Supreme Court - Daily Orders
Rohit Kumar Gupta vs Principal Commissioner Of Income Tax ... on 20 February, 2020
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.49 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.21576/2019
(Arising out of impugned final judgment and order dated 19-08-2019
in WP(C) No.6054/2017 passed by the High Court Of Delhi At New
Delhi)
ROHIT KUMAR GUPTA Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX
CENTRAL II, NEW DELHI & ANR. Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.137089/2019 – FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No.21751/2019 (XIV)
(FOR ADMISSION and I.R.; and, IA No.138145/2019 – FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 20-02-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Jay Surya Jain, Adv.
Mr. Ish Karan Singh Chhabra, Adv.
Ms. Neelam Kalshi, Adv.
Mrs. Rani Chhabra, AOR
For Respondent(s) Mr. Vikramjit Banerjee, Adv.
Mr. Nalin Kohli, Adv.
Mr. Zoheb Hussain, Adv.
Mr. S.S. Ray, Adv.
Mr. Siddhartha Sinha, Adv.
Signature Not Verified
Mr. Om Prakash Shukla, Adv.
Mr. Anindita Barman, Adv.
Digitally signed by
MUKESH KUMAR
Date: 2020.02.20
18:25:19 IST
Reason: Mr. Anshul Gupta, Adv.
Mrs. Anil Katiyar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
In view of the letter dated 18.02.2020 circulated by the learned counsel for the petitioners, the matters are adjourned to 03.04.2020.
(MUKESH NASA) (R.S. NARAYANAN)
COURT MASTER BRANCH OFFICER