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Director Of Income Tax-Ii, New Delhi vs Sheraton International Inc. New Delhi on 9 September, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.30                                COURT NO.11                  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).
     16331/2016

     (Arising out of impugned final judgment and order dated 29/01/2016
     in ITA No. 53/2016 passed by the High Court Of Delhi At New Delhi)

     DIRECTOR OF INCOME TAX-II, NEW DELHI                                   Petitioner(s)

                                                      VERSUS

     SHERATON INTERNATIONAL INC. NEW DELHI                                  Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 09/09/2016 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                    Mr. Mukul Rohatgi, AG
                                          Mr. S. Wasim A. Qadri, Adv.
                                          Mr. Harsh Biran, Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)


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

Delay condoned.

Leave granted.

To be heard along with Civil Appeal No. 8771 of 2016 and other connected matters.

(Ashwani Thakur) (Tapan Kr. Chakraborty) 12:32:26 IST Reason: COURT MASTER COURT MASTER