Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 3 vs Evalueserve Sez (Gurgaon) Pvt. Ltd. on 2 August, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.65 COURT NO.15 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). 37880/2018
THE PR. COMMISSIONER OF INCOME TAX 3 Petitioner(s)
VERSUS
EVALUESERVE SEZ (GURGAON) PVT. LTD. Respondent(s)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Petitioner(s) Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sumit Lalchandani, Adv.
Mr. Shivansh Pandya, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has not filed proof of service of the pleadings on Mr.Praveen Swarup, Advocate who is appearing for the respondent.
Learned counsel for the petitioner is directed to do the needful within a period of ten days from today.
(RAJNI MUKHI) (CHANDER BALA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2019.08.06
16:39:00 IST
Reason: