Supreme Court - Daily Orders
Commissioner Of Income Tax 10 vs M/S. Relaince Infrastructure Ltd. ... on 4 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.1 COURT NO.5 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) No(s). 26480/2015
(Arising out of impugned final judgment and order dated 26-09-2014
in ITA No. 1056/2012 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX-10 Petitioner(s)
VERSUS
M/S. RELIANCE INFRASTRUCTURE LTD.
(ERSTWHILE RELIANCE ENERGY CENTER LTD.) Respondent(s)
Date : 04-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Arijit Prasad, Adv.
Mr. K. Radha Krishnan, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Shally Bhasin, Adv.
Ms. Sayaree Basu Mallik, Adv.
Mr. Vaibhav Niti, Adv.
Ms. Madhavi Agrawal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner seeking adjournment for four weeks, the matter is adjourned for four weeks.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.05(MANAV SHARMA) 09:32:48 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR