Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Lodha Developers Pvt Ltd on 8 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.30 COURT NO.6 SECTION IX
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)...../2018 (Diary No(s).39747/2017)
(Arising out of impugned final judgment and order dated 14-02-2017
in WP No. 2562/2015 passed by the High Court Of Judicature At
Bombay)
PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL 4) MUMBAI Petitioner(s)
VERSUS
LODHA DEVELOPERS PVT LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.137705/2017-CONDONATION OF DELAY
IN FILING)
Date : 08-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Manish Pushkarna, Adv.
Mr. Parthiv K. Goswami, Adv.
Mr. Rishabh Jain, Adv.
Ms. Snidha Mehra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.01.09 01:20:20 IST Reason: (B.PARVATHI) (MALA KUMARI SHARMA) COURT MASTER BRANCH OFFICER