Supreme Court - Daily Orders
Emaar Mgf Land Ltd. New Delhi vs Tax Recovery Officer-2, Hyderabad on 21 August, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.41 COURT NO.13 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). 15313/2014
(Arising out of impugned final judgment and order dated 23/05/2014
in WP No. 2774/2014 passed by the High Court Of Delhi At New Delhi)
EMAAR MGF LAND LTD. NEW DELHI Petitioner(s)
VERSUS
TAX RECOVERY OFFICER-2, HYDERABAD & ORS. Respondent(s)
(with interim relief and office report)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr.Parag Tripathi, Sr. Adv.
Mr. Satyen Sethi, Adv.
Mr. Arta Trana Panda, Adv.
Mr. K. K. Mohan, Adv.
Ms. Geetanjali Mohan,Adv.
For Respondent(s)
Mr. Ranjit Kumar, SG
Mr. Arijit Prasad, Adv.
Md. Rashmi Malhotra, Adv.
Ms. Movita, Adv.
Mrs. Anil Katiyar,AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Post the matter before the Bench designated for tax Signature Not Verified Mansukhani matters.
Digitally signed by DeepakDate: 2015.08.22 13:22:28 IST Reason: DSC of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, CM.
(Ashok Raj Singh) (Tapan Kumar Chakraborty) Court Master Court Master