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Dy.Dir. Of Income Tax,New Delhi vs M/S. Mitsubishi Corporation. on 2 July, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

        ITEM NO.3                                        COURT NO.12                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 (C)......CC                            No(s).
        1943/2013

        (Arising out of impugned final judgment and order dated 01/05/2012
        in WP No. 13983/2009 passed by the High Court Of Delhi At New
        Delhi)

        DY.DIR. OF INCOME TAX,NEW DELHI                                              Petitioner(s)

                                                                 VERSUS

        M/S. MITSUBISHI CORPORATION.                                                 Respondent(s)

        (with appln. (s) for c/delay in filing SLP and office report)


        Date : 02/07/2015 This petition was called on for hearing today.

        CORAM :
                                        HON'BLE MR. JUSTICE A.K. SIKRI
                                        HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

        For Petitioner(s)

                                                  Mr. P.S. Patwalia, ASG.
                                                  Mr. Ashok K. Srivastava, Adv.
                                                  Mr. Natash Vinayak, Adv.
                                                  Mrs. Anil Katiyar,Adv.

        For Respondent(s)
                                                 Mr.    S. Ganesh, Sr. Adv.
                                                 Mr.    Nageswar Rao, Adv.
                                                 Mr.    S.B.Malik, Adv.
                                                 Mr.    Ambhoj Kumar Sinha,AoR


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

Delay condoned.

The special leave petition is dismissed.

the digital card signature of Mr. Deepak Mansukhani, Court Master (Ashok Raj Singh) (Suman Jain) Court Master Court Master