Supreme Court - Daily Orders
Sh. Vishwa Nath Gupta vs Principal Commissioner Of Income Tax ... on 4 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.52 COURT NO.5 SECTION XIV
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) No(s). 32561/2017
(Arising out of impugned final judgment and order dated 15-05-2017
in WPC No. 5185/2016 passed by the High Court Of Delhi At New
Delhi)
SH. VISHWA NATH GUPTA Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL & ANR. Respondent(s)
Date : 04-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Kavin Gulati, Sr. Adv.
Mr. Sunil Kumar Jain, AOR
Mr. Akarsh Garg, Adv.
Mr. Avi Tandon, Adv.
Mr. Rohit Sthalekar, Adv.
Mr. Mohit Prasad, Adv.
Ms. Meghna Tandon, Adv.
For Respondent(s) Mr. S. Guru Krishnakumar, Sr. Adv.
Mr. M.P. Gupta, Adv.
Ms. Purnima Bhat, Adv.
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Learned counsel is permitted to file Rejoinder Affidavit and Signature Not Verified additional documents, if any, within four weeks from today.
Digitally signed by R NATARAJAN Date: 2019.02.05 09:40:21 IST Reason:(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR