Supreme Court - Daily Orders
C.I.T Hyderabad vs M/S Shriram Chits P.Ltd. on 14 March, 2014
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ITEM NO.17 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 (Civil)....../2014
CC 1056/2014
(From the judgement and order dated 09/07/2013 in ITT No.22/2013 of The
HIGH COURT OF A.P AT HYDERABAD)
C.I.T HYDERABAD Petitioner(s)
VERSUS
M/S SHRIRAM CHITS P.LTD. Respondent(s)
With I.A. 1 (c/delay in filing SLP and office report)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R.P. Bhat, Sr. Adv.
Mr. S.Wasim A. Qadri, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. R.P. Bhat, learned senior counsel for the petitioner.
Delay condoned.
Special Leave Petition is dismissed.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |