Supreme Court - Daily Orders
Bses Rajdhani Power Ltd vs Deputy Commissioner Of Income Tax . on 19 February, 2014
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ITEM NO.53 COURT NO.10 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 (Civil) No(s).1644/2014
(From the judgement and order dated 19/12/2013 in WPC No.8087/2013
of The HIGH COURT OF DELHI AT N. DELHI)
BSES RAJDHANI POWER LTD Petitioner(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX & ORS. Respondent(s)
(With prayer for interim relief)
WITH SLP(C) NO. 1666 of 2014
(With appln. for permission to file addl. documents, with prayer
for interim relief and office report)
Date: 19/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ajay Vohra,Adv.
Ms. Kavita Jha,Adv.
For Respondent(s) Mr. R.P. Bhatt,Sr.Adv.
Mr. Rahul Kaushik,Adv.
Ms. Rekha Pandey,Adv.
Ms. Anil Katiyar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard the learned counsel at length.
Looking at the facts of the case, it is directed that the impugned order passed by the High Court is modified to the extent that the last instalment of Rs.10 crores be paid on or before 26th April, 2014, instead of 26th March, 2014.
The Special Leave Petitions are disposed of accordingly.
|(Sarita Purohit) | |(Sneh Bala Mehra) |
|Court Master | |Assistant Registrar |