Supreme Court - Daily Orders
Directorate Of Income Tax Exemption vs M/S Mumbai Education Trust on 19 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. No. 2666/2018 IN CIVIL APPEAL NO. 10451/2016
DIRECTORATE OF INCOME TAX EXEMPTION APPLICANT(S)/
APPELLANT(S)
VERSUS
M/S MUMBAI EDUCATION TRUST RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. The Miscellaneous Application is dismissed, leaving the question of law open in terms of prayer made in the application.
…...…................J. (A.K. SIKRI) …...…................J. (S. ABDUL NAZEER) NEW DELHI, NOVEMBER 19, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.20 17:12:21 IST Reason: ITEM NO.4 COURT NO.3 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No(s). 2666/2018 in C.A. No. 10451/2016 (Arising out of impugned final judgment and order dated 13-12-2017 in C.A. No. No. 10451/2016 passed by the Supreme Court of India) DIRECTORATE OF INCOME TAX EXEMPTION Petitioner(s) VERSUS M/S MUMBAI EDUCATION TRUST Respondent(s) (FOR ADMISSION and IA No.35839/2018-APPROPRIATE ORDERS/DIRECTIONS) Date : 19-11-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Arijit Prasad, Adv.
Mr. Bhuvan Mishra, Adv.
Mrs. Anil Katiyar, AOR Mr. Vinay Kumar Yadav, Adv. For Respondent(s) Mr. Santosh Paul, Adv.
Ms. Arti Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R The Misc. application is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)