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The Pr. Commissioner Of Income Tax 3 vs E Valueserve Sez (Gurgaon) P. Ltd. on 11 March, 2019

Bench: Uday Umesh Lalit, Indu Malhotra

     ITEM NO.18                                COURT NO.8                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.5878/2019

     (Arising out of impugned final judgment and order dated 29-08-2018
     in ITA No.948/2018 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 3                                       Petitioner(s)

                                                      VERSUS

     E-VALUESERVE SEZ (GURGAON) P. LTD.                                     Respondent(s)

     (FOR ADMISSION and I.R.; and, IA No.38506/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 11-03-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)                    Mr. Vikrant Yadav, Adv.
                                          Mr. k.V. Girish Choudhary, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)                    Ms. Ananya Kapoor, Adv.
                                          Mr. Salil Kapoor, Adv.

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

Delay condoned.

Issue notice.

List alongwith SLP (Civil) No.28652/2018.

In the meantime, respondent is at liberty to place affidavit in reply on record.

Reason: (MUKESH NASA) (SUMAN JAIN) COURT MASTER BRANCH OFFICER