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Gian Castings Private Limited vs Central Board Of Direct Taxes on 17 June, 2022

Bench: A.S. Bopanna, Vikram Nath

     ITEM NO.8                                   COURT NO.2                    SECTION IV­B

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)            No.10762/2022

     (Arising out of impugned final judgment and order dated 02­06­2022
     in CWP No. 9142/2022 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     GIAN CASTINGS PRIVATE LIMITED                                              Petitioner(s)
                                                         VERSUS

     CENTRAL BOARD OF DIRECT TAXES & ORS.                                       Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 17­06­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE VIKRAM NATH
                                        (VACATION BENCH)

     For Petitioner(s)
                                           Mr.   Pankaj Jain, Sr. Adv.
                                           Mr.   Shubham Bhalla, AOR
                                           Ms.   Akanksha Gulati, Adv.
                                           Mr.   Gaurav Mittal, Adv.
                                           Mr.   Divya Suri, Adv.
                                           Mr.   Ashish Vajpayee, Adv.
                                           Mr.   Deepak Samota, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Having heard learned Senior counsel appearing for the petitioner and on carefully perusing the material available on record, we see no reason to interfere at this stage.

2. However, all contentions of the petitioner are left upon to be urged at the appropriate stage

3. Signature Not Verified The Special Leave Petition is, accordingly, disposed of on the Digitally signed by VISHAL ANAND afore­stated terms.

Date: 2022.06.17 16:25:41 IST Reason:

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)