Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs Sunway Realtech Pvt. Ltd on 18 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.14 COURT NO.11 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). 21751/2023
(Arising out of impugned final judgment and order dated 21-07-2022
in ITA No. 212/2022 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 3
NEW DELHI Petitioner(s)
VERSUS
SUNWAY REALTECH PVT. LTD Respondent(s)
(IA No.150250/2023-CONDONATION OF DELAY IN FILING and IA
No.150251/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.150252/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Arijit Prasad, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Ms. Vishakha, Adv.
Mrs. Anamika Agarawal, Adv.
Mr. Ishaan Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
Delay condoned.
Learned senior counsel appearing for the petitioner Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.08.19 has invited our attention to the judgment of this Court 12:06:05 IST Reason: dated 24th April, 2023 in Civil Appeal No.6580 of 2021 1 and connected matters by placing a copy on record. He is seeking limited relief in terms of clause (iv) of paragraph 14 of the said judgment.
On this limited aspect, issue notice. To be heard along with SLP(Civil)No.14814 of 2023.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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