Supreme Court - Daily Orders
Paramount Intercontinental Pvt. Ltd. vs Ito Ward 14 (1) New Delhi on 4 September, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.9 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 16642/2017
(Arising out of impugned final judgment and order dated 07-02-2017
in ITA No. 348/2016 passed by the High Court Of Delhi At New Delhi)
PARAMOUNT INTERCONTINENTAL PVT. LTD. Petitioner(s)
VERSUS
ITO WARD 14 (1) NEW DELHI Respondent(s)
( IA No.80695/2017-CONDONATION OF DELAY IN FILING and IA
No.80699/2017-CONDONATION OF DELAY IN REFILING)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Atul Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed with costs of Rs.10,000/-. The said costs to be paid to the Supreme Court Legal Services Committee within a period of two weeks from today.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.09.06
16:57:40 IST
Reason: