Supreme Court - Daily Orders
C.I.T-Ii,Pune vs Ptc Software (I) Pvt Ltd on 14 July, 2014
À ITEM NO.28 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).9579/2014)
(Arising out of impugned final judgment and order dated 28/02/2013
in ITA No.1927/2012 passed by the High Court Of Bombay)
C.I.T-II,PUNE Petitioner(s)
VERSUS
PTC SOFTWARE (I) PVT LTD Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 14/07/2014 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. P.S. Narasimha,ASG
Ms. Anita Sahani,Adv.
Mr. Ishaan George,Adv.
Ms. Sudakshina Rathore,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) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar Sarita Purohit Date: 2014.07.16 17:24:30 IST Reason: