Supreme Court - Daily Orders
Karti P. Chidambaram vs The Deputy Director Of Income Tax on 15 December, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.22 Court 7 (Video Conferencing) SECTION II-C
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 (Crl.) No(s). 5589/2020
(Arising out of impugned final judgment and order dated 12-05-2020
in CRLOP No. 1526/2020 passed by the High Court Of Judicature At
Madras)
KARTI P. CHIDAMBARAM Petitioner(s)
VERSUS
THE DEPUTY DIRECTOR OF INCOME TAX Respondent(s)
( IA No.116090/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 15-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Amit Desai, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Arun Natarajan, Adv.
Mr. Gopalakrishna Shenoy, Adv.
Mr. Shubhang Tandon, Adv.
Mr. Kunal Mimani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that by order dated 11.12.2020, the petitioner has already been discharged by the High Court.
In view of above, we see no reason to entertain this special leave petition.
The special leave petition is, accordingly, dismissed. However, liberty is granted to the petitioner to revive the special Signature Not Verified Digitally signed by MEENAKSHI KOHLI leave petition in event the order of discharge is challenged.
Date: 2020.12.15 17:33:56 IST Reason: (MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER