KURIAN,J. - (1.) Leave granted.
(2.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondent, since this Court has rendered its Judgment in the relied upon matter on 16.12.2016 [(Civil Appeal No.8498/2013) C.I.T. and Anr. v. M/s. Yokogawa India Limited, reported in (2017) 2 SCC 1].
(3.) Therefore, this appeal is disposed of in terms of the said judgment.;