Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 6 vs Nalwa Sons Investments Ltd. on 16 December, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.47 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
Petition for Special Leave to Appeal (C) No.24462/2019
(Arising out of impugned final judgment and order dated 26-03-2019
in ITA No.1142/2018 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX-6 Petitioner(s)
VERSUS
NALWA SONS INVESTMENTS LTD. Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.146957/2019 - CONDONATION OF
DELAY IN FILING)
Date : 16-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter dated 12.12.2019 circulated by the learned counsel for the respondent, the matter is adjourned to 17.01.2020.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2019.12.17
17:23:14 IST
Reason: