Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Vadodara ... vs M/S Gujarat Narmada Valley Fertilizer ... on 27 September, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
1
ITEM NO.27 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.22885/2019
(Arising out of impugned final judgment and order dated 29-04-2019
in TA No.1360/2018 passed by the High Court Of Gujarat At
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX VADODARA 3 Petitioner(s)
VERSUS
M/s. GUJARAT NARMADA VALLEY
FERTILIZER AND CHEMICALS LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 27-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Ms. Anita Sahani, Adv.
Mr. Sumit Teterwal, Adv.
Mr. Chakitan V.S. Papta, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Manish J. Shah, Adv.
Mr. D.N. Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Dishay Ray, Adv.
Ms. Sumita Ray, Adv.
Mrs. Sumita Ray, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Advocate for the petitioner invited our attention to the order dated 01.07.2019 passed in SLP (Civil) Diary Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.09.28 No.2752 of 2019.
12:30:43 IST Reason:
Issue notice, returnable on 25.11.2019. 2 Mr. Manish J. Shah, learned Advocate accepts notice on behalf of the respondent and, as such, no notice need be served on the respondent. He prays for and is granted two weeks’ time to file affidavit in reply.
Rejoinder, if any, be filed within a week thereafter. List this matter for disposal on 25.11.2019 along with SLP (Civil) Diary No.2752 of 2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER