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Principal Commissioner Of Income Tax ... vs M/S Ajmer Vidyut Vitran Nigam Ltd. on 8 December, 2022

Bench: Ajay Rastogi, Bela M. Trivedi

                                                        1

     ITEM NO.21                                 COURT NO.6                  SECTION XV

                                  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). 32432/2022

     (Arising out of impugned final judgment and order dated 08-11-2021
     in DBITA No. 152/2019 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PRINCIPAL COMMISSIONER OF INCOME TAX AJMER                              Petitioner(s)

                                                       VERSUS

     M/S AJMER VIDYUT VITRAN NIGAM LTD.                                      Respondent(s)

     (IA No.174783/2022-CONDONATION OF DELAY IN FILING)

     Date : 08-12-2022 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE AJAY RASTOGI
                            HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)                  Mr. Digvijay Dam, Adv.
                                        Mr. Naman Tandon, Adv.
                                        Mr. Prahlad Singh, Adv.
                                        Mr. Ishaan Sharma, Adv.
                                        Ms. Anamika Agrawal, Adv.
                                        Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                             O R D E R

It is brought to our notice that against the common impugned Judgment, Special leave Petitions have been filed by the Revenue and consistently, notices were issued by this Court after condoning the delay in three Special Leave Petitions viz. SLP(C) D. No. 26250/2022 (order dated 14.10.2022), SLP (C) D. No. 28225/2022 Signature Not Verified (order dated 31.10.2022) and SLP (C) D. No. 29291/2022 (order dated Digitally signed by Jayant Kumar Arora Date: 2022.12.09 15:30:44 IST Reason: 07.11.2022).

It reveals that in a subsequent Special Leave Petition, being SLP (C) D. No. 31456/2022, which was heard by another coordinate Bench of this Court, it was not brought to the notice of the Court that notices have been issued in the connected Special Leave Petitions and SLP (C) D. No. 31456/2022 has been dismissed by order dated 21.11.2022.

Before we proceed further, let all these Special Leave Petitions (viz. SLP(C) D. No. 26250/2022, SLP (C) D. No. 28225/2022 and SLP (C) D. No. 29291/2022) be tagged together and be listed with the instant Special Leave Petition before the appropriate Bench.

The records of SLP (C) D. No. 31456/2022 (dismissed on 21.11.2022) be also placed on record.

(JAYANT KUMAR ARORA)                                              (VIRENDER SINGH)
ASTT. REGISTRAR-cum-PS                                             BRANCH OFFICER