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The Commissioner Of Income Tax -10 ... vs M/S Reliance Communication Ltd. on 21 November, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.35                               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).
     21779/2016

     (Arising out of impugned final judgment and order dated 28/03/2016
     in ITA No. 1816/2013 passed by the High Court of Bombay)

     THE COMMISSIONER OF INCOME TAX -10 MUMBAI                            Petitioner(s)

                                                     VERSUS

     M/S RELIANCE COMMUNICATION LTD.                                      Respondent(s)

     (with appln. (s) for c/delay in filing SLP)


     Date : 21/11/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN


     For Petitioner(s)                 Ms. Pinky Anand,ASG
                                       Mr. Ritesh Kumar,Adv.
                                       Ms. Somya Rathore,Adv.
                                       Mr. Ansh S. Luthra,Adv.
                                       Mrs. Anil Katiyar,Adv.
                                       Ms. Rachna Srivastava,Adv.
                                       Mr. Ritesh Kumar,Adv.

     For Respondent(s)                 Mr.   Soli Dastur,Sr.Adv.
                                       Mr.   Niraj Sheth,Adv.
                                       Mr.   Mahesh Agarwal,Adv.
                                       Ms.   Shally Bhasin,Adv.
                                       Ms.   Neeha Nagpal,Av.
                                       Mr.   E.C. Agrawala,Adv.

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

Delay condoned.

We find no reason to entertain this special leave petition, which is, accordingly, dismissed.

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