Supreme Court - Daily Orders
Income Tax Officer vs Canyon Financial Services Ltd. on 2 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NOS.11+40 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1939/2018
(Arising out of impugned final judgment and order dated 10-07-2017
in WP(C) No. 3245/2015 passed by the High Court Of Delhi At New
Delhi)
INCOME TAX OFFICER Petitioner(s)
VERSUS
CANYON FINANCIAL SERVICES LTD. Respondent(s)
(IA No.12101/2018-CONDONATION OF DELAY IN FILING and IA
No.12103/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No. 996 of 2018
(For Condonation of Delay in filing on IA 15831/2018 for exemption
from filing C/c of the impugned judgment on IA 15834/2018]
Date : 02-02-2018 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Y.P. Adhyaru, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Ms. Prerna Priyadarshini, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Adjourned for two weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.02.03 12:44:05 IST Reason: