Supreme Court - Daily Orders
Assistant Commissioner Of Income Tax ... vs M/S Nutrient Marine Foods Ltd. on 15 May, 2023
Bench: Krishna Murari, Sanjay Kumar
ITEM NO.22 COURT NO.11 SECTION XII-A
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). 12385/2023
(Arising out of impugned final judgment and order dated 28-09-2022
in WP No. 37527/2022 passed by the High Court For The State Of
Telangana At Hyderabad)
ASSISTANT COMMISSIONER OF INCOME TAX (INITIATING OFFICER)
& ANR. Petitioner(s)
VERSUS
M/S NUTRIENT MARINE FOODS LTD. & ORS. Respondent(s)
(IA No.86012/2023-CONDONATION OF DELAY IN FILING and IA
No.86013/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 15-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Suryaprakash V Raju, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Pranay Ranjan, Adv.
Mrs. Sairica Raju, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
The issues raised in this petition is squarely covered by the judgment of this Court in Union of India & Anr. Vs. Ganpati Dealcom Pvt. Ltd.(2022 SCC OnLine SC 1064). Learned counsel for the Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.05.16 petitioner(s) contend that review of the said 10:31:12 IST Reason: judgment is pending.
1 Since as of now the issue stands covered by the judgment in the case of Ganpati Dealcom Pvt. Ltd. case (supra), we dismiss this special leave petition for the same reasons and ground.
Delay, if any, is condoned.
However, liberty to the petitioners to approach this court again by filing a fresh petition in case the review petition(s) is allowed, is kept reserved. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Beena Jolly)
Assistant Registrar-cum-PS Court Master
2