Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Commissioner Of Income Tax-Ix, ... vs M/S. Monoflex India(Pvt.) Ltd.,New ... on 27 January, 2017

Bench: Kurian Joseph, A.M. Khanwilkar

     ITEM NO.37                                      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(s) for Special Leave to Appeal (C) No(s).                               31567/2013

     (Arising out of impugned final judgment and order dated 16/08/2011
     in LPA No. 842/2003 passed by the High Court of Delhi at New Delhi)

     THE COMMISSIONER OF INCOME TAX-IX, DELHI           Petitioner(s)
                                     VERSUS
     M/S. MONOFLEX INDIA(PVT.) LTD.,NEW DELHI AND ANR. Respondent(s)
     (with appln. (s) for c/delay in filing SLP and interim relief and
     office report)

     Date : 27/01/2017 This petition was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE KURIAN JOSEPH
                              HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)                       Mr. K. Radhakrishnan,Sr.Adv.
                                             Mr. Deepak Prakash,Adv.
                                             Ms. Kiran Bala Sahay,Adv.
                                             Ms. Shruti Srivastava,Adv.
                                             Mrs. Anil Katiyar,Adv.
                                             Ms. Priyanka,Adv.
                                             Ms. Priyadarshni Priya,Adv.

     For Respondent(s)                       Mr. Ashwani Kumar,Adv.
                                             Mr. Rahul Bhatia,Adv.

                                             Mr. Neeraj Sharma,Adv.
                                             Mr. Nandlal Kumar Mishra,Adv.
                                             Dr. Ajay Kumar,Adv.
                                             Mrs. Sunita Yadav,Adv.
                                             Mr. Kaushal Yadav,Adv.
                                             Mr. Ram Kishor Singh Yadav,Adv.

                         UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

It is seen that the directions contained in the impugned judgment have already been complied with.

Therefore, leaving the question of law open, this special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

                         (NARENDRA PRASAD)                                      (RENU DIWAN)
                            COURT MASTER                                     ASSISTANT REGISTRAR