Supreme Court - Daily Orders
C.I.T.-Iii vs Eih Limited on 15 April, 2014
¬ITEM NO.14 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 (Civil)....../2014
CC 3459/2013
(From the judgement and order dated 28/03/2012 in ITA
No.408/2006, of The HIGH COURT OF CALCUTTA)
C.I.T.-III Petitioner(s)
VERSUS
EIH LIMITED Respondent(s)
WITH I.A. 1 (C/Delay in filing SLP,c/delay in refiling SLP and
office report)
Date: 15/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gourab Banerji, ASG
Mrs Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s) Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Nitin Mishra, Adv.
for M/S. Khaitan & Co.,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 7011 of 2012. [ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar