Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs Mundra Port And Special Economic Zone ... on 3 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.25 COURT NO.9 SECTION III
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). 19684/2018
(Arising out of impugned final judgment and order dated 04-09-2017
in TA No. 643/2017 passed by the High Court Of Gujarat At
Ahmedabad)
THE PRINCIPAL COMMISSIONER OF INCOME TAX I Petitioner(s)
VERSUS
MUNDRA PORT AND SPECIAL ECONOMIC ZONE LTD. Respondent(s)
(With Interim Relief and IA No.83015/2018-CONDONATION OF DELAY IN
FILING)
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.N.S. Nadkarni,ASG
Mr. Debashish Bharukha,Adv.
Mr. D.L. Chidananda,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Tag to Civil Appeal No.7217 of 2010.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.07.03 15:47:51 IST Reason: