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Pr. Commissioner Of Income Tax 10 vs M/S Monsanto India Ltd. on 20 January, 2020

Bench: Ashok Bhushan, M.R. Shah

     ITEM NO.9                                 COURT NO.8               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).37353/2019
     (Arising out of impugned final judgment and order dated 23-01-2019
     in ITA No.1618/2016 passed by the High Court Of Judicature At
     Bombay)
     PR. COMMISSIONER OF INCOME TAX 10                                       Petitioner(s)

                                                       VERSUS
     M/S MONSANTO INDIA LTD.                                                 Respondent(s)
     (FOR ADMISSION and I.R. and IA No.879/2020-CONDONATION OF DELAY IN
     FILING and IA No.880/2020-CONDONATION OF DELAY IN REFILING/CURING
     THE DEFECTS)

     Date : 20-01-2020 This petition was called on for hearing today.

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

     For Petitioner(s)
                                         Mr. Aman Lekhi, ASG
                                         Mr. Arjun Garg, Adv.
                                         Ms. Rati Tandon, Adv.
                                         Mr. Abhishek Atrey, Adv.
                                         Mrs. Anil Katiyar, AOR
                                         Mr. S. Mahesh Sahasranaman, Adv.

     For Respondent(s)
                                         Mr.   Tarun Gulati, Sr. Adv.
                                         Mr.   Jasdeep Singh Dhillon, Adv.
                                         Mr.   Rahul Gupta, AOR
                                         Mr.   Vinayak Mathur, Adv.
                                         Mr.   Sparsh Bhargava, Adv.

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

Delay condoned.

Issue notice.

Mr. Tarun Gulati, learned senior counsel accepts notice on behalf of respondent.

Counter affidavit be filed within four weeks.

Tag with C.A. No.380/2015.

(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER