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The Pr. Commissioner Of Income Tax Ltu vs Max Life Insurance Co. Ltd on 29 October, 2020

Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat

      ITEM NO.12                    Court 4 (Video Conferencing)               SECTION XIV
                                    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). 14279/2020

      (Arising out of impugned final judgment and order dated 07-08-2019
      in ITA No. 870/2018 passed by the High Court Of Delhi At New Delhi)

      THE PR. COMMISSIONER OF INCOME TAX LTU                                  Petitioner(s)

                                                         VERSUS

      MAX LIFE INSURANCE CO. LTD                                              Respondent(s)

      (FOR ADMISSION and I.R. and IA No.67713/2020-CONDONATION OF DELAY
      IN FILING )

      Date : 29-10-2020 This petition was called on for hearing today.
      CORAM :
               HON'BLE MR. JUSTICE UDAY UMESH LALIT
               HON'BLE MR. JUSTICE VINEET SARAN
               HON'BLE MR. JUSTICE S. RAVINDRA BHAT

      For Petitioner(s)                   Mr. K.M. Nataraj, ASG
                                          Mr. Sharath Nambiar, Adv.
                                          Mr. Sughosh Subramaniyam, Adv.
                                          Ms. Anita Sahni, Adv.
                                          Mrs. Anil Katiyar, AOR

                                          Mr.   Vikramjit Banerjee, ASG
                                          Ms.   Seema Bengani, Adv.
                                          Ms.   Ruchi Kohli, Adv.
                                          Mr.   Raj Bahadur, Adv.

      For Respondent(s)                   Mr.   Ajay Vohra, Sr. Adv.
                                          Mr.   Syed Jafar Alam, AOR
                                          Mr.   Himanshu Sinha, Adv.
                                          Mr.   Bhuwan Dhoopar, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

As there is delay of 240 days in filing the Special Leave Petition and the explanation offered in support of prayer for condonation is far from being satisfactory, we refuse to condone Signature Not Verified delay.

Consequently, the SLP stands dismissed on delay. 15:00:11 IST Reason:

      (INDU MARWAH)                                                       (BEENA JOLLY)
      COURT MASTER (SH)                                                 COURT MASTER (NSH)