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Unitech Hospitality Services Limited v/s Assistant Commissioner of Income Tax (For Admission)

    Special Leave to Appeal (C) No. 16091 of 2017
    Decided On, 21 July 2017
    At, Supreme Court of India
    By, THE HONOURABLE MR. JUSTICE R.K. AGRAWAL & THE HONOURABLE MR. JUSTICE ABHAY MANOHAR SAPRE
    For the Petitioner: Mayank Pandey, AOR. For the Respondent: -------


Judgment Text
R.K. Agrawal, J.

We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.

2. Pending application, if any, stand

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s disposed of.
O R