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Supreme Court - Daily Orders

Commissioner Of Income Tax (It) 3 vs M/S Msm Satellite (Singapore) Pte. Ltd. on 7 January, 2020

Bench: Uday Umesh Lalit, Vineet Saran

                                                                                               1

     ITEM NO.17                                COURT NO.6                   SECTION IX

                                     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.43964/2019

     (Arising out of impugned final judgment and order dated 23-04-2019
     in ITA No.103/2017 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX (IT) 3                                       Petitioner(s)

                                                        VERSUS

     M/s. MSM SATELLITE (SINGAPORE) PVT. LTD.                                Respondent(s)

     (FOR ADMISSION and I.R.; and, IA No.196448/2019 – FOR CONDONATION
     OF DELAY IN FILING)

     Date : 07-01-2020 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT
                               HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                   Mr. Aman Lekhi, ASG
                                         Mr. D.L. Chidananda, Adv.
                                         Ms. Praveena Gautam, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr. Jay Savla, Sr. Adv.
                                         Ms. Renuka Sahu, Adv.
                                         Mr. Anurag, AOR


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

Delay condoned.

Issue notice, returnable on 14.02.2020.

Mr. Jay Savla, learned Senior Advocate appears for the respondent and submits that Mr. Anurag, learned Advocate-on-Record Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.01.09 shall enter appearance on behalf of the respondent. He prays for 09:43:23 IST Reason:

and is granted three weeks’ time to file affidavit in reply.
2
Rejoinder, if any, be filed within a week thereafter.
List the matter for final disposal on 14.02.2020 along with Civil Appeal No.7363 of 2009.
     (MUKESH NASA)                              (SUMAN JAIN)
     COURT MASTER                              BRANCH OFFICER