Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax vs Sanjay Gupta on 16 March, 2015

Bench: Anil R. Dave, Amitava Roy

     ITEM NO.23                                   COURT NO.3                          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).1052/2015

     (Arising out of impugned final judgment and order dated 23/05/2014
     in ITA No.765/2010 passed by the High Court Of Delhi At New Delhi)

     COMMISSIONER OF INCOME TAX                                                        Petitioner(s)

                                                             VERSUS

     SANJAY GUPTA                                                                      Respondent(s)

     WITH

     SLP(C)No.3653/2015
     (With Office Report)

     Date : 16/03/2015 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                     Mr.   Mukul Rohtagi,AG
                                           Mr.   S.A. Haseeb,Adv.
                                           Mr.   Harris Beeran,Adv.
                                           Mr.   Devashish Bharuka,Adv.
                                           Mr.   Mushtaq Salim,Adv.
                                           For   Mrs. Anil Katiyar,Adv.

     For Respondent(s)                     Mr.   Salil Kapoor,Adv.
                                           Mr.   Vikas Jain,Adv.
                                           Mr.   C.S. Anand,Adv.
                                           For   Mr. Praveen Swarup,Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Mr. Salil Kapoor, learned counsel, appearing on behalf of Mr. Praveen Swarup, learned Advocate-on-Record, has submitted that he has instructions to appear for respondent and seeks time to file vakalatnama and counter Signature Not Verified affidavit.

 Vakalatnama may be filed within one week and counter affidavit may be filed within four weeks from today.

Rejoinder affidavit may be filed within four weeks from today.

List the matters on 5th May, 2015.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2