Supreme Court - Daily Orders
Commissioner Of Income Tax -V Delhi vs Ntpc Sail Power Company Pvt Ltd on 23 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.51 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). 29735/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17/07/2012
IN ITA NO. 1238/2011 PASSED BY THE HIGH COURT OF DELHI AT NEW
DELHI)
CIT-V DELHI PETITIONER(S)
VERSUS
NTPC SAIL POWER COMPANY PVT LTD RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP AND OFFICE REPORT)
Date : 23/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Mukul Rohatgi, AG
Ms. Indu Malhotra, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Mr. Parthiv K. Goswami, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. R. Murlidhar, Adv.
Mr. Rustom B. Hathikhanawala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
List the matter for final disposal in the month of July, 2015.
Learned counsel for the respondent submits that the matter is covered by the earlier orders of this Court. He may file copies of such orders within two weeks from today. Rejoinder affidavit, if any, may also be filed within two weeks.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.02.24 [VINOD LAKHINA] [ASHA SONI] 16:51:23 IST Reason: COURT MASTER COURT MASTER