Supreme Court - Daily Orders
Roger Enterprises P. Ltd. vs Commissioner Of Income Tax -V on 15 December, 2016
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.42 COURT NO.12 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) Diary No.23851/2016
(Arising out of impugned final judgment and order dated 03/03/2016
in ITA No. 157/2014 03/03/2016 in ITA No. 158/2014 passed by the
High Court of Delhi at New Delhi)
ROGER ENTERPRISES P. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX -V Respondent(s)
(Office report on default)
Date : 15/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Vaibhav Kulkarni, Adv.
Ms. Kavita Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted further four weeks' time, as a last opportunity, to cure the defects as pointed out by the Registry.
(RASHI GUPTA) (SAROJ KUMARI GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.12.17
13:22:23 IST
Reason: