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Commissioner Of Income Tax 7 vs M/S. Odeon Builders Pvt. Ltd. on 24 November, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.22                               COURT NO.8                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). 32814/2017

     (Arising out of impugned final judgment and order dated 24-03-2017
     in CMA No. 23522/2015 and ITA No. 52/2015 passed by the High Court
     of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX 7                                        Petitioner(s)

                                                     VERSUS

     M/S. ODEON BUILDERS PVT. LTD.                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.121553/2017-CONDONATION OF DELAY
     IN FILING and IA No.121554/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 24-11-2017 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)
                                         Mrs. Pinky Anand, ASG
                                         Mr. Arijit Prasad, Adv.
                                         Ms. Sadhana Sandhu, Adv.
                                         Ms. Kirti Dua, Adv.
                                         Mr. Sumit T., Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Application seeking exemption from filing certified copy of the impugned Judgment is allowed.

Delay is condoned.

Issue notice.

(VISHAL ANAND) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER