Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi 2 vs M/S Best Infrastructure India (P) Ltd. on 13 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.21 COURT NO.5 SECTION XIV
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). 21465/2018
(Arising out of impugned final judgment and order dated 13-10-2017
in ITA No. 900/2017 passed by the High Court of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX DELHI 2 Petitioner(s)
VERSUS
M/S BEST INFRASTRUCTURE INDIA (P) LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.82224/2018-CONDONATION OF DELAY
IN FILING and IA No.82225/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 13-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Atmaram N.S. Nadkarni, ASG
Mr. Rajiv Nanda, Adv.
Ms. Swarupma Chaturvedi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag along with Civil Appeal No. 6412 of 2016. Learned counsel for the petitioner is directed to provide a list of all the similar matters to the Registry.
The petitioner shall ensure that service in all these matters is complete.
The aforesaid cases as well as the other similar matters shall be listed for final disposal on Tuesday, the 28th August, 2018. Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.13 16:35:36 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER