Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 4 vs M/S. Housing And Development ... on 11 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.5 SECTION XIV
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 /2017.Diary
No(s). 25199/2017
(Arising out of impugned final judgment and order dated 04-10-2016
in ITA No. 592/2016 passed by the High Court Of Delhi At New Delhi)
THE PR. COMMISSIONER OF INCOME TAX 4 Petitioner(s)
VERSUS
M/S. HOUSING AND DEVELOPMENT CORPORATION LTD. Respondent(s)
( IA No.83688/2017-CONDONATION OF DELAY IN FILING and IA
No.83693/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG.
Ms. Vimla Sinha, Adv.
Mr. T.M. Singh, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 227 days in filing the Petition which has not been explained satisfactorily. Even otherwise, we do not find any merit in this Special Leave Petition.
The special leave petition is, accordingly, dismissed both on the ground of delay as well as on merits.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2017.09.14 14:40:11 IST (B.PARVATHI) (MALA KUMARI SHARMA) Reason: COURT MASTER COURT MASTER