Supreme Court - Daily Orders
C.I.T Bombay vs Tasgaon Taluka S.S.K.Ltd. on 22 July, 2016
Bench: Jagdish Singh Khehar, V.Gopala Gowda, Arun Mishra
C.A.No.8890/12 etc.etc. 1
ITEM NO.304 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
Civil Appeal No(s).8890/2012
C.I.T BOMBAY Appellant(s)
VERSUS
TASGAON TALUKA S.S.K.LTD. Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No.1278/2009
(With Interim Relief and Office Report)
SLP(C) No.1279/2009
(With Office Report)
SLP(C) No.1281/2009
(With Office Report)
SLP(C) No.1282/2009
(With Office Report)
SLP(C) No.5700/2009
SLP(C) No.6412/2011
(With appln.(s) for c/delay in filing SLP and Interim Relief and
Office Report)
C.A. No.8891/2012
(With Interim Relief and Office Report)
C.A. No.302/2013
(With Office Report)
C.A. No.4549/2013
(With Office Report)
C.A. No.4801/2014
(With Office Report)
Date : 22/07/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE V.GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr.Ranjit Kumar, SG
Mr.Maninder Singh, ASG
Mr.N.K.Kaul, ASG
Signature Not Verified
Mr.S.A.Haseeb, Adv.
Mr.T.M.Singh, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.07.23
11:55:08 TLT
Reason:
Mr.Rupesh Kumar, Adv.
Mr.Parvesh Thakur, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, Adv.(NP)
C.A.No.8890/12 etc.etc. 2
For Respondent(s) Mr. Vimal Chandra S. Dave, Adv.(NP)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties have invited our attention to the fact that Mr.Vimal Chandra S.Dave, learned counsel representing the respondents in some of the cases, has since passed away. A short adjournment has been sought so as to enable the respondents to engage a new counsel.
At the request of learned counsel for the parties, and in the interest of justice, post for hearing after four weeks.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER