Supreme Court - Daily Orders
Dy Commissioner Of Income Tax vs Cashedge India Private Limited on 21 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.32 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.18804/2017
(Arising out of impugned final judgment and order dated 24-05-2016
in WPC No. 3628/2016 passed by the High Court of Delhi at New
Delhi)
DY COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
CASHEDGE INDIA PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.53300/2017-CONDONATION OF DELAY
IN FILING)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Sunita Rani Singh, Adv.
Mr.D.L. Chidanand, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. Sachit Jolly, Adv.
Ms. Vijayalakshmi Menon, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.07.22
12:01:52 IST
Reason: