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Pr. Commissioner Of Income Tax 2 vs C.J. International Hotels Ltd. on 19 November, 2020

Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah

     ITEM NO.17                     Court 6 (Video Conferencing)                 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). 15686/2020

     (Arising out of impugned final judgment and order dated 09-08-2019
     in ITA No. 739/2019 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX 2                                          Petitioner(s)

                                                         VERSUS

     C.J. INTERNATIONAL HOTELS LTD.                     Respondent(s)
     (FOR I.R. and IA No.78762/2020-CONDONATION OF DELAY IN FILING and
     IA No.78764/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)
     WITH
     Diary No(s). 15679/2020 (XIV)
     ( IA No.86647/2020-CONDONATION OF DELAY IN FILING and IA
     No.86646/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-11-2020                   These petitions were called on for hearing today.

     CORAM :                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                                         HON'BLE MR. JUSTICE R. SUBHASH REDDY
                                         HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                   Mr. N. Venkataraman, ASG
                                         Mr. A.K. Panda, Sr. Adv.
                                         Mr. Manish Pushkarna, Adv.
                                         Ms. Shradha Deshmukh, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr. Mayank Nagi, Adv.
                                         Ms. Mahua Kalra, AOR

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

Delay condoned.

Issue notice.

Tag with C.A. No. 7144/2011. Learned counsel for the respondent who appears for caveat seeks two weeks’ time to file counter affidavit.

affidavit.

(MEENAKSHI KOHLI) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER