Supreme Court - Daily Orders
Commissioner Of Income Tax Kota vs M/S Manglam Cement Ltd. on 13 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.18 COURT NO.5 SECTION XV
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). 21294/2018
(Arising out of impugned final judgment and order dated 19-09-2017
in DBITA No. 138/2014 passed by the High Court of Judicature for
Rajasthan at Jaipur)
COMMISSIONER OF INCOME TAX KOTA Petitioner(s)
VERSUS
M/S MANGLAM CEMENT LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.84558/2018-CONDONATION OF DELAY
IN FILING )
Date : 13-07-2018 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. Arijit Prasad, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ankit Sareen, Adv.
Mr. Tarun Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag along with S.L.P. (C) No. 10460 of 2018.
Learned counsel for the petitioner is directed to provide a list of all the connected matters to the Registry.
Signature Not VerifiedThe petitioner shall ensure that service in all these matters Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.13 16:35:48 IST Reason: is complete.
2The aforesaid cases as well as other connected matters shall be listed for final disposal on Tuesday, the 21st August, 2018.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER