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Principal Commissioner Of Income Tax vs Aditya Eastern (India) Private Limited on 15 May, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.12                            COURT NO.12               SECTION XI-A

                               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). 12485/2023

     (Arising out of impugned final judgment and order dated 23-09-2022
     in WP(C) No. 18818/2022 passed by the High Court of Orissa at
     Cuttack)

     PRINCIPAL COMMISSIONER              OF INCOME TAX               Petitioner(s)

                                                  VERSUS

     ADITYA EASTERN (INDIA) AGENCIES PRIVATE
     LIMITED & ORS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.89903/2023-CONDONATION OF DELAY
     IN FILING and IA No.89902/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 15-05-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                         HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)             Mr. Balbir Singh, A.S.G.
                                   Mr. Raj Bahadur Yadav, AOR
                                   Mr. Shashank Bajpai, Adv.
                                   Mr. Veer Vikrant Singh, Adv.
                                   Mr. Snehashish Mukerjee, Adv.
                                   Ms. Rukhmani Bobde, Adv.
     For Respondent(s)


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

Delay condoned.

Issue notice.

(NEETA SAPRA) Digitally signed by NEETA SAPRA Date: 2023.05.15 (MATHEW ABRAHAM) COURT MASTER (SH) 17:37:03 IST Reason: COURT MASTER (NSH)