Supreme Court - Daily Orders
Commissioner Of Income Tax vs Bharti Telenet Ltd. on 8 July, 2014
ITEM NO.4 COURT NO.2 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)......of 2014
CC No(s). 8708/2014
(Arising out of impugned final judgment and order dated
19/12/2013 in ITA No. 1333/2010 passed by the High Court Of
Delhi At N. Delhi)
C.I.T.,NEW DELHI Petitioner(s)
VERSUS
BHARTI TELENET LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 9213/2014
(With prayer for and c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 9783/2014
With prayer for and c/delay in filing SLP and Office Report)
Date : 08/07/2014 These petitions were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE R.K. AGRAWAL
HON’BLE MR. JUSTICE ARUN KUMAR MISHRA
For Petitioner(s) Mr. L.N. Rao, ASG
Mr. Rahul Kaushik, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Kavita Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Ms. Kavita Jha, learned counsel accepts notice. Six weeks’ time is granted for filing counter Signature Not Verified Digitally signed by affidavit. Rejoinder affidavit, if any, may be filed Charanjeet Kaur Date: 2014.07.08 17:29:26 IST within three weeks’ thereafter.
Reason:[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar