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R. Srinivasan vs The Asst. Dy. Commissioner Of Income Tax on 19 August, 2014

    ITEM NO.2                                 COURT NO.5                        SECTION IIIA

                                     S U P R E M E C O U R T O F             I N D I A
                                             RECORD OF PROCEEDINGS

    I.A. 4/2014 in Petition(s) for Special Leave to Appeal (C)                                 No(s)
.
    7741/2013

    (Arising out of impugned final judgment and order dated 29/08/2012
    in TCA No. 353/2006 passed by the High Court Of Madras)

    R. SRINIVASAN                                                                 Petitioner(s)

                                                           VERSUS

    THE ASST. DY. COMMISSIONER OF INCOME TAX           Respondent(s)
    (for clarification of court’s order and office report)

    Date : 19/08/2014 This application was called on for hearing
    today.

    CORAM :
                                   HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                                   HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT

    For Petitioner(s)
                                               Mr.    Ajay Vora, Adv.
                                               Mr.    Rishi Dugar, Adv.
                                               Mr.    Abhinav Agrawal, Adv.
                                               Mr.    Mahesh Agarwal, Adv.
                                               Mr.    E. C. Agrawala ,Adv.
    For Respondent(s)
                                               Mr. Rajiv      Dutta, Sr. Adv.
                                               Ms. Anita      Sahani, Adv.
                                               Ms. Gargi      Khanna, Adv.
                                               Mrs. Anil      Katiyar ,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The fourth line of order dated 29 th April, 2014 be read as "officer who may decide the same uninfluenced by the impugned order passed by the High" instead of "officer who may decide the same impugned order passed by the High". Rest of the order remains same.

I.A. No. 4 of 2014 disposed of.

                             (Neeta)                                         (Usha Sharma)
                             Sr. P.A.                                        COURT MASTER