Supreme Court - Daily Orders
C.I.T-Iv,Coibatore vs M/S Shiva Distilleries Ltd. on 17 February, 2014
ITEM NO.47 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 (Civil) No(s).19495/2012
(From the judgement and order dated 08/08/2011 in TCA No.162/2005 of The
HIGH COURT OF MADRAS)
C.I.T-IV,COIBATORE Petitioner(s)
VERSUS
M/S SHIVA DISTILLERIES LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gourab Banerji, ASG
Mr. Sahil Tagotra, Adv.
Mr. T.M. Singh, Adv.
MS. S. Chatterjee, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Pritesh Kapur, Adv.
Ms. Radha Rangaswamy,Adv.
UPON hearing counsel the Court made the following
O R D E R
List the matter for hearing on a non-miscellaneous day.
In the meantime, rejoinder affidavit, if any, may be filed within three weeks’ time finally.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |