Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 6 vs Nokia Solutions And Networks India Pvt. ... on 1 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.21 COURT NO.11 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(s).13520/2019
(Arising out of impugned final judgment and order dated 21-08-2018
in ITA No.901/2018 passed by the High Court Of Delhi At New Delhi)
THE PR. COMMISSIONER OF INCOME-TAX 6 Petitioner(s)
VERSUS
NOKIA SOLUTIONS AND NETWORKS INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77061/2019-CONDONATION OF DELAY
IN FILING )
Date : 01-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Sanjay Jain, ASG
Mr. Arijit Prasad, Sr. ][\Adv.
Mr. Vivek Narayan Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Amit Shrivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the respondent submitted that the extension, which was granted by the ITAT, has expired and the matter has become infructuous.
In view of the above, special leave petition is dismissed as having become infructuous.
Signature Not Verified
Pending application(s), if any, stands disposed of. Digitally signed by ARJUN BISHT Date: 2019.07.03 10:21:06 IST Reason:
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER