Supreme Court - Daily Orders
C.I.T Madurai vs Tvs Berg Ltd. on 20 January, 2014
ITEM NO.65 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) No(s).20114/2012
(From the judgement and order dated 13/12/2011 in TCA No.1138/2005 of
The HIGH COURT OF MADRAS)
C.I.T MADURAI Petitioner(s)
VERSUS
TVS BERG LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
WITH SLP(C) NO. 20115 of 2012
(With appln. for c/delay in filing SLP and office report)
Date: 20/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurab Banerjee, ASG
Mr. Rahul Kaushik, Adv.
Ms. M Tatia, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Fresh steps for service of notice be taken within two weeks’ time finally.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |