Supreme Court - Daily Orders
C.I.T New Delhi vs Orient Craft Ltd. on 20 January, 2014
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ITEM NO.15 COURT NO.12 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)....../2013
CC 15859/2013
(From the judgement and order dated 12/12/2012 in ITA No.555/2012, of The
HIGH COURT OF DELHI AT N. DELHI)
C.I.T NEW DELHI Petitioner(s)
VERSUS
ORIENT CRAFT LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Mr. D. L. Chidananda, Adv.
Mrs. N. Annapoorni, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |