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The Cit-10 Mumbai vs M/S Strides Arcolab Ltd on 22 November, 2019

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.2                            COURT NO.4                   SECTION IX

                                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)……….
                                            CC No. 20322/2013
     (Arising out of impugned final judgment and order dated 26-02-2013
     in ITA No. 2111/2012 passed by the High Court of Judicature at
     Bombay)

     THE CIT-10 MUMBAI                                                   Petitioner(s)
                                     VERSUS
     M/S STRIDES ARCOLAB LTD                            Respondent(s)
     (With IA No. 1/2013 - CONDONATION OF DELAY IN FILING)

     WITH
     Diary No(s). 31555/2019 (IX)
     (Wit IA No. 161693/2019 - CONDONATION OF DELAY IN FILING and IA No.
     161694/2019 - CONDONATION OF DELAY IN REFILING /        CURING THE
     DEFECTS)

     Date : 22-11-2019 These matters were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)               Mr. Sajay   Jain, ASG.
                                     Mr. Wasim   Qadri, Sr. Adv.
                                     Mr. D. L.   Chidananda, Adv.
                                     Mrs. Anil   Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

The special leave petition is dismissed on the ground of low tax effect.

Delay condoned.

Issue notice.

17:13:37 IST Tag the matter along with Civil Appeal No. 14309/2015.

(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER