Supreme Court - Daily Orders
Commissioner Of Income Tax-Ii, New ... vs M/S Modipon Ltd. on 21 April, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.17 COURT NO.6 SECTION IIIA
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.29817/2011
(Arising out of impugned final judgment and order dated 27/01/2011
in ITA No. 762/2004 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX-II, NEW DELHI Petitioner(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
(Office report on default)
Date : 21/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. B. V. Balaram Das, Adv.
Ms. Sunita Sharma, Adv.
Ms. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' further time is granted to the learned counsel for the petitioner for doing the needful as per office report dated 01st April, 2016, failing which, the Special Leave Petition shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (SUMAN JAIN) Signature Not Verified SR.P.A. COURT MASTER Digitally signed by RASHMI DHYANI Date: 2016.04.22 16:51:00 IST Reason: