Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs M/S Pepsi Food Pvt. Ltd on 2 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.35+55 COURT NO.3 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).1157/2018
(Arising out of impugned final judgment and order dated 03-07-2017
in ITA No. 365/2017 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
M/S PEPSI FOOD PVT. LTD Respondent(s)
(WITH IA No.12637/2018-CONDONATION OF DELAY IN FILING and IA
No.12640/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).42311/2017
(WITH APPLN.(S) FOR CONDONATION OF DELAY AND EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 02-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. K. Radhakrishna, Sr. Adv.
Mr. A.K. Shrivastav, Adv.
Ms. Snidha Mehra, Adv.
Ms. Ritu Bhardwaj, Adv.
Mrs. Anil Katiyar, AOR
Ms. Sadhna Sandhu, Adv.
For Respondent(s) Mr. Harpreet Singh Ajmani, Adv.
Mr. Sheel Vardhan, Adv.
Mr. Shekhar Prit Jha, Adv.
(As per appearance slip)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.02.03 Learned counsel for the respondent has brought to our 21:39:04 IST Reason: notice an order dated 21st April, 2017 passed in SLP(C)...CC No.8039/2017. He submits that the matter has 2 been rendered infructuous.
Learned Additional Solicitor General seeks some time to take instructions.
List the matter after two weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER