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Principal Commissioner Of Income Tax ... vs M/S Ennore Cargo Container Terminal P. ... on 1 September, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.55                                COURT NO.8                SECTION

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Diary No(s). 24544/2017

     (Arising out of impugned final judgment and order dated 27-03-2017
     in TCA No. 106/2017 passed by the High Court of Judicature at
     Madras)

     PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 2                       Petitioner(s)

                                                      VERSUS

     M/S ENNORE CARGO CONTAINER TERMINAL P. LTD                           Respondent(s)

     (IA No.76965/2017-CONDONATION OF DELAY IN FILING and IA
     No.76966/2017-EXEMPTION FROM FILING O.T.)

     WITH
     Diary No.24247/2017
     (FOR CONDONATION OF DELAY IN FILING ON IA 78123/2017
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     78126/2017)

     Date : 01-09-2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                 Mr.   Ranjit Kumar,SG
                                       Mr.   Ritesh Kumar,Adv.
                                       Ms.   Shirin Khajuria,Adv.
                                       For   Ms. Anil Katiyar, AOR

     For Respondent(s)

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

Application for exemption from filing OT is allowed.

Delay condoned.

Issue notice.

Tag with Civil Appeal No.4983 of 2015.

(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER