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Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax vs Abacus Real Estate Private Ltd. on 20 February, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.9                         COURT NO.4                 SECTION IX

                              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). 34669/2022

     (Arising out of impugned final judgment and order dated               25-10-2021
     in WP No. 1221/2021 passed by the High Court o                                 f
     Judicature at Bombay)

     DEPUTY COMMISSIONER OF INCOME TAX & ORS.                       Petitioner(s)

                                                VERSUS

     ABACUS REAL ESTATE PRIVATE LTD.                                Respondent(s)

     ( IA No.29677/2023-CONDONATION OF DELAY IN FILING and IA
     No.29692/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 20-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.R. SHAH
                         HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)            Mr. K M Natraj, A.S.G.
                                   Mr. Raj Bahadur Yadav, AOR
                                  Mr. Shailesh Mandiyal, Adv.
                                  Mr. Vinayak Sharma, Adv.
                                  Mr. Vatsal Joshi, Adv.
                                  Mr. Nishesh Sharma, Adv.
                                  Mr. Santosh Kumar, Adv.
                                   Mr. Nakul Chengappa K.K., Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned. Issue notice.

Tag with SLP (C) No.4906/2022.

(NEETU SACHDEVA) Signature Not Verified (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Digitally signed by Neetu Sachdeva Date: 2023.02.22 ASSISTANT REGISTRAR 14:50:56 IST Reason: