Supreme Court - Daily Orders
M/S Elite Buildwell Pvt Ltd vs Cit on 28 April, 2014
\236ITEM NO.36 COURT NO.9 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 (Civil) No(s).10435/2014
(From the judgement and order dated 20/12/2013 in WPC
No.1131/2013 of The HIGH COURT OF DELHI AT N. DELHI)
M/S ELITE BUILDWELL PVT LTD Petitioner(s)
VERSUS
CIT & ANR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief and office report)
WITH
SLP(C) NO. 10756 of 2014
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief and office report)
Date: 28/04/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Sanya Talwar, Adv.
for Mr. Pradeep Kumar Bakshi, Adv. (N.P.)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar