Supreme Court - Daily Orders
C.I.T,Chennai vs M/S Fl Smidh Pvt. Ltd. on 6 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.41 COURT NO.12 SECTION XII
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) No(s). 25054/2010
(Arising out of impugned final judgment and order dated 07-12-2009
in TC No. 263/2007 07-12-2009 in TC No. 263/2007 passed by the High
Court Of Judicature At Madras)
C.I.T, CHENNAI Petitioner(s)
VERSUS
M/S FL SMIDH PVT. LTD. Respondent(s)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. O.P. Shukla, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv.
For M/s. K J John And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. We find no merit in the Special Leave Petition. The Special Leave Petition is, accordingly, dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.11.06 (R. NATARAJAN) 17:09:25 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER