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Directorate Of Income Tax-Exemption vs M/S. Mumbai Education Trust on 28 October, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.32                            COURT NO.10              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)....CC No(s).20220/2016

     (Arising out of impugned final judgment and order dated 03/05/2016
     in ITA No.11/2014 passed by the High Court Of Bombay)

     DIRECTORATE OF INCOME TAX-EXEMPTION                            Petitioner(s)

                                                  VERSUS

     M/S. MUMBAI EDUCATION TRUST                        Respondent(s)
     (with appln. (s) for c/delay in filing SLP and office report)

     Date : 28/10/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)             Mr. N.K. Kaul, ASG
                                   Mr. K.P.K. Pillay, Adv.
                                   Ms. Anita Sahani, Adv.
                                   Mr. Arijit Pd., Adv.
                                   Mr. Kapil Rastogi, Adv.
                                   Mr. Bhuvan Mishra, Adv.
                                   Mr. Anju Prasad, Adv.
                                   Ms. Anita Sahani, Adv.
                                   Mrs. Anil Katiyar,Adv.

     For Respondent(s)             Mr. Santosh Paul, Adv.
                                   Ms. Arti Singh, Adv.
                                   Mr. Devarshi, Adv.


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

Delay condoned.

Leave granted.

List the matter along with Civil Appeal No.5091 of 2013.

(ASHA SUNDRIYAL) (MALA KUMARI SHARMA) Reason: COURT MASTER COURT MASTER