Supreme Court - Daily Orders
C.I.T-3 vs M/S Reliance Ports And Terminal Ltd. on 17 February, 2014
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ITEM NO.57 COURT NO.3 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) No(s).26925/2013
(From the judgement and order dated 03/12/2012 in ITA No.6457/2010 of
The HIGH COURT OF BOMBAY)
C.I.T-3 Petitioner(s)
VERSUS
M/S RELIANCE PORTS & TERM. LTD Respondent(s)
(With prayer for interim relief and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurav Banerjee, ASG
Mr. Haseeb, Adv.
Mrs Anil Katiyar,Adv.
Ms. Gargi Khanna, Adv.
For Respondent(s) Mr. K.R. Sasiprabhu,Adv.
Mr. Rajat Nair, Adv.
UPON hearing counsel the Court made the following
O R D E R
Perused letter, dated 14.02.2014.
Two weeks’ time is granted for filing rejoinder affidavit.
List thereafter.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |