Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Sun Pharmaceutical Industries Limited on 3 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 COURT NO.6 SECTION
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. 31432/2017
(Arising out of impugned final judgment and order dated 30-03-2017
in ITA No. 853/2016 passed by the High Court of Gujarat at
Ahmedabad)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/s. SUN PHARMACEUTICAL INDUSTRIES Respondent(s)
(With IA No.109308/2017-CONDONATION OF DELAY IN FILING and IA
No.109310/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 03-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Kavin Gulati, Sr. Adv.
Ms. Vimla Sinha, Adv.
Ms. Rekha Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Mayank Negi, Adv.
Mr. Shekhar Prit Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Mr. Shekhar Prit Jha, learned counsel, accepts notice on behalf of the respondent and waives service thereof.
He says that no counter affidavit is required to be filed.
List the matter along with Civil Appeal No. 121 of 2015 and other connected matters.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.11.07 10:55:51 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER