Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs M/S M3M India Holdings Pvt. Ltd. on 1 April, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha
ITEM NO.5 COURT NO.2 SECTION IV-B
(HEARING THROUGH VIDEO CONFERENCING)
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.32362/2021
(Arising out of impugned final judgment and order dated 22-10-2019
in CWP No.5307/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
PRINCIPAL COMMISSIONER OF INCOME TAX
(CENTRAL) & ORS. Petitioner(s)
VERSUS
M/s. M3M INDIA HOLDINGS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.; IA No.42295/2022 – FOR CONDONATION OF
DELAY IN FILING; and, IA No.42297/2022 – FOR EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Arijit Prasad, Sr. Adv.
Ms. Gargi Khanna, Adv.
Mr. Rupesh Kumar, Adv.
Mr. V.C. Bharathi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The delay of 137 days in preferring the instant petition having not been properly explained, we refuse to condone the delay.
Consequently, the Special Leave Petition stands dismissed on the ground of delay.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.04.02 10:47:43 IST Reason: (MUKESH NASA) (VIRENDER SINGH)
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