Supreme Court - Daily Orders
Cit Central, Kanpur vs Mahendra Kumar Agarwal on 18 July, 2014
p ITEM NOS.23 + 67 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)......
CC No(s). 8785/2014
(Arising out of impugned final judgment and order dated 16/07/2013
in WT No. 1004/2008 passed by the High Court Of Judicature At
Allahabad)
CIT CENTRAL, KANPUR & ORS. Petitioner(s)
VERSUS
MAHENDRA KUMAR AGARWAL Respondent(s)
(with appln. (s) for c/delay in filing slp and c/delay in refiling slp and office report) WITH S.L.P.(C)...CC No. 10401/2014 (With appln.(s) for c/delay in filing slp and Office Report) S.L.P.(C)...CC No. 10638/2014 (With appln.(s) for c/delay in refiling slp and and c/delay in filing slp and Office Report) S.L.P.(C)...CC No. 10778/2014 (With appln.(s) for c/delay in filing slp and Office Report) S.L.P.(C)...CC No. 11108/2014 (With appln.(s) for c/delay in filing slp and Office Report) Date : 18/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE KURIAN JOSEPH Signature Not Verified Digitally signed by HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN Rajesh Dham Date: 2014.07.19 11:42:51 IST Reason: For Petitioner(s) Mr. Mukul Rohatgi, Attorney General Ms. Pinki Anand, A.S.G. Mr. Arijit Prasad, Adv.
Mrs. Anil Katiyar ,Adv.
ITEM NOS.23 + 67 COURT NO.1 SECTION IIIA (18/07/2014) Contd...
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Issue notice on the applications for condonation of delay and so also on the special leave petitions.
Connect with Special Leave Petition (Civil) No. 27873 of 2010.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER