that he has instructions to apear for the respondent and will file Vakalatnama.

He may do so within one week from today. List both the matters on 30th July, 2014.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar