Supreme Court - Daily Orders
C.I.T. vs Gujarat Alkalies & Chemical Ltd. on 2 July, 2014
ITEM NO.27+48 COURT NO.1 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). 13260/2014
(Arising out of impugned final judgment and order dated 28/01/2014
in TA 1039/2013 passed by the High Court Of Gujarat At Ahmedabad)
C.I.T. Petitioner(s)
VERSUS
GUJARAT ALKALIES & CHEMICAL LTD. Respondent(s)
(With prayer for interim relief and office report)
SLP(C)...CC No.9784 of 2014
(With appln.(s) for c/delay in filing SLP and office report)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mukul Rohtagi, AG
Mr. Rupesh Kumar, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned in filing Special Leave Petition(C)...C.C.No.9784 of 2014.
Issue notice, returnable in ten weeks. Connect with Civil Appeal No.2981 of 2008.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.07.03 10:19:09 IST (Neetu Khajuria) (Renu Diwan) Reason: Sr.P.A. Court Master