Supreme Court - Daily Orders
C.I.T. Central -1 New Delhi vs Sahara India Mutual Benefit Company ... on 3 February, 2014
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ITEM NO.64 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) No(s).9902/2013
(From the judgement and order dated 20/09/2012 in ITA No.851/2011 of The
HIGH COURT OF DELHI AT N. DELHI)
C.I.T. CENTRAL -1 NEW DELHI Petitioner(s)
VERSUS
SAHARA INDIA MUTUAL BENEFIT COMPANY LTD. Respondent(s)
(With prayer for interim relief and office report )
WITH
SLP(C) NO. 15363 of 2013
(With office report)
SLP(C) NO. 9903 of 2013
(With office report)
SLP(C) NO. 9904 of 2013
(With office report)
SLP(C) NO. 9905 of 2013
(With office report)
SLP(C) NO. 9906 of 2013
(With office report)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R.P. Bhat, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. Gaurav Dhingra, Adv.
Mr. Sahil Tagotra, Adv.
Ms. A. Subhashini, Adv.
Ms. Anil Katiyar,Adv.
Mr. S. Wasim A. Qadri, Adv.
For Respondent(s) Mr. Percy Pardiwala, Sr. Adv.
Mr. Aarohi Bhalla, Adv.
Mr. Satyen Sethi, Adv.
Mr. Subodh S. Patil, Adv.
Ms. Sujata Kurdukar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. R.P. Bhat, learned senior counsel for the Revenue, prays for time to enable the petitioners to file rejoinder. Same may be done within four weeks.
List the matters thereafter.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |