Supreme Court - Daily Orders
Commr.Of Income Tax,Coimbatore vs M/S L.G.Balakrishnan & Bros. on 10 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.34 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18253/2007
(Arising out of impugned final judgment and order dated 05-12-2006
in TC No. 2659/2006 05-12-2006 in TC No. 2660/2006 passed by the
High Court Of Judicature At Madras)
COMMR.OF INCOME TAX,COIMBATORE Petitioner(s)
VERSUS
M/S L.G.BALAKRISHNAN & BROS. Respondent(s)
Date : 10-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Arijit Prasad, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for time to refile the matters. That be done within two weeks from today.
If the Special Leave Petition paper book is not refiled within time as prayed, the same be treated as dismissed for non- prosecution without further reference to the Court.
Subject to above, list the matter on 27.01.2020.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)