Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax - 3 vs M/S. Mehala Carona Textiles Pvt. Ltd. on 28 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.33 COURT NO.9 SECTION IIIA
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)......CC No(s).
22111/2016
(Arising out of impugned final judgment and order dated 15/03/2016
in TCA No. 206/2016 passed by the High Court Of Madras)
PR. COMMISSIONER OF INCOME TAX - 3 Petitioner(s)
VERSUS
M/S. MEHALA CARONA TEXTILES PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Niranjana Singh, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Ram Bhaj, Adv.
Mr. Rupesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
A special leave petition involving the same issue was dismissed on 05.09.2016, even thereafter the present petition is filed sometime in October, 2016. Therefore, we dismiss this petition on the ground of delay as well as on merits with cost quantified at Rs. 10,000/- which shall be deposited with the Supreme Court Legal Services Committee within two weeks from today. Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.11.29 17:33:56 IST Reason:
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER