Supreme Court - Daily Orders
C.I.T Ahmedabad Iii vs Riddhi Steel &Amp Tubes P.Ltd. on 7 July, 2014
¼ ITEM NO.27 COURT NO.5 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)........../2014
(CC No(s).8556/2014)
(Arising out of impugned final judgment and order dated 01/10/2013
in ITA No.846/2013 passed by the High Court Of Gujarat At
Ahmedabad)
C.I.T AHMEDABAD III Petitioner(s)
VERSUS
RIDDHI STEEL & TUBES P.LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 07/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohatgi,AG
Mr. Manish Pushkarna,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on 5th September, 2014. Dasti service, in addition, is permitted.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.11 13:19:56 IST Reason: