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Pr. Commissioner Of Income Tax Alwar vs M/S Lords Chloro Alkali Limited ... on 20 April, 2018

Bench: Adarsh Kumar Goel, Rohinton Fali Nariman

     ITEM NO.32                                 COURT NO.11                   SECTION XV

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 9599/2018
     (Arising out of impugned final judgment and order dated 25-07-2017
     in DBITA No. 130/2017 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PR. COMMISSIONER OF INCOME TAX ALWAR                                     Petitioner(s)

                                                       VERSUS

     M/S LORDS CHLORO ALKALI LIMITED FORMERLY KNOWN AS MODI ALKALIES LTD
                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.50672/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 20-04-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN


     For Petitioner(s)                  Mr. Sandeep Sethi,ASG
                                        Mrs.Annapoorani,Adv.
                                        Ms. Purnima Bhatt,Adv.
                                        Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Heard learned counsel for the petitioner. Delay condoned.

We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER