Supreme Court - Daily Orders
Director Of Income Tax (International ... vs Ericsson A.B.,New Delhi on 31 March, 2014
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ITEM NO.16 COURT NO.2 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 (Civil)......
CC 20718-20719/2012
(From the judgement and order dated 23/12/2011 in ITA No.504/2007, of The
HIGH COURT OF DELHI AT N. DELHI)
DIR.OF I.T NEW DELHI Petitioner(s)
VERSUS
ERICSSON A.B.,NEW DELHI Respondent(s)
With I.A. 1-2 (c/delay in filing SLP,c/delay in refiling SLP and office
report ))
Date: 31/03/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Mr. D.L. Chidananda, Adv.
Ms. A. Subhashini, Adv.
Mrs Anil Katiyar,Adv.
For Respondent(s) Mr. Vikas Jain, Adv.
Mr. Sanat Kapoor, Adv. for
Mr. Kamal Mohan Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in ten weeks. Mr. Kamal Mohan Gupta, advocate, waives service for the sole respondent. Thus, no formal notice needs to be sent to the respondent.
Counter affidavit may be filed by the respondent within ten weeks.
Connect with S.P.L.(Civil) No. 20623 of 2012.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |