Supreme Court - Daily Orders
Sanghvi Swiss Refills Pvt. Ltd. vs Asst. C.I.T. Mumbai on 31 January, 2014
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ITEM NO.23 COURT NO.2 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 (Civil)....../2014
CC 1101/2014
(From the judgement and order dated 20/11/2012 in ITA No.250/2011, of The
HIGH COURT OF BOMBAY)
SANGHVI SWISS REFILLS PVT. LTD. Petitioner(s)
VERSUS
ASST. C.I.T. MUMBAI & ANR. Respondent(s)
With I.A. 1 (c/delay in filing SLP,c/delay in refiling SLP)
Date: 31/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R.P. Bhat, Sr. Adv.
Mr. Vikash Singh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. Delay condoned in filing special leave petition. Special leave petition is dismissed on the ground of delay in refiling as well as on merits.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |