Supreme Court - Daily Orders
Chief Commissioner Of Income Tax ... vs Naresh Kumar Aggarwal on 9 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.5 + 51 COURT NO.12 SECTION XIV
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). 40007/2017
(Arising out of impugned final judgment and order dated 01-05-2017
in WPC No. 1012/2016 passed by the High Court of Delhi at New
Delhi)
CHIEF COMMISSIONER OF INCOME TAX CENTRAL & ANR. Petitioner(s)
VERSUS
NARESH KUMAR AGGARWAL Respondent(s)
(IA No.137406/2017-CONDONATION OF DELAY IN FILING and IA
No.137408/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
Diary No(s). 39917/2017 (XIV)
(IA No.138387/2017-CONDONATION OF DELAY IN FILING and IA
No.138389/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 40240/2017 (XIV)
(IA No.141129/2017-CONDONATION OF DELAY IN FILING and IA
No.141131/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 09-01-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. Niranjana Singh, Adv.
Mrs. Rekha Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed. Pending applications, if any, shall also stand disposed Signature Not Verified of.
Digitally signed by MADHU BALA Date: 2018.01.09 17:17:06 IST Reason:(SWETA DHYANI) (SAROJ KUMARI GAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER