Supreme Court - Daily Orders
The Mantola Co Operative Thrift And ... vs Ito Ward 38(4) New Delhi on 17 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.4 COURT NO.4 SECTION XIV
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) No(s). 29446/2019
(Arising out of impugned final judgment and order dated 19-08-2019
in ITA No. 230/2018 passed by the High Court Of Delhi At New Delhi)
THE MANTOLA CO OPERATIVE THRIFT AND CREDIT
SOCIETY LTD. Petitioner(s)
VERSUS
ITO WARD 38(4) NEW DELHI Respondent(s)
(FOR ADMISSION)
Date : 17-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Aniket D. Agrawal, Adv.
Ms. Kannopriya Gupta, Adv.
Ms. Kavita Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with C.A. No. 666/2016.
(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.12.19 16:47:54 IST Reason: