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Supreme Court - Daily Orders

Cit (Tds), Lucknow vs M/S Sahara India Financial Corp. Ltd. on 25 November, 2014

Author: Pinaki Chandra Ghose

Bench: Pinaki Chandra Ghose

  ITEM NO.13                                    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    (C)......CC    No(s).
  10630/2014

  (Arising out of impugned final judgment and order dated 19/07/2013
  in ITA No. 37/2010 passed by the High Court of Judicature at
  Allahabad, Lucknow Bench)

  CIT (TDS), LUCKNOW                                                          Petitioner(s)

                                                         VERSUS

  M/S SAHARA INDIA FINANCIAL CORP. LTD.                                       Respondent(s)


  (office report on default)

  Date : 25/11/2014 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                                             [IN CHAMBER]

  For Petitioner(s)                    Ms. Gurmeet Kaur K. Walia, Adv.
                                       Mrs. Anil Katiyar, Adv.

  For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Learned counsel for the petitioner by way of a letter (proforma of undertaking) filed before this Court on 23.05.2014 undertook to file copies of required documents. In the same letter, it was mentioned that, in the event of failure to comply with the same, the matter be processed in accordance with the rules and guidelines.

Learned counsel appearing on behalf of the petitioner in this matter submits that the undertaking was not necessary and, in fact, prayed that the matter should be listed for hearing before an appropriate Bench. Such a prayer is allowed.

Signature Not Verified Digitally signed by

List the matter before an appropriate Bench.

Meenakshi Kohli Date: 2014.12.02 17:09:16 IST Reason:
                      (R.NATARAJAN)                                     (SNEH LATA SHARMA)
                       Court Master                                        Court Master