Supreme Court - Daily Orders
Mega Corporation Limited vs Pr. Commissioner Of Income Tax 6 on 8 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.59 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). 17703/2017
(Arising out of impugned final judgment and order dated 23-02-2017
in ITA No. 128/2016 passed by the High Court of Delhi at New Delhi)
MEGA CORPORATION LIMITED Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX -06 Respondent(s)
Date : 08-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. S. Agarwal, Adv.
Mr. Bhargava V. Desai, Adv.
Mr. Akshat Malpani, Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Ms. Rashmi M., Adv.
Mrs. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Though the service has been effected on the respondent, nobody has put in appearance.
In these circumstances, we have requested Mr. A.K. Panda, learned senior counsel, who is present in the Court, to appear on behalf of the Income Tax Department to ensure that there is an appearance by some counsel for respondent in this matter.
List the matter after three weeks.
In the meanwhile, reply, if any be filed.
Signature Not Verified (SWETA DHYANI) Digitally signed by (MALA KUMARI SHARMA) SWETA DHYANI SENIOR PERSONAL ASSISTANT Date: 2017.09.12 10:36:40 IST BRANCH OFFICER Reason: