Supreme Court - Daily Orders
Cit vs M/S Special Prints Ltd on 21 July, 2014
J ITEM NO.49 COURT NO.4 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)............/2014
(CC No(s).8818/2014)
(Arising out of impugned final judgment and order dated 15/04/2013
in TA No.332/2013 passed by the High Court Of Gujarat At Ahmedabad)
CIT Petitioner(s)
VERSUS
M/S SPECIAL PRINTS LTD Respondent(s)
(With prayer for interim relief and office report)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Arijit Prasad,Adv.
Ms. Sadhna Sandhu,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.24 14:50:46 IST Reason: