Supreme Court - Daily Orders
C.I.T -20 Mumbai vs M/S Girish And Associate Through Its ... on 3 January, 2014
ITEM NO.57 COURT NO.2 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).7756/2013
(From the judgement and order dated 03/07/2012 in ITA No.815/2011 of The
HIGH COURT OF BOMBAY)
C.I.T -20 MUMBAI Petitioner(s)
VERSUS
M/S GIRISH & ASSOCIATE Respondent(s)
(With prayer for interim relief and office report )
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Sadhna Sandhu, Adv.
Mr. T.M. Singh, Adv. for
Mrs Anil Katiyar,Adv.
For Respondent(s) Ms. Shashi M. Kapila, Adv.
Mr. Pravesh Sharma, Adv. for
Mr. Vikas Mehta,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the Revenue prays for further time for filing rejoinder-affidavit.
Same may be done within four weeks. List the matter thereafter.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |