Supreme Court - Daily Orders
Committee-Gfil vs Libra Buildtech P.Ltd.. on 23 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.2 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 3-4/2014 in Petition(s) for Special Leave to Appeal (C)
No(s). 23886-23887/2012
(Arising out of impugned final judgment and order dated 09/07/2012
in CM No. 8029/2012,09/07/2012 in WPC No. 1399/2010,30/07/2012 in
CRA No. 423/2012,30/07/2012 in CM No. 8029/2012,30/07/2012 in WPC
No. 1399/2010 passed by the High Court Of Delhi At New Delhi)
COMMITTEE-GFIL Petitioner(s)
VERSUS
LIBRA BUILDTECH P.LTD.& ORS. Respondent(s)
(for directions and office report)
Date : 23/02/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Harpawan Kumar Arora, Adv.
Mr. C. L. Sahu,Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Manali Singhal, Adv.
Mr. Santosh Sachin, Adv.
Mr. Abhijat P. Medh, Adv.
Ms. Poornima Bhatt, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
M/s. Ap & J Chambers,Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA 7-8/2014 Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.02.23 17:09:11 IST Issue fresh notice to the impleaded parties Reason: returnable in four weeks.
Dasti, in addition, is permitted.
-2-IA 3-4/2014 We have heard learned counsel for the parties. The Union of India is represented by counsel before us. Prayer(a) is granted in IA No. 3-4/2014 against both the Committee-GFIL as well as the Union of India to refund a sum of Rs. 3.4 crores as TDS has already been deducted twice over. This may be done in eight weeks from today.
IAs disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER