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M/S Shree Maheshwar Hydel Power ... vs The Commissioner Of Income Tax 7 on 22 February, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.52                                COURT NO.13                     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).30540/2018

     (Arising out of impugned final judgment and order dated 17-07-2018
     in ITA No. 67/2016 passed by the High Court Of Judicature At
     Bombay)

     M/S SHREE MAHESHWAR HYDEL POWER CORPORATION LTD.                          Petitioner(s)

                                                      VERSUS

     THE COMMISSIONER OF INCOME TAX 7                                          Respondent(s)

     Date : 22-02-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ASHOK BHUSHAN
                            HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)
                                       Dr.     Krishan Singh Chauhan, AOR
                                       Mr.    Ajit Kumar Ekka, Adv.
                                       Mr.    Ravi Prakash, Adv.
                                       Mr.    Chand Kiran, Adv.
                                       Mr.    S.P. singh, Adv.

     For Respondent(s)
                                       Mr. Vikramjit Banerjee, ASG
                                       Mr. Shekhar Vyas, Adv.
                                       Mr. Nalin Kohli, Adv.
                                       Mr. Shekhar Vyas, Adv.
                                       Mr. Ankit Roy, Adv.
                                       Ms. Namisha Chadha, Adv.
                                       Mrs. Anil Katiyar, AOR

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

In view of the letter circulated by the learned counsel for the respondent seeking adjournment, list the matter after four weeks.

     (ARJUN BISHT)                                                          (RENU KAPOOR)
     COURT MASTER (SH)                                                      BRANCH OFFICER