Supreme Court - Daily Orders
Income Tax Officer Ward 1 (3)(7) Surat vs Durlabhbhai Kanubhai Rajpara on 30 September, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.11 COURT NO.4 SECTION III
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. 30693/2019
(Arising out of impugned final judgment and order dated 26-03-2019
in SCA No. 16125/2018 passed by the High Court of Gujarat at
Ahmedabad)
INCOME TAX OFFICER WARD 1 (3)(7) SURAT Petitioner(s)
VERSUS
DURLABHBHAI KANUBHAI RAJPARA Respondent(s)
(FOR ADMISSION and I.R. and IA No.140603/2019-CONDONATION OF DELAY
IN FILING and IA No.140604/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 30-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Mr. Amit Verma, Adv.
Mr. Jitin Singhal, Adv.
Mr. Kumar Shashank, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned by two weeks. Paperbook may be put in order in the meantime.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.10.01 18:08:45 IST Reason: