Supreme Court - Daily Orders
Mega Corporation Limited vs Pr. Commissioner Of Income Tax 06 on 9 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.13 COURT NO.12 SECTION XIV
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).17703/2017
(Arising out of impugned final judgment and order dated 23-02-2017
in ITA No. 128/2016 passed by the High Court Of Delhi At New Delhi)
MEGA CORPORATION LIMITED Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX 06 Respondent(s)
WITH
SLP(C) No. 19230/2018 (XIV)
Date : 09-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Salil Agarwal, Adv.
Mr. Madhur Agarwal, Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
Mr. Uma Shankar, Adv.
Mr. V.J. Banerjee, ASG
Mr. A.K. Panda, Sr. Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Abhishek R., Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
ARJUN BISHT
Date: 2019.04.09
O R D E R
17:40:16 IST Reason:
Office has reported that sole respondent in SLP(C) No. 1 19230/2018 has not been served. Learned counsel for the petitioner to take steps for service on unserved respondent within two weeks. Dasti service, in addition, is permitted.
List both the matters in the last week of April, 2019.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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