Supreme Court - Daily Orders
C.I.T. -Ii vs Jaypee Infra Ventures (A Private ... on 15 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.15 COURT NO.1 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). 1835/2014
(Arising out of impugned final judgment and order dated 29/08/2012
in ITA No. 476/2012 passed by the High Court Of Delhi At N. Delhi)
C.I.T. -II Petitioner(s)
VERSUS
JAY PEE VENTURES PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, Solicitor General
Ms. Purnima Bhatt, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Shraddha, Adv.
Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and refiling special leave petition is condoned.
Leave granted.
Signature Not Verified(RAJESH DHAM) (RENU DIWAN) Digitally signed by Rajesh Dham Date: 2014.09.17 COURT MASTER COURT MASTER 12:28:54 IST Reason: