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Seema Gupta vs Income Tax Officer Ward 54(1) on 25 April, 2023

Author: Aravind Kumar

Bench: Aravind Kumar

     ITEM NO.7                               COURT NO.7               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(s). 9493/2023

     (Arising out of impugned final judgment and order dated 17-11-2022
     in WP(C) No. 15856/2022 passed by the High Court of Delhi at New
     Delhi)

     SEEMA GUPTA                                                        Petitioner(s)

                                                     VERSUS

     INCOME TAX OFFICER WARD 54(1)                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.73071/2023-CONDONATION OF DELAY
     IN FILING )

     Date : 25-04-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                 Mr. Sanjeev Rajpal, Adv.
                                       Mr. A P. Dhamija, Adv.
                                       Ms. Rashmi Singhania, AOR
                                       Mr. Jp Singh, Adv.
                                       Ms. Tanya Sharma, Adv.

     For Respondent(s)


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

Delay condoned.

We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) 18:41:26 IST Reason: