Supreme Court - Daily Orders
Cit-Ii Hyderabad vs M/S Eci Engineering &Construction ... on 28 August, 2015
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
ITEM NO.41 COURT NO.4 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. 7930/2014
(Arising out of impugned final judgment and order dated 21/06/2013
in ITA No.50/2013 passed by the High Court of A.P. at Hyderabad)
CIT-II HYDERABAD Petitioner(s)
VERSUS
M/S ECI ENGINEERING &CONSTRUCTION CO.LTD Respondent(s)
(Office report on default)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBERS]
For Petitioner(s) Mrs. Gargi Khanna, Adv.
for Mrs. Anil Katiyar, Adv.(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that she has been instructed to make a statement that no further documents need to be filed for the effective disposal of the present Special Leave Petition.
Having recorded the statement of the learned counsel for the petitioner, the Registry is directed to list the main case for hearing as per roster.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.08.31
16:35:46 IST
Reason: