Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs Narayani And Sons (P) Ltd. on 2 February, 2018
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.43 COURT NO.10 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No. 52 of 2018 in SLP(C)....CC No.6526/2017
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
KOLKATA
VERSUS
NARAYANI AND SONS (P) LTD. Respondent(s)
(FOR ADMISSION and IA No.4116/2018-CONDONATION OF DELAY IN FILING
APPLICATION FOR RESTORATION)
Date : 02-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Ms. Gargi Khanna,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing application for restoration is condoned.
Application for restoration is allowed. Miscellaneous application is disposed of accordingly.
(MADHU BALA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MADHU BALA Date: 2018.02.02 16:54:48 IST Reason: