Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax Cpc vs Vodafone Idea Limited on 16 August, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
1
ITEM NO.5 Court 6 (Video Conferencing) 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) Diary No(s). 28619/2020
(Arising out of impugned final judgment and order dated 14-10-2019
in WP No. 2172/2019 passed by the High Court Of Judicature At
Bombay)
DEPUTY COMMISSIONER OF INCOME TAX CPC & ORS. Petitioner(s)
VERSUS
VODAFONE IDEA LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.5506/2021-CONDONATION OF DELAY IN
FILING )
Date : 16-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. A.K. Panda, Sr. Adv.
Mr. D.L. Chidananda, Adv.
Mr. Tejas Patel, Adv.
Mr. Rah Bahadur, Adv.
Mr. Anukalp Jain, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sachit Jolly, Adv.
Mr. Anish Kapur, Adv.
Ms. Disha Jham, Adv.
Mr. Kunal Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated that there is an order passed by the transfer pricing officer. He further states that this Signature Not Verified petition has become infructuous by passage of time Digitally signed by Neelam Gulati Date: 2021.08.16 18:01:21 IST Reason: which obviously is also on account of the fact that the SLP has been filed after a delay of 346 days. 2 The Special Leave Petition is dismissed as aforesaid both on grounds of delay and consequently having become infructuous.
Pending application stands disposed of.
[ASHA SUNDRIYAL] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)