Supreme Court - Daily Orders
Commissioner Of Income Tax, U.P vs Chander Prakash Jain on 5 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.12 COURT NO.8 SECTION IIIA
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)........... of 2016
(CC No. 12613/2016)
(Arising out of impugned final judgment and order dated 28/04/2015
in CWP No. 566/2011 passed by the High Court of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX, U.P Petitioner(s)
VERSUS
CHANDER PRAKASH JAIN Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, AG
Ms. Neha Nagpal, Adv.
Mr. S.A. Haseeb, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain the special leave petition, which is, accordingly dismissed.
Pending application(s) shall stand disposed of.
(RASHMI DHYANI) (RENU DIWAN)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.08.08
11:38:01 IST
Reason: