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Pr. Commissioner Of Income Tax 6 vs M/S Matrix Cellular International ... on 2 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.22                                  COURT NO.5                       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). 19777/2018

     (Arising out of impugned final judgment and order dated 04-08-2017
     in ITA No. 484/2017 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 6                                              Petitioner(s)

                                                          VERSUS

     M/S MATRIX CELLULAR INTERNATIONAL
     SERVICE PVT. LTD.                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.80475/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 02-07-2018 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                    Mr. A.N.S. Nadkarni, ASG
                                          Mr. Zoheb Hossain, Adv.
                                          Mr. H.R. Rao, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)                    Mr.   Gopal Jain, Sr. Adv.
                                          Mr.   Shadan Farasat, AOR
                                          Mr.   Sharbir Panag, Adv.
                                          Mr.   Shahas Ahmed, Adv.
                                          Ms.   Lavanya Chopra, Adv.

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

Let the matter be listed along with SLP(C) CC No. 15573/2016 after two weeks.

However, we may record the submission of Mr. Gopal Jain, learned senior counsel appearing on behalf of the respondent that these two matters are different.

     (ASHWANI KUMAR)                                                          (RAJINDER KAUR)
     COURT MASTER (SH)                                                         COURT MASTER