Supreme Court - Daily Orders
C.I.T Jaipur vs M/S Suncity Alloys P.Ltd. on 19 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.42 COURT NO.7 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). 29818/2011
(Arising out of impugned final judgment and order dated
15/12/2010 in ITA No. 126/2010 passed by the High Court of
Rajasthan at Jodhpur)
C.I.T JAIPUR Petitioner(s)
VERSUS
M/S SUNCITY ALLOYS P.LTD. Respondent(s)
(with appln. (s) for permission to file addl. documents, interim
relief and office report)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Yashank Adhyaru, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Nalini Kohli, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Shashi Mathews, Adv.
Mr. Sparsh Bhatnagar, Adv.
Ms. Rachna Yadav,Adv.
Mr. Ankit Sachdeva, Adv.
Mr. Anupam Mishra, Adv.
Mr. Praveen Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to file Signature Not Verified additional documents is allowed. Digitally signed by NEETU KHAJURIA Date: 2016.02.20 14:29:46 IST Reason: Heard learned counsel for the petitioner and perused the relevant material.
2We find no merit in this petition for special leave. The Special Leave Petition is accordingly dismissed.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master