Supreme Court - Daily Orders
Dit vs Maharashtra Industrial Dev. Corp. on 13 October, 2014
Bench: Anil R. Dave, Kurian Joseph, R.K. Agrawal
ITEM NO.2 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 (C) No(s). 9891/2014
(Arising out of impugned final judgment and order dated 20/03/2013
in ITA No.2652/2011 passed by the High Court Of Bombay)
DIT Petitioner(s)
VERSUS
MAHARASHTRA INDUSTRIAL DEV. CORP. Respondent(s)
(Office report for direction)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Arijit Prasad,Adv.
Mr. Manish Pushkarna,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Prateek Chadha,Adv.
Ms. Mihira Sood,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
To be heard along with C.A.No.7186/2014 @ SLP(C)No.9577/2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.10.14 13:29:53 IST Reason: