Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs M/S Yamuna Expressway Industrial ... on 31 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.13 COURT NO.7 SECTION XI
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. 17413/2017
(Arising out of impugned final judgment and order dated 28-09-2016
in CMWPT No. 237/2016 passed by the High Court of Judicature at
Allahabad)
DEPUTY COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S YAMUNA EXPRESSWAY INDUSTRIAL
DEVELOPMENT AUTHORITY Respondent(s)
WITH
SLP(C) No. 17415/2017
DIARY NO. 18654/2017
(With IA No.52368/2017-CONDONATION OF DELAY IN FILING and IA
No.52373/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 31-07-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Arijit Prasad, Adv.
Ms. Anil Katiyar, AOR
Mr. Prabhas Bajaj, Adv.
Mr. Nalin Kohli, Adv.
Mr. R. Bala, Adv.
For Respondent(s) Mr. Nitesh Shrivastava, Adv.
Mr. Naman Joshi, Adv.
Ms. Seema Joshi, Adv.
Mr. Sahil Pahuja, Adv.
Mr. Ruhsheet J. Saluja, Adv.
Mr. Jasmeet Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in Diary No. 18654/2017. Mr. Jasmeet Singh, learned counsel, accepts notice on behalf of the respondent.
The matters be listed in the third week of September, Signature Not Verified2017, for disposal. Digitally signed by NIDHI AHUJA Date: 2017.08.02 16:39:33 IST Pleadings be completed before the next date.
Reason:
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER