Supreme Court - Daily Orders
C.I.T-Iii New Delhi vs M/S Roxy Investment P.Ltd. on 3 February, 2014
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ITEM NO.34 COURT NO.12 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 (Civil)....../2014
CC 1336/2014
(From the judgement and order dated 11/05/2011 in ITA No.2014/2010 of The
HIGH COURT OF DELHI AT N. DELHI)
C.I.T-III NEW DELHI Petitioner(s)
VERSUS
M/S ROXY INVESTMENT P.LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP, c/delay in refiling SLP and
office report)
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Mrs. N. Annapuram, Adv.
Mr. Gaurav Dhingra, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 2077 of 2012.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |