Supreme Court - Daily Orders
Pcit (Central) 3 vs Prominent Realtech Pvt. Ltd. on 4 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.53 COURT NO.12 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). 21113/2023
(Arising out of impugned final judgment and order dated 12-07-2022
in ITA No. 193/2022 passed by the High Court of Delhi at New Delhi)
PCIT (CENTRAL) 3, NEW DELHI Petitioner(s)
VERSUS
PROMINENT REALTECH PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110625/2023-CONDONATION OF DELAY
IN FILING and IA No.110622/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Ishaan Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Annirudh Sharma II, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Mr. Prashant Singh II, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
Delay condoned.
Learned counsel appearing for the petitioner has invited our attention to the judgment of this Court dated Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.07.05 24th April, 2023 in Civil Appeal No.6580 of 2021 and 16:35:02 IST Reason: connected matters by placing a copy on record. He is 1 seeking limited relief in terms of clause (iv) of paragraph 14 of the said judgment.
On this limited aspect, issue notice returnable on 25th August, 2023.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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