Supreme Court - Daily Orders
Jasbir Singh vs C.I.T.,Punjab on 12 January, 2015
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.10 COURT NO.15 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)......CC No(s).
53/2015
(Arising out of impugned final judgment and order dated 21/02/2014
in ITA No. 253/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
JASBIR SINGH Petitioner(s)
VERSUS
C.I.T.,PUNJAB Respondent(s)
I.A. 1/2015(With c/delay in refiling SLP and office report)
Date : 12/01/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. Debasis Misra,Adv.
Ms. Arna Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in re-filing the special leave petition is condoned subject to the petitioner depositing an amount of Rs. 1,500/- as costs with the Supreme Court Legal Services Committee within one week.
(Ashwani Kumar) (Pardeep Kumar)
COURT MASTER AR-cum-PS
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.01.14
17:04:31 IST
Reason: