Supreme Court - Daily Orders
C.I.T vs Subhash Chandra Kesarwani on 10 November, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.18 COURT NO.14 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.7953/2012
(Arising out of impugned final judgment and order dated 30/09/2011
in ITAD No. 14/2011 passed by the High Court of Judicature at
Allahabad)
C.I.T Petitioner(s)
VERSUS
SUBHASH CHANDRA KESARWANI Respondent(s)
(office report on default)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Ms. Sadhana Sandhu, Adv. for
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 states that all the relevant documents have already been filed. Therefore, the matter be listed before the appropriate Bench for admission hearing. Ordered accordingly.
(SANJAY KUMAR-I) (SUNEET MAHAJAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2014.11.12
17:13:03 IST
Reason: