Supreme Court - Daily Orders
Commissioner Of Income Tax Iv vs Discovery Communication India on 9 February, 2016
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ITEM NO.40 COURT NO.8 SECTION IIIA
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(s).
21374/2015
(Arising out of impugned final judgment and order dated 16/03/2015
in ITA No. 218/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX-IV Petitioner(s)
VERSUS
DISCOVERY COMMUNICATION INDIA Respondent(s)
(Office report on default)
Date : 09/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBER]
For Petitioner(s)
Ms. S. Usha Reddy, Adv.
For Mr. B.V. Balram Das, Adv.
Mrs. Anil Katiyar,Adv. (Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report on default.
Despite undertaking given by the learned counsel for the petitioner, the documents have not been filed.
The Registry is directed to place a fresh note for the non compliance and proceed further.
[RAJINDER KAUR] [SUKHBIR PAUL KAUR]
Signature Not Verified
COURT MASTER A.R.-CUM-P.S.
Digitally signed by
Sukhbir Paul Kaur
Date: 2016.02.10
16:17:16 IST
Reason: