Supreme Court - Daily Orders
Assistant Commnr.Of Income Tax. vs Dlf Commercial Projects Corp. . on 1 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.54 COURT NO.3 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) No(s).1759/2014
(Arising out of impugned final judgment and order dated 15/10/2012
in WPC No.1868/2012 passed by the High Court Of Delhi At New Delhi)
ASSISTANT COMMNR.OF INCOME TAX& ORS. Petitioner(s)
VERSUS
DLF COMMERCIAL PROJECTS CORP. & ANR. Respondent(s)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. K. Radhakrishnan,Sr.Adv.
Ms. Anita Sahani,Adv.
Ms. Anil Katiyar,Adv.
Ms. Gargi Khanna,Adv.
For Respondent(s) Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit may be filed within four weeks from today.
Rejoinder affidavit, if any, may be filed within four weeks thereafter.
List the matter on 28th August, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.05.02 13:05:05 IST Reason: