Supreme Court - Daily Orders
Director Of Income Tax Ii ... vs Echjay Industries Pvt. Ltd on 17 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.9 COURT NO.12 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 48255/2024
[Arising out of impugned final judgment and order dated 10-05-2024
in WP No. 122/2009 10-05-2024 in WP No. 2309/2010 passed by the
High Court of Judicature at Bombay]
DIRECTOR OF INCOME TAX II (INVESTIGATIONS) & ORS. Petitioner(s)
VERSUS
ECHJAY INDUSTRIES PVT. LTD. & ORS. Respondent(s)
IA No. 2195/2025 - CONDONATION OF DELAY IN FILING
IA No. 2198/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 17-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) :Mr. N Venkatraman, A.S.G.(NP)
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Udai Khanna, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Vivek Gupta, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice on the application seeking condonation of delay as well as on the Special Leave Petitions.
2. List alongwith SLP(C)No. 13374/2024.
(INDU MARWAH) (NIDHI WASON)
AR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2025.01.18
13:08:58 IST
Reason: