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Supreme Court - Daily Orders

Pcit 7 vs M/S Shalimar Town Planners Pvt. Ltd. on 15 September, 2023

                                                                         SLP(C) No. 11416/2023 etc.

     ITEM NOS.55+64                                  COURT NO.3                 SECTION XIV

                                   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. 11416/2023

     (Arising out of impugned final judgment and order dated 22-07-2022
     in ITA No. 217/2022 passed by the High Court of Delhi at New Delhi)

     PCIT 7                                                              Petitioner(s)

                                                      VERSUS

     M/S SHALIMAR TOWN PLANNERS PVT. LTD.                                Respondent(s)

     (IA   No.82525/2023-CONDONATION   OF  DELAY   IN   FILING   and   IA
     No.82521/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH
     SLP(C) No. 20504/2023 (XIV)
     (IA No. 167971/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 15-09-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)
                                          Mr. Balbir Singh, A.S.G.
                                          Mr. Raj Bahadur Yadav, AOR
                                          Mr. R.R. Rajesh, Adv.
                                          Mr. Rupender Singhmar, Adv.
                                          Mr. Pratyush Srivastav, Adv.
                                          Mr. Santosh Kumar, Adv.
                                          Mr. Prashant Singh II, Adv.
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 11416/2023 Signature Not Verified As per the office report, respondent has been served, but Digitally signed by Deepak Guglani Date: 2023.09.16

there is no appearance on its behalf. 13:26:36 IST Reason:

Leave granted.

Re-list for final hearing/disposal on a non-miscellaneous day SLP(C) No. 11416/2023 etc. in the month of March 2024.

Fresh notice will be issued to the respondent informing it about the order passed today.

SLP(C) No. 20504/2023 Issue fresh notice to the respondent on steps being taken within ten days from today by filing copy of the paper book. Liberty is granted to the respondent to file counter affidavit/reply within six weeks after service. Rejoinder affidavit, if any, will be filed within six weeks after service of counter affidavit/reply.

Re-list for final hearing/disposal alongwith SLP(C) no. 11416/2023 in the month of March, 2024.




(DEEPAK GUGLANI)                                        (R.S. NARAYANAN)
   AR-cum-PS                                          ASSISTANT REGISTRAR