Supreme Court - Daily Orders
Dy. Commissioner Of Income Tax Central ... vs M/S Bjn Holdings (I) Ltd. on 11 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.11 COURT NO.5 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. 48014/2018
(Arising out of impugned final judgment and order dated 02-05-2018
in WP(C) No. 1709/2014 passed by the High Court of Delhi at New
Delhi)
DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 08 Petitioner(s)
VERSUS
M/S BJN HOLDINGS (I) LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38574/2019-CONDONATION OF DELAY
IN FILING and IA No.38576/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.38575/2019-CONDONATION OF DELAY IN
REFILING)
Date : 11-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Aman Lekhi, ASG.
Mr. Rupesh Kumar, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Akshay Shrivastav, Adv.
Mr. Chiranjeev Chauhan, Adv.
Mr. P. S. Sudheer, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Mayank Negi, Adv.
Mr. Mahua Kalra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag the matter along with SLP (C)Diary No. 727 of Signature Not Verified Digitally signed by 2019. NIDHI AHUJA Date: 2019.03.13 17:39:01 IST Reason: (NIDHI AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR