Supreme Court - Daily Orders
Commissioner Of Income Tax vs Dewan Motors Investment Finance Ltd. on 20 August, 2014
â ITEM NO.61 REGISTRAR COURT. 1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s).
22197-22198/2013
C.I.T.,NEW DELHI Petitioner(s)
VERSUS
DEWAN MOTORS INVESTMENT FINANCE LTD. Respondent(s)
Date : 20/08/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr Navjot Neelam, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
Ms Priyanka Sony, Adv.
Mrs Rani Chhabra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner to supply complete set of pleadings to the ld. Counsel for the sole respondent in both matters.
Counter affidavit, if any, be filed within four weeks of the receipt of complete set of pleadings.
List again on 11.11.2014. Signature Not Verified
(PANKAJ BHANDARI) Digitally signed by Hema Joshi Date: 2014.08.23 Registrar 10:04:42 IST Reason: