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M/S Rashmi Infrastructure Developers ... vs Income Tax Settlement Commission on 2 April, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.5                                   COURT NO.5                    SECTION IX

                                     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(s).      20185/2017

     (Arising out of impugned final judgment and order dated 20-01-2017
     in WP No. 2814/2016 passed by the High Court Of Judicature At
     Bombay)

     M/S RASHMI INFRASTRUCTURE DEVELOPERS LTD                                    Petitioner(s)

                                                          VERSUS

     INCOME TAX SETTLEMENT COMMISSION & ORS.                                     Respondent(s)



     Date : 02-04-2018 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)                    Dr.    Rakesh Gupta, Adv.
                                          Mr.    Ambhoj Kumar Sinha, AOR
                                          Mr.    Rohit Kumar Gupta, Adv.
                                          Ms.    Monika Ghai, Adv.

     For Respondent(s)                    Mr. S.A. Haseeb, Adv.
                                          Ms. Rukmani Bobde, Adv.
                                          Ms. Ruhi Chopra, Adv.
                                          Mr. Abhinav Mishra, Adv.
                                          Mrs. Anil Katiyar, AOR


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Four weeks' time is granted as prayed for to file the rejoinder affidavit.

List after four weeks.

(ASHWANI THAKUR) 17:20:44 IST Reason: (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER