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Commissioner Of Income Tax (Tds) vs Special Land Acqusition Officer on 27 January, 2017

Bench: A.K. Sikri, R.K. Agrawal

  ITEM NO.30                               COURT NO.7             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).                 1694/2017

  (Arising out of impugned final judgment and order dated 25/07/2016
  in TA No. 248/2011 passed by the High Court Of Gujarat At Ahmedabad)

  COMMISSIONER OF INCOME TAX (TDS)                                   Petitioner(s)

                                                  VERSUS

  SPECIAL LAND ACQUSITION OFFICER                                    Respondent(s)

  (with appln. (s) for c/delay in filing SLP and office report)

  Date : 27/01/2017 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)
                                    Mr. Merusagar Samantaray, Adv.
                                    Mr. V.V. Pattabhi Ram, Adv.
                                    Mr. Prashant Keshwani, Adv.
                                    Mrs. Anil Katiyar,Adv.

  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Leave granted.

To be heard along with Civil Appeal No. 2415 of 2010. The appellant shall take steps for service of notice upon the respondent.

Reason: List these matters for hearing and disposal on 30 th March, 2017.  -2- The pleadings shall be completed in this case before the next date of hearing.

       [MALA KUMARI SHARMA]         [SUKHBIR PAUL KAUR]
          COURT MASTER                 A.R.-CUM-P.S.