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Principal Commissioner Of Income Tax 2 vs Cj International Hotels Ltd. on 15 May, 2018

Bench: Adarsh Kumar Goel, Indu Malhotra

     ITEM NO.8                         COURT NO.10                  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). 12749/2018

     (Arising out of impugned final judgment and order dated 30-10-2017
     in ITA No. 908/2017 passed by the High Court Of Delhi At New Delhi)

     PRINCIPAL COMMISSIONER OF INCOME TAX 2                          Petitioner(s)

                                                VERSUS

     CJ INTERNATIONAL HOTELS LTD.                                    Respondent(s)

     ( IA No.65850/2018-CONDONATION OF DELAY IN FILING and IA
     No.65852/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 15-05-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)             Mr. Vikramjit Banerji,ASG
                                   Mr. K. Radhakrishnan,Sr.Adv.
                                   Mr. Ashok K. Srivastava,Adv.
                                   Mr. Shubhendu Anand,Adv.
                                   Mr. Shekhar Vyas,Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr. Mayank Nagi,Adv.
                                   Mr. Shekhar Prit Jha,Adv.

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

Tag to Civil Appeal No. 8694 of 2011.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.05.15 17:02:55 IST Reason: