Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 vs M/S Bombay Stock Exchange Ltd. on 1 July, 2021
Bench: Uday Umesh Lalit, Ajay Rastogi
ITEM NO.5 Court 3 (Video Conferencing) SECTION IX
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. 12985/2020
(Arising out of impugned final judgment and order dated 15-10-2019
in ITA No. 1017/2017 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
M/S BOMBAY STOCK EXCHANGE LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.84677/2020-CONDONATION OF DELAY
IN FILING and IA No.84678/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Balbir Singh, ASG.
Ms. Rekha Pandey, Adv.
Ms. Binu Tamta, Adv.
Ms. Swarupma Chaturvedi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the special leave petition as also in the application seeking condonation of delay, returnable on 16th August, 2021.
Dasti, in addition.
The matter be listed along with SLP (C)No. 12536/2018 (@ D. No. 13851/2018) and SLP (C)No. 12537/2018 (@D.No. 12503/2018) before the appropriate Court.
Signature Not Verified(NIDHI AHUJA) (VIRENDER SINGH) Digitally signed by AR-cum-PS BRANCH OFFICER Nidhi Ahuja Date: 2021.07.03 10:21:31 IST Reason: