Supreme Court - Daily Orders
C.I.T. vs Sardar Sarovar Narmada Nigam Ltd. on 9 July, 2014
ITEM NO.3 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
Petition(s) for Special Leave to Appeal (C).........../2014
(CC No(s). 8778/2014)
(Arising out of impugned final judgment and order dated 05/08/2013
in TA No.576/2013 passed by the High Court Of Gujarat At Ahmedabad)
C.I.T. Petitioner(s)
VERSUS
SARDAR SAROVAR NARMADA NIGAM LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Shalini Kumar,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.11 13:37:50 IST Reason: