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New Delhi Television Ltd vs Deputy Commissioner Of Income Tax ... on 10 April, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.21                                  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) No(s).                     8848/2017

     (Arising out of impugned final judgment and order dated 14/03/2017
     in WPC No. 1327/2017 passed by the High Court Of Delhi At New
     Delhi)
     NEW DELHI TELEVISION LTD                              Petitioner(s)
                                     VERSUS

     DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 18 (1) NEW DELHI

                                                           Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment)
     Date : 10/04/2017 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)                  Mr.   Harish N. Salve, Sr. Adv.
                                        Ms.   Anuradha Dutt, Adv.
                                        Mr.   Sachit Jolly, Adv.
                                        Mr.   Siddhartha Singh, Adv.
                                        Mr.   Munindra Dvivedi, Adv.
                                        Ms.   B. Vijayalakshmi Menon,AOR

     For Respondent(s)                  Mr. P.S. Patwalia, ASG
                                        Mr. A.K. Sanghi, Sr. Adv.
                                        Mr. Rupesh Kumar, Adv.
                                        Mr. N.P. Sahni, Adv.
                                        Mr. Ravindra Bana, Adv.
                                        Mrs. Natasha Vinayak, Adv.
                                        Mrs. Anil Katiyar,Adv.
                                        Mr. Asheesh Jain, Adv.

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

We have heard learned counsel appearing for the parties and perused the impugned order passed by the High Court dated 14.03.2017.

In our opinion and also in the interest of justice, we deem it Digitally signed by SONALI SAUND Date: 2017.04.11 fit and appropriate to request the High Court to decide the Writ 16:38:41 IST Reason:

Petition (c) No. 1327/2017 expeditiously in accordance with law, preferably within a period of ten days from today. 1  In the meantime, Status quo, as of today, shall be maintained by the parties.

The Special Leave Petition stands disposed of. Pending application(s), if any, stands disposed of accordingly.

     (SONALI SAUND)                               (CHANDER BALA)
        SR.P.A                                     COURT MASTER




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