Supreme Court - Daily Orders
Cit Delhi Iv vs Delhi Tourism And Transport ... on 10 September, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO.2245 OF 2018
IN
CIVIL APPEAL NO.13831 OF 2015
COMMISSIONER OF INCOME TAX DELHI IV Appellant(s)
Versus
DELHI TOURISM AND TRANSPORT DEVELOPMENT Respondent(s)
CORPORATION LTD.
O R D E R
The appellant seeks recall of the peremptory order dated 26.3.2018 passed by this Court dismissing the civil appeal.
Application for restoration is allowed, subject to payment of cost of Rs.2500/- with the Supreme Court Secretarial Staff Welfare Association, within two weeks.
The Civil Appeal is restored to its original number.
Applications stand disposed of, accordingly.
........................J. (Sanjay Kishan Kaul) Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.09.12 17:41:57 IST Reason: New Delhi, September 10,2018 ITEM NO.24 COURT NO.4 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS MA No.2245/2018 IA 81368/2018, in C.A.No(s).13831/2015 COMMISSIONER OF INCOME TAX DELHI IV Petitioner(s) VERSUS DELHI TOURISM AND TRANSPORT DEVELOPMENT CORPORATION LTD. Respondent(s) (With application for restoration) Date : 10-09-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Petitioner(s) Mrs. Anil Katiyar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is restored to its original number.
Applications stand disposed of, accordingly.
(B.Parvathi) (Suman Jain)
Court Master Branch Officer
(Signed order is placed on the file)