Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S K.R.B.L.Ltd on 7 March, 2014
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ITEM NO.8 Court No.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL D.NO(s). 10938 OF 2013 (For Prel. Hearing)
JAI PRAKASH SAINI Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for leave to appeal u/s 31(1) of the Armed Forces Tribunal
Act, 2007 and office report )
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arun Sharma, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No substantial question of law of general public importance arises for our consideration in this application under Section 31(1) of the Armed Forces Act, 2007 for grant of leave to appeal. The same is therefore dismissed.
|(Shashi Sareen) | |(Veena Khera) | |Court Master | |Court Master | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 10938 OF 2013 |JAI PRAKASH SAINI |...| Appellant(s) | | Versus | |UNION OF INDIA AND ORS. |...| Respondent(s) | O R D E R Heard.
Delay condoned.
No substantial question of law of general public importance arises for our consideration in this application under Section 31(1) of the Armed Forces Act, 2007 for grant of leave to appeal. The same is therefore dismissed.
......................J. (T.S.THAKUR) ......................J. (C.NAGAPPAN) New Delhi, March 07, 2014.