Supreme Court - Daily Orders
Virag Tiwari vs The Pr. Commissioner Of Income Tax 21 on 24 February, 2020
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.40 COURT NO.9 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(s) for Special Leave to Appeal (C) No(s). 16745/2018
(Arising out of impugned final judgment and order dated 12-03-2018
in WP No. 6312/2017 passed by the High Court Of Delhi At New Delhi)
VIRAG TIWARI Petitioner(s)
VERSUS
THE PR. COMMISSIONER OF INCOME TAX 21 & ORS. Respondent(s)
Date : 24-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Balbir singh, Sr. Adv.
Mr. Rajesh Jain,Adv.
Dr. G.K. Sarkar, Adv.
Mr. Rajesh Kumar, AOR
Mr. Vinod Kumar, Adv.
Mr. Rahul Krishna, Adv.
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. VVV Pattabhiram, Adv.
Mr. Anil Hooda, Adv.
Apsana Khatoon, Adv.
Mr. Vinod Mehta, Adv.
Ms. Shruti Agarwal, Adv.
Mr. Siddhartha Sinha, Adv.
Mr. Om Prakash Shukla, Adv.
Mr. Prashant Rawat, Adv.
Mr. Abhishek Mahajan, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned ASG appearing for the respondents prays for two weeks time to file counter affidavit.
Signature Not Verified
Time, as prayed for, is granted.
Digitally signed byMEENAKSHI KOHLI Date: 2020.02.25 16:20:45 IST Reason: List the matter on 23.03.2020.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER