Supreme Court - Daily Orders
Verizon Data Service India P.Ltd. vs The Authority For Advance Rulings on 19 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.43 COURT NO.11 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 for Special Leave to Appeal (C) No. 7250/2012
(Arising out of impugned final judgment and order dated 09/08/2011
in WP No. 14921/2011 passed by the High Court of Madras, Chennai)
VERIZON DATA SERVICE INDIA P.LTD. Petitioner(s)
VERSUS
AUTH.FOR ADVANCE RULINGS & ORS. Respondent(s)
WITH
SLP(C) No. 21946/2012
(With Office Report)
WITH
SLP(C) No. 34617-34628/2014
(With Interim Relief and Office Report)
Date : 19/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. S. Ganesh, Sr.Adv.
Mr.T. Suryanarayanna, Adv.
Mr. Kunal Verma,Adv.
Ms. Yugandhara Jha, Adv.
Ms. Tannayee Raj Kumar, Adv.
Mr. Sriram Seshadri, Adv.
Mr. R.S. Chiller, Adv.
Mr. Anil Kumar Gautam,Adv.
Mrs. Anil Katiyar,Adv.
Mr. Kunal Verma,Adv.
For Respondent(s) Mr. R.S.Suri, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar,Adv.
Signature Not Verified
Mr. B. V. Balaram Das,Adv.
Digitally signed by
Rajni Mukhi
Date: 2016.02.20
11:27:38 IST
Reason:
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master