Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Delhi 2 ... vs M/S Lemon Tree Hotels Pvt. Ltd. Managing ... on 18 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.9 COURT NO.5 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). 1580/2019
(Arising out of impugned final judgment and order dated 13-04-2018
in ITA No. 443/2018 passed by the High Court Of Delhi At New Delhi)
PR. COMMISSIONER OF INCOME TAX DELHI 2 Petitioner(s)
VERSUS
M/S LEMON TREE HOTELS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.26895/2019-CONDONATION OF DELAY
IN FILING)
Date : 18-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Vikramjeet Banerjee, ASG
Mr. manish Pushkarna, Adv.
Mr. Nalin Kohli, Adv.
Mrs. Anil Katiyar, AOR
Ms. Namisha Chadha, Adv.
Mr. A.K. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 1564 of 2017.
(R. NATARAJAN) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.18 16:42:59 IST Reason: