Supreme Court - Daily Orders
Cit vs M/S Goyal Knitware Ltd on 11 August, 2014
¾ ITEM NO.26 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)......
CC No(s). 11923/2014
(Arising out of impugned final judgment and order dated 03/10/2012
in CWP No. 19306/2006 passed by the High Court Of Punjab & Haryana
At Chandigarh)
CIT & ORS Petitioner(s)
VERSUS
M/S GOYAL KNITWARE LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 11/08/2014 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. Mukul Rohatgi, Attorney General
Ms. Anil Katiyar, Adv.
Ms. Anita Sahani, Adv.
Mr. S.A. Haseeb, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the applications for condonation of delay in filing and refiling special leave petition and so also on the special leave petition, returnable in ten weeks.
Dasti, in addition to the ordinary process, is permitted.
Signature Not VerifiedConnect with S.L.P. (Civil) No. 9273 of 2013.
Digitally signed by Rajesh Dham Date: 2014.08.11 17:27:56 IST Reason: (RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER