Supreme Court - Daily Orders
Pr. Cit 08 vs Samtel India Ltd. on 3 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.11 COURT NO.11 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). 12073/2019
(Arising out of impugned final judgment and order dated 09-07-2018
in ITA No. 43/2017 passed by the High Court Of Delhi At New Delhi)
PR. CIT 08 Petitioner(s)
VERSUS
SAMTEL INDIA LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.67944/2019-CONDONATION OF DELAY
IN FILING )
Date : 03-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Sanjay Jain, ASG
Ms. Diksha Rai, Adv.
Mr. Adarsh Tripathy, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, Adv.
Mr. Udit Naresh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, is also disposed of.
(NEELAM GULATI) (SAROJ KUMARI GAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by NEELAM GULATI Date: 2019.05.04 10:52:07 IST Reason: