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Commissioner Of Income Tax vs Delhi Press Patra Prakashan Ltd on 17 August, 2016

Author: Kurian Joseph

Bench: Kurian Joseph

     ITEM NO.26                               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)                       No(s).     20931/2014

     (Arising out of impugned final judgment and order dated 31/05/2013
     in ITA No. 480/2005 passed by the High Court of Delhi at New Delhi)

     CIT DELHI -IV                                                              Petitioner(s)

                                                       VERSUS

     DELHI PRESS PATRA PRAKASHAN LTD                                            Respondent(s)

     (Office report for directions)

     Date : 17/08/2016 This petition was called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE KURIAN JOSEPH
                                             [IN CHAMBERS]


     For Petitioner(s)                   Mrs. Gargi Khanna,Adv.
                                         Mrs. Anil Katiyar,Adv.


     For Respondent(s)


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

Learned counsel for the petitioner is granted four weeks' time to comply with the office report dated 16th May, 2016, failing which the special leave petition shall stand dismissed without further reference to the Court.

Any application for restoration shall be entertained only on payment of costs of Rs.1,000/- to be deposited with the Supreme Court Legal Services Committee.

SAPNA BISHT (SAPNA BISHT) (RENU DIWAN) Date: 2016.08.20 12:04:59 IST Reason: SR.P.A. ASSISTANT REGISTRAR