Supreme Court - Daily Orders
Commissioner Of Income Tax vs Zte Corporation on 24 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.7 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24997/2017
(Arising out of impugned final judgment and order dated 24-01-2017
in ITA No. 907/2016 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
ZTE CORPORATION Respondent(s)
(IA No.121538/2017-CONDONATION OF DELAY IN FILING and IA
No.121539/2017-CONDONATION OF DELAY IN REFILING)
Date : 24-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Mrs. Anil Katiyar, AOR
Mr. Manish Pushkarna, Adv.
Mr. Arijit Prasad, Adv.
For Respondent(s)
Mr. Harpreet Singh Ajmani, Adv.
Mr. Shekhar Prit Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Mr. Shekhar Prit Jha, learned Advocate-on-Record who is on caveat accepts and waives formal notice.
Pleadings be completed.
Signature Not VerifiedTag with Civil Appeal No.9386-9387 of 2016.
Digitally signed by VISHAL ANAND Date: 2017.11.24 16:22:24 IST Reason:(VISHAL ANAND) (CHANDER BALA) COURT MASTER (SH) BRANCH OFFICER