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Pr. Commissioner Of Income Tax Central 2 vs Jsw Steel Ltd(Successor On ... on 14 October, 2022

Bench: Surya Kant, M.M. Sundresh

                                                      1

     ITEM NO.8                               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.27614/2022

     (Arising out of impugned final judgment and order dated 17­11­2021
     in ITA No. 112/2018 passed by the High Court of Judicature at
     Bombay)

     PR. COMMISSIONER OF INCOME TAX CENTRAL 2                            Petitioner(s)

                                                     VERSUS

     JSW STEEL LTD(SUCCESSOR ON AMALGAMATION OF JSW                      Respondent(s)
     ISPAT STEEL LTD)

     (FOR ADMISSION and I.R. and IA No.133579/2022­CONDONATION OF DELAY
     IN FILING SLP and IA No.133580/2022­EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)

     Date : 14­10­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)
                                       Mr.   Balbir Singh, ASG
                                       Ms.   Gargi Khanna, Adv.
                                       Ms.   Monica Benjamin, Adv.
                                       Mr.   Naman Tondon, Adv.
                                       Mr.   Rupender Sinhmar, Adv.
                                       Mr.   Prashant Singh­II, Adv.
                                       Mr.   Prashant Kumar, Adv.
                                       Mr.   Raj Bahadur Yadav, AOR
     For Respondent(s)
                                       Mr.   Kumar Visalaksh, Adv.
                                       Mr.   Udit Jain, Adv.
                                       Mr.   Archit Gupta, Adv.
                                       Ms.   Akansha Dikshit, Adv.
                                       Mr.   Abhishek Vikas, AOR
Signature Not Verified

Digitally signed by
VISHAL ANAND
                              UPON hearing the counsel the Court made the following
Date: 2022.10.17
19:23:34 IST
Reason:
                                                 O R D E R

Heard learned counsel appearing for the petitioner and perused the material placed on record.

Delay condoned.

Application seeking exemption from filing certified copy of the impugned Order is allowed.

Issue notice returnable on 6­1­2023. Tag with Special Leave Petition (Civil) No.1279 of 2021.

  (VISHAL ANAND)                                 (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                          COURT MASTER (NSH)