COMMISSIONER OF INCOME TAX Vs. M/S MUMBAI METROPOLITAN REGIONAL DEVELOPMENT AUTHORITY

LAWS(SC)-2019-3-185

SUPREME COURT OF INDIA

Decided on March 15,2019

COMMISSIONER OF INCOME TAX Appellant

VERSUS

M/S Mumbai Metropolitan Regional Development Authority Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) We see no reason to interfere in the matter. The special leave petition is dismissed. Pending applications, if any, shall also stand disposed of. ;

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