Supreme Court - Daily Orders
C.I.T.,Bhopal vs R.K.D.F.Education Society on 8 October, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
1
ITEM NO.9 COURT NO.3 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). 8001/2014
(Arising out of impugned final judgment and order dated 01/08/2013
in ITA No. 158/2010 passed by the High Court Of M.p At Jabalpur)
C.I.T.,BHOPAL Petitioner(s)
VERSUS
R.K.D.F.EDUCATION SOCIETY Respondent(s)
WITH
SLP(C) No. 8002/2014
(With Office Report)
SLP(C) No. 10275/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 11761/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 16589/2014
(With Office Report)
Date : 08/10/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. P. S. Narasimha, ASG
Mr. Rupesh Kumar, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. M. Y. Deshmukh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. M. Y. Deshmukh, learned counsel, has appeared and submitted Signature Not Verified that he has instructions to appear for the Digitally signed by respondent and shall file Vakalatnama within one week from Jayant Kumar Arora Date: 2014.10.11 10:55:56 IST Reason:
today.
He is permitted to do so. 2 Counter Affidavit be filed within four weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter.
List on 01.12.2014.
(Jayant Kumar Arora) (H. S. Parasher)
Sr. P.A. Court Master