Supreme Court - Daily Orders
M/S Texmaco Rail And Engineers Ltd. vs Commissioner Of Income Tax Delhi -Ii on 5 December, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.45 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 (C) No(s).20662/2014
(Arising out of impugned final judgment and order dated 15/04/2014
in ITA No.244/2013 passed by the High Court Of Delhi At N. Delhi)
M/S KALINDEE RAIL NIRMAN (ENGINEERS) LTD Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX DELHI -II Respondent(s)
(With appln.(s) for permission to place addl. documents on record)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. S. Ganesh,Sr.Adv.
Mr. Aashish Gupta,Adv.
Mr. Aditya Mukharjee,Adv.
For M/s. Suresh A. Shroff & Co.,Advs.
For Respondent(s) Mr. Rahul Kaushik,Adv.
Ms. Rashmi Malhotra,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by the learned counsel for the respondent seeking adjournment for filing counter affidavit.
Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit, if any, may be filed within four weeks thereafter.
List the matter on 30th January, 2015. In the meantime, interim relief granted earlier Signature Not Verified Digitally signed by shall continue till 15th February, 2015. Sarita Purohit Date: 2014.12.08 14:59:39 IST Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar