Supreme Court - Daily Orders
Cit vs M/S V.S Lad & Sons on 3 February, 2014
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ITEM NO.24 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 1129/2014
(From the judgement and order dated 13/12/2012 in ITA No.5022/2009 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
CIT & ANR Petitioner(s)
VERSUS
M/S V.S LAD & SONS Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC NO. 1856 of 2014
(With appln(s) for c/delay in filing SLP and with office report)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Ashok K. Srivastava, Adv.
Ms. Purnima Bhat, Adv.
Mrs Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain these Special Leave Petitions, which are, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |