Supreme Court - Daily Orders
C.I.T-Iv Mumbai vs M/S Shreepati Holdings & Fin.P.Ltd. on 3 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.13 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 for Special Leave to Appeal (C)...... of 2015
CC No(s). 11253/2012
(Arising out of impugned final judgment and order dated
10/01/2012 in ITA No. 2625/2011 passed by the High Court Of
Bombay)
C.I.T-IV MUMBAI Petitioner(s)
VERSUS
M/S SHREEPATI HOLDINGS & FIN.P.LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 2896/2013
(With Office Report)
Date : 03/07/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with SLP(C) No. 19907 of 2012 (CC. No. 10101 of 2012).
Signature Not Verified Digitally signed by [ Charanjeet Kaur ] [ Vinod Kulvi ] Charanjeet Kaur Date: 2015.07.03 17:35:11 IST A.R.-cum-P.S. Asstt. Registrar Reason: