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Brown And Sharpe Inc. (Presently Known ... vs Commissioner Of Income Tax on 26 September, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.2                                  COURT NO.9                        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) Nos. 17306-17308/2015
     (Arising out of impugned final judgment and order dated 11/11/2014
     in ITA No. 113/2014, ITA No. 114/2014 and ITA No. 219/2014 passed
     by the High Court of Judicature at Allahabad)

     BROWN & SHARPE INC.
     (PRESENTLY KNOWN AS HEXAGON METROLOGY INC.)                                    Petitioner(s)

                                                          VERSUS

     COMMISSIONER OF INCOME TAX & ANR.                                              Respondent(s)

     (With interim relief and office report)

     Date : 26/09/2016 These petitions were called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE A.K. SIKRI
                              HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                      Mr. Udit Naresh, Adv.
                                            Ms. Kavita Jha, Adv.

     For Respondent(s)                      Mr. A. N. S. Nadkarni, ASG.
                                            Ms. Swarupama Chaturvedi, Adv.
                                            Mr. Zoheb Hussain, Adv.

                                            Mr. Jai Dehadrai, Adv.
                                            Mr. S. S. Rebello, Adv.

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

A prayer has been made for filing counter affidavit. Counter affidavit has not been filed in spite of the last opportunity granted. However, having regard to the nature of issue involved, we give one more opportunity to the respondents to file counter affidavit within four weeks. It will, however, be subject to payment of Rs.10,000/- as costs which shall be paid to the Supreme Court Legal Services Committee.

Rejoinder may be filed within two weeks thereafter.

List the petitions after six weeks.

                          (Nidhi Ahuja)                             (Tapan Kr. Chakraborty)
                          Court Master                                   Court Master