Supreme Court - Daily Orders
C.I.T Mumbai vs Mukesh Ratilal Marolia on 27 January, 2014
ITEM NO.39 COURT NO.3 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 (Civil) No(s).20146/2012
(From the judgement and order dated 07/09/2011 in ITA No.456/2007 of the
HIGH COURT OF JUDICATURE AT BOMBAY)
C.I.T MUMBAI Petitioner(s)
VERSUS
MUKESH RATILAL MAROLIA Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Rupesh Kumar, Adv.
Mr.D.L.CHidananda, Adv.
For Mrs Anil Katiyar,Adv.
For Respondent(s) Mr.P.J.Perdiwalla,Sr.Adv.
Mr.Atul Jasani, Adv.
Mr.Ankur Saigal, Adv.
Mr.Mahesh Agarwal, Adv.
Mr.Rohit Jolly, Adv.
For Mr. E.C. Agrawala,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar