Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Sadia Sheikh on 20 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.10 COURT NO.8 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). 29431/2018
(Arising out of impugned final judgment and order dated 02-12-2015
in TA No. 33/2014 passed by the High Court Of Judicature At Bombay
At Goa)
THE COMMISSIONER OF INCOME TAX KARNATAKA
(CENTRAL) BANGALORE Petitioner(s)
VERSUS
SADIA SHEIKH Respondent(s)
(IA No.128191/2018-CONDONATION OF DELAY IN FILING and IA
No.128194/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 20-09-2018 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. Vikramjit Banerjee, ASG
Mr. Ashok K. Srivastava, Adv.
Mr. O.P. Shukla, Adv.
Mr. Vikas Bansal, Adv.
Mr. Shubhendu Anand, Adv.
Mrs. Anil Katiyar, AOR
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 as well as on merits.
Pending application stands disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.20 16:55:54 IST Reason: