Supreme Court - Daily Orders
Oleofine Organics (India) Pvt. Ltd. vs Pr. Commissioner Of Income Tax 14 on 13 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.17 COURT NO.9 SECTION IX
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). 21060/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in ITA No. 786/2015 passed by the High Court Of Judicature At
Bombay)
OLEOFINE ORGANICS (INDIA) PVT. LTD. Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX 14 Respondent(s)
(FOR ADMISSION and I.R. and IA No.87003/2018-CONDONATION OF DELAY
IN FILING )
Date : 13-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ramesh P. Bhatti, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.13 16:47:34 IST Reason: