Supreme Court - Daily Orders
The Cit-Ii, Pune vs M/S Brahma Associates on 31 January, 2014
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ITEM NO.47 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) No(s).38862/2013
(From the judgement and order dated 20/03/2013 in ITA No.91/2012 of
The HIGH COURT OF BOMBAY)
THE CIT-II, PUNE Petitioner(s)
VERSUS
M/S BRAHMA ASSOCIATES Respondent(s)
(With prayer for interim relief and office report)
Date: 31/01/2014 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. K. Radhakrishnan,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mrs. Anil Katiyar,Adv.
Ms. Gargi Khanna,Adv.
For Respondent(s) Mr. Alok Dhir,Adv.
Ms. Vinita Sasidharan,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. Alok Dhir, learned counsel, states that he has instructions to appear for the respondent. He seeks time to file counter affidavit.
Counter affidavit may be filed within four weeks from today. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List the matter on 11th April, 2014.
|(Sarita Purohit) | |(Saroj Saini) |
|Court Master | |Court Master |