Supreme Court - Daily Orders
Dir.Of I.T Mumbai vs M/S Ardex Ivestment Mauritius Ltd. on 29 August, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.42 COURT NO.7 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) No(s). 22552/2013
DIR.OF I.T MUMBAI Petitioner(s)
VERSUS
M/S ARDEX IVESTMENT MAURITIUS LTD. Respondent(s)
(Office report on default)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Ms. Shashi Kiran,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the oral submission made by learned counsel for the petitioner four weeks further time is granted for taking appropriate steps in terms of order dated 11.4.2014, subject to payment of Rs.5,000/- as costs to be deposited with Supreme Court Legal Services Committee.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.09.02
17:34:23 IST
Reason: