Supreme Court - Daily Orders
Cit-Ii Hyderabad vs M/S Eci Engineering &Construction ... on 29 January, 2015
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.47 COURT NO.9 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)....../2015
CC No(s). 7930/2014
(Arising out of impugned final judgment and order dated 21/06/2013
in ITA No. 50/2013 passed by the High Court Of A.P. at Hyderabad)
CIT-II HYDERABAD Petitioner(s)
VERSUS
M/S ECI ENGINEERING &CONSTRUCTION CO.LTD Respondent(s)
(office report on default)
Date : 29/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Ms. Anita Sahani, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioner further three weeks' time is granted to comply with the office report dated 18.9.2014.
(USHA BHARDWAJ) (SNEH LATA SHARMA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.01.30
15:28:46 IST
Reason: