Supreme Court - Daily Orders
Cit vs The Kisan Sahkari Chini Mills Ltd on 1 July, 2014
z ITEM NO.28 COURT NO.1 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).
7761/2014
(Arising out of impugned final judgment and order dated 24/09/2013
in ITA 46/2002 passed by the High Court of judicature at Allahbad,
Lucknow Bench at Lucknow)
CIT AND ANR. Petitioner(s)
VERSUS
THE KISAN SAHKARI CHINI MILLS LTD Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. H.R. Rao, Adv. for
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. P.S. Narsimha, learned Additional Solicitor General for the petitioners.
Delay condoned.
Special leave petition is dismissed.
Signature Not Verified Digitally signed by (PARDEEP KUMAR) (RENU DIWAN) Pardeep Kumar Date: 2014.07.02 21:26:27 IST AR-cum-PS COURT MASTER Reason: