Supreme Court - Daily Orders
The Commissioner Of Income Tax, Patiala vs State Bank Of Patiala on 25 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.37 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 (C)......CC No(s).
7723/2016
(Arising out of impugned final judgment and order dated 22/04/2015
in CWP No. 6765/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE COMMISSIONER OF INCOME TAX, PATIALA AND ANR. Petitioner(s)
VERSUS
STATE BANK OF PATIALA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 25/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Shankar Divate, Adv.
Ms. Snidha Mehra, Adv.
Ms. Ankita Sahni, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
There is a delay of 234 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
The Special Leave Petition is, accordingly, dismissed on the ground of delay.
However, the question of law is kept open.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.04.27 15:23:58 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master