Supreme Court - Daily Orders
Commissioner Of Income Tax-I vs M/S Reliance Energy Ltd (Formerly Bses ... on 19 February, 2016
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.44 COURT NO.9 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).
21937/2014
(Arising out of impugned final judgment and order dated 24/06/2013
in ITA No. 1688/2009 passed by the High Court of Bombay)
COMMISSIONER OF INCOME TAX-I Petitioner(s)
VERSUS
M/S RELIANCE ENERGY LTD Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Ms. Gunwant Dara,Adv.for
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Rajesh Kumar,Adv.for
Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that no additional document is required to be filed.
The Registry to proceed further.
List the matter in Court.
(SUMAN WADHWA) (INDU POKHRIYAL)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2016.02.19
16:56:27 IST
Reason: