Supreme Court - Daily Orders
Sinhgad Technical Education Society vs Deputy Commissioner Of Income Tax ... on 9 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.28 COURT NO.3 SECTION IX
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(S). 3703/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 05-01-2018
IN WP NO. 13099/2017 PASSED BY THE HIGH COURT OF JUDICATURE AT
BOMBAY)
SINHGAD TECHNICAL EDUCATION SOCIETY PETITIONER(S)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE 2(2) & ANR. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.17296/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Shreyasi Kanwar, Adv.
for M/s. Lawyer S Knit & Co, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned order is granted.
We are not inclined to interfere but we leave the petitioner with the remedy of approaching the High Court to tender an unqualified apology and also to make the offer of payment/deposit as made before this Court. The High Court is free to pass such order/orders as may be considered appropriate.
The Special Leave Petition is disposed of in the Signature Not Verified Digitally signed by above terms. VINOD LAKHINA Date: 2018.02.09 17:35:05 IST Reason: [VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] AR-cum-PS BRANCH OFFICER