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C.I.T Bangalore vs B.P.Papanna Reddy on 27 August, 2014

Author: Abhay Manohar Sapre

Bench: Abhay Manohar Sapre

     ITEM NO.50                         COURT NO.7                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)......CC No.
                                                 22958/2012

     (Arising out of impugned final judgment and order dated 15/02/2012
     in ITA No. 3221/2005 passed by the High Court Of Karnataka at
     Bangalore)

     C.I.T BANGALORE & ANR.                                        Petitioner(s)

                                               VERSUS

     B.P.PAPANNA REDDY                                             Respondent(s)

     (office reporet for directions)


     Date : 27/08/2014 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                                          [IN CHAMBER]


     For Petitioner(s)            Ms. Rekha Pandey, Adv.
                                  Ms. Madhurima Tatia, Adv.
                                  Mrs. Anil Katiyar ,Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

I.A.No.2 is the application filed by the petitioner for seeking condonation of delay in filing the additional documents. According to the petitioner the delay is of 51 days in filing the additional documents.

Keeping in view the allegations made in the application, and having regard to the nature of controversy and lastly in the interest of justice, the delay in filing the additional documents is condoned. The additional documents filed by the petitioners are taken on record.

I.A No.2 is allowed accordingly.

10:28:30 IST
Reason:




     (USHA BHARDWAJ)                                    (TAPAN KUMAR CHAKRABORTY)
       AR-CUM-PS                                             COURT MASTER