Supreme Court - Daily Orders
The Assistant Commissioner Of Income ... vs M/S Neyveli Lignite Corp. Ltd. on 21 July, 2014
. ITEM NO.56 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) No(s). 20969/2013
(Arising out of impugned final judgment and order dated 16/07/2012
in TCA No. 1317/2005 passed by the High Court Of Madras)
ASSIST. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S NEYVELI LIGNITE CORP. LTD. Respondent(s)
(With prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Ranjit Kumar,SG
Ms. Sadhana Sandhu,adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Reitesh Kapur,Adv.
Ms. Radha Rangaswamy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Pleadings to be completed within three months from today.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.24 14:50:40 IST Reason: