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Pr.Commissioner Of Income Tax Ajmer vs M/S Sharda Spuntex Pvt Ltd on 1 February, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.27                                 COURT NO.12                       SECTION XV

                                     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). 1991/2019

     (Arising out of impugned final judgment and order dated 11-05-2018
     in DBITA No. 56/2017 passed by the High Court Of Judicature For
     Rajasthan At Jodhpur)

     PR.COMMISSIONER OF INCOME TAX AJMER                                          Petitioner(s)

                                                        VERSUS

     M/S SHARDA SPUNTEX PVT LTD                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.13919/2019-CONDONATION OF DELAY
     IN FILING )

     Date : 01-02-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)
                                          Mr. Mahabir Singh, Sr. Adv.
                                          Ms. Niranjana Singh, Adv.
                                          Mr. Ritesh Kumar, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned subject to payment of cost of Rs.10,000/-

(Rupees ten thousand only) to be paid to the Supreme Court Legal Services Committee within four weeks.

Issue notice.

Tag this matter with SLP (C) Diary No.40622/2017.

     (ARJUN BISHT)                                                           (RENU KAPOOR)
     COURT MASTER (SH)                                                       BRANCH OFFICER