Supreme Court - Daily Orders
Cit vs M/S Jacob Export House on 10 February, 2014
º
ITEM NO.27 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)....../2014
CC 1680/2014
(From the judgement and order dated 03/10/2012 in CWP No.6969/2007
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
CIT & ORS. Petitioner(s)
VERSUS
M/S JACOB EXPORT HOUSE Respondent(s)
With I.A.1 (c/delay in filing SLP and office report ))
WITH
S.L.P.(C).../2014 [CC NO. 1754 of 2014]
With I.A.1 (c/delay in filing SLP and office report)
Date: 10/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Mrs Anil Katiyar,Adv.
Ms. Anita Sahani, Adv.
Mr. Rupesh Kumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the applications for condonation of delay and so also special leave petitions returnable in ten weeks.
Connect with S.L.P. (Civil) No. 9273 of 2013.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |