Supreme Court - Daily Orders
M/S Aditi Infrabuild And Services Ltd. vs Assistant Commssioner Of Income Tax ... on 16 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.15 COURT NO.4 SECTION XIV
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) No(s). 28711/2019
(Arising out of impugned final judgment and order dated 07-11-2019
in WPC No. 10685/2019 passed by the High Court Of Delhi At New
Delhi)
M/S ADITI INFRABUILD AND SERVICES LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE
1(2) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186607/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 16-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Preetesh Kapur, Sr. Adv.
Mr. Rashmi Chopra, Adv.
Mr. Ruchesh Sinha, Adv.
Mr. Ashish P., Adv.
Mr. Braj Kishore Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.12.18 16:52:14 IST Reason: