Supreme Court - Daily Orders
The Principal Officer Lg Electronics ... vs The Assistant/ Deputy Commissioner Of ... on 28 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.36 & 53 COURT NO.7 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). 7524/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02/03/2016
IN CMWP NO. 198/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
THE PRINCIPAL OFFICER LG ELECTRONICS INDIA PVT.
LTD THROUGH ITS POWER OF AUTHORIZED
SIGNATORY ASHISH AGARWAL PETITIONER(S)
VERSUS
THE ASSISTANT/ DEPUTY COMMISSIONER OF
INCOME TAX NOIDA AND ANR. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
SLP(C) NO.8092/2016
[WITH INTERIM RELIEF AND OFFICE REPORT]
Date : 28/03/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Deepak Chopra, Adv.
Mr. Amit Shrivastav, Adv.
Ms. Manasvini Bajpai, Adv.
Mr. Kishore Kunal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Issue notice.
In the meantime, no coercive steps shall be taken against the petitioner(s) for recovery of any dues.
Tag with Special Leave Petition (Civil) No.14030 of 2015.
Signature Not Verified Digitally signed by VINOD LAKHINA [VINOD LAKHINA] [ASHA SONI] Date: 2016.03.28 16:25:16 IST Reason: COURT MASTER COURT MASTER