Supreme Court - Daily Orders
Deputy Director Of Income Tax ... vs Maersk Line U.K. Ltd. on 26 August, 2016
Bench: A.K. Sikri, N.V. Ramana
1
ITEM NO.21+52 COURT NO.11 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).
11920/2016
(Arising out of impugned final judgment and order dated 22/12/2015
in WP No. 1295/2008 passed by the High Court Of Calcutta)
DEPUTY DIRECTOR OF INCOME TAX
INTERNATIONAL TAXATION - II, KOLKATA Petitioner(s)
VERSUS
MAERSK LINE U.K. LTD. AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP, in refiling SLP and
office report)
WITH
SLP(C)....CC No. 10314/2016
(with appln. (s) for c/delay in filing SLP and office report)
Date : 26/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Manish Pushkarna, Adv.
Mr. Kabir Hathi, Adv.
Ms. Saumya Sinha, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Porus F. Kaka, Sr. Adv.
Mr. Manish Kanth, Adv.
Mr. Rustom B. Hathikhanawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Porus F. Kaka, learned senior counsel appearing for the respondents has produced a copy of the letter dated 24.08.2016 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.26 received by his clients from the Office of the Deputy Commissioner 16:59:53 IST Reason:
of Income-Tax (International Taxation), Government of India wherein it is stated that the Government has settled these matters. In view 2 thereof, it is submitted that these petitions have become infructuous. Learned counsel for the petitioner/Revenue wants to seek instructions in this regard.
List the matters on 02.09.2016.
Special Leave Petition (c) No. 17456 of 2015 and Special Leave Petition (c) No. 24217 of 2015 shall also be listed along with these matters.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER