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Principal Commissioner Of Income Tax vs Lemon Tree Hotels Pvt Ltd on 21 July, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.40                                COURT NO.9              SECTION XIV

                                   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). 18772/2017

     (Arising out of impugned final judgment and order dated 02-12-2016
     in ITA No. 862/2016 passed by the High Court of Delhi at New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX-5                               Petitioner(s)

                                                      VERSUS

     LEMON TREE HOTELS PVT LTD                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.53069/2017-CONDONATION OF DELAY
     IN FILING)


     Date : 21-07-2017 This petition was called on for hearing today.

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


     For Petitioner(s)                 Ms. Pinky Anand,ASG
                                       Ms. Vimla Sinha,Adv.
                                       Ms. Niranjana Singh,Adv.
                                       Ms. Purnima Bhat Kak,Adv.
                                       Ms. Kirti Dua,Adv.
                                       For Ms. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Leave granted.

Tag with Civil Appeal No.1564 of 2017.

(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by ANITA MALHOTRA Date: 2017.07.24 COURT MASTER COURT MASTER 16:34:09 IST Reason: