Supreme Court - Daily Orders
C.I.T,Bikaner vs M/S Rajesh Kumar Dinesh Kumar on 21 April, 2014
ITEM NO.30
R COURT NO.11 SECTION IIIA
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 (Civil)........./2014
CC 6199/2014
(From the judgement and order dated 10/11/2008 in ITA No.126/2008 of
The HIGH COURT OF RAJASTHAN AT JODHPUR)
C.I.T,BIKANER Petitioner(s)
VERSUS
M/S RAJESH KUMAR DINESH KUMAR Respondent(s)
WITH I.A.1 (C/delay in filing SLP,c/delay in refiling SLP and
office report)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Gourab Banerji,ASG
Mr. T.M. Singh,Adv.
Ms. Rashmi Malhotra,Adv.
Ms. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
On perusal of the paper books, it has come to our notice that there is a delay of 394 days in filing the Special Leave Petition and 1438 days in refiling the Special Leave Petition. We do not find any justifiable reasons to condone the huge delay.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed on the ground of delay.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar