Supreme Court - Daily Orders
Commissioner Of Income Tax, Sambalpur vs Kamaljeet Singh Ahluwalia on 22 July, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.51 COURT NO.11 SECTION XI-A
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). 14344/2017
(Arising out of impugned final judgment and order dated 31-08-2016
in WPC No.1199/2015 passed by the High Court Of Orissa at Cuttack)
COMMISSIONER OF INCOME TAX, SAMBALPUR Petitioner(s)
VERSUS
KAMALJEET SINGH AHLUWALIA & ORS. Respondent(s)
(I.A. No.8962/2024-APPLICATION FOR SUBSTITUTION
I.A. No.16438/2024-APPLICATION FOR ABATEMENT
I.A. No.16646/2024-APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT)
Date : 22-07-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mrs. Anil Katiyar, AOR
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. H. R. Rao, Adv.
Mr. Akshay Nain, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Hemant Kumar, Adv.
For Respondent(s) M/S. Aura & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Application for substitution to bring on record the legal representatives of respondent No.1 may be placed before the Hon’ble Judge in Chambers for consideration.
2. Re-list after appropriate orders are passed in the Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2024.07.24 18:09:21 IST Reason: application(s) for substitution.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)