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Cit vs Spandana Rural & Urban Dev. ... on 25 November, 2014

Author: Pinaki Chandra Ghose

Bench: Pinaki Chandra Ghose

  ITEM NO.8                                 COURT NO.12                     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(s).
  1212/2014

  (Arising out of impugned final judgment and order dated 10/07/2013
  in ITTA No. 545/2011 passed by the High Court of A.P. at
  Hyderabad)

  CIT                                                                        Petitioner(s)

                                                        VERSUS

  SPANDANA RURAL & URBAN DEV. ORGANISATION                                   Respondent(s)


  (office report on default)

  Date : 25/11/2014 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                                             [IN CHAMBER]

  For Petitioner(s)                    Ms. Niranjana Singh, Adv.
                                       Mrs. Anil Katiyar, Adv.

  For Respondent(s)

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

Learned counsel for the petitioner by way of a letter (proforma of undertaking) filed before this Court on 17.01.2014 undertook to file copies of required documents. In the same letter, it was mentioned that, in the event of failure to comply with the same, the matter be processed in accordance with the rules and guidelines.

Learned counsel appearing on behalf of the petitioner in this matter submits that the undertaking was not necessary and, in fact, prayed that the matter should be listed for hearing before an appropriate Bench. Such a prayer is allowed.

List the matter before an appropriate Bench.

                      (R.NATARAJAN)                                    (SNEH LATA SHARMA)
                       Court Master                                       Court Master