Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax Circle 4 ... vs Bausch And Lomb India Pvt. Ltd. on 15 October, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
ITEM NO.2 Court 3 (Video Conferencing) 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). 10237/2020
(Arising out of impugned final judgment and order dated 13-09-2019
in ITA No. 832/2019 passed by the High Court Of Delhi At New Delhi)
DY. COMMISSIONER OF INCOME TAX CIRCLE 4 (1) Petitioner(s)
VERSUS
BAUSCH AND LOMB INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.82802/2020-CONDONATION OF DELAY
IN FILING and IA No.82803/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 15-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Manish Pushkarna, Adv.
Ms. Seema Bengani, Adv.
Mr. H. R. Rao, Adv .
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lalchandani, Adv.
Ms. Ananya Kapoor, Adv.
Mr. Kanishk Chaudhary, Adv.
Mr. Ameet Singh, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 5903/2016.
Signature Not Verified Digitally signed by R Natarajan Date: 2020.10.15(R. NATARAJAN) 16:55:10 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER