Supreme Court - Daily Orders
Director Of Income Tax Ii ... vs Echjay Industries Pvt. Ltd on 17 April, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
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ITEM NO.55 COURT NO.11 SECTION IX
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). 48255/2024
[Arising out of impugned final judgment and order dated 10-05-2024
in WP No. 122/2009 10-05-2024 in WP No. 2309/2010 passed by the
High Court of Judicature at Bombay]
DIRECTOR OF INCOME TAX II (INVESTIGATIONS)
& ORS. ETC. Petitioner(s)
VERSUS
ECHJAY INDUSTRIES PVT. LTD. & ORS. Respondent(s)
IA No. 2195/2025 - CONDONATION OF DELAY IN FILING
IA No. 2198/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 17-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) :Mr. N Venkatraman, A.S.G.
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Udai Khanna, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Vivek Gupta, Adv.
For Respondent(s) :Mr. Rajiv Shekhar, Sr. Adv.
Mr. Rahul Jain, AOR
Mr. Anirudh Bhat, Adv.
Mr. Vishesh Malviya, Adv.
Ms. Hetu Arora Sethi, Adv.
Signature Not Verified
Mr. Bharati, Adv.
Digitally signed by
INDU MARWAH
Date: 2025.04.19
13:56:11 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
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2. Heard the learned counsel appearing for the petitioner(s).
3. We are not inclined to interfere with the impugned judgment passed by the High Court. In the facts and circumstances of the case, the question of law is kept open. T he Special Leave Petitions are dismissed.
4. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (NIDHI WASON) AR-cum-PS COURT MASTER (NSH)