Supreme Court - Daily Orders
C.I.T., Chennai vs M/S.Durr India Pvt.Ltd on 2 July, 2014
ITEM NO.13 COURT NO.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
Petition(s) for Special Leave to Appeal (C)......
CC No(s). 7958/2014
(Arising out of impugned final judgment and order dated 05/11/2013
in TC 403/2009 passed by the High Court Of Madras)
C.I.T., CHENNAI Petitioner(s)
VERSUS
M/S.DURR INDIA PVT.LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Arijit Prasad, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Mukul Rohatgi, learned Attorney General, for the petitioner.
Delay in filing special leave petition is condoned.
Special leave petition is dismissed.
Signature Not Verified Digitally signed by(RAJESH DHAM) (RENU DIWAN) Rajesh Dham Date: 2014.07.02 16:38:27 IST COURT MASTER COURT MASTER Reason: