Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Surendra Kumar Jain on 9 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.30 COURT NO.8 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). 25289/2019
(Arising out of impugned final judgment and order dated 01-10-2018
in WPC No. 4306/2018 passed by the High Court Of Delhi At New
Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) III
& ANR. Petitioner(s)
VERSUS
SURENDRA KUMAR JAIN Respondent(s)
(IA No.113883/2019-CONDONATION OF DELAY IN FILING and IA
No.113884/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 09-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Tushar Mehta, SG
Ms. Swarupma Chaturvedi, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Rajat Nair, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Piyush Kaushik, adv.
Mr. S.P. Singh, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since notice has already been issued in a matter arising from the same judgment which is impugned herein, issue notice. Let this matter be tagged with SLP(C ) No.15493/2019.
Mr. Piyush Kaushik, learned advocate appearing on caveat for the sole respondent is at liberty to file the affidavit in reply within two weeks. Rejoinder, if any, be filed within a week threreafter.
Signature Not VerifiedDigitally signed by INDU MARWAH Date: 2019.08.10 12:34:02 IST Reason: List for further consideration on 20.9.2019.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER