Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Jaipur Ii vs M/S Jaipur Vidyut Vitran Nigam Ltd ... on 5 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 COURT NO.6 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.4093/2018
(Arising out of impugned final judgment and order dated 07-07-2017
in ITA No. 188/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
PR. COMMISSIONER OF INCOME TAX JAIPUR II Petitioner(s)
VERSUS
M/S JAIPUR VIDYUT VITRAN NIGAM LTD THROUGH ITS MANAGERRespondent(s)
( IA No.25149/2018-CONDONATION OF DELAY IN FILING)
Date : 05-03-2018 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. K. Radhakrishnan, Sr.Adv.
Mr. Arijit Prasad, Adv.
Mr. Nikhil Rohatgi, Adv.
Mr. Shashank Khurana, Adv.
Ms. Anita Sahani, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the petitioner submit that an identical matter is pending before a Bench of this Court in (SLP(C) CC.No.7822/2014) and the same is coming for final hearing in the month of the April, 2018.
Signature Not VerifiedLet this matter be tagged along with the said matter.
Digitally signed by ASHA SUNDRIYAL Date: 2018.03.07 13:58:07 IST Reason: (USHA RANI BHARDWAJ) (MALA KUMARI SHARMA) AR CUM PS BRANCH OFFICER