Supreme Court - Daily Orders
Commissioner Of Income Tax Jaipur Iii ... vs M/S. Genus Overseas Electronics Ltd. on 22 August, 2022
Bench: Chief Justice, Hima Kohli, C.T. Ravikumar
C.A.No.4886/18 etc. 1
ITEM NO.4 COURT NO.1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4886/2018
COMMISSIONER OF INCOME TAX JAIPUR III JAIPUR Appellant(s)
VERSUS
M/S. GENUS OVERSEAS ELECTRONICS LTD. Respondent(s)
IA No.97041/2021 - APPLICATION FOR PERMISSION
IA No.156646/2021 - EARLY HEARING APPLICATION
WITH
C.A. No.4888/2018 (XV)
(FOR EARLY HEARING APPLICATION ON IA 156514/2021
FOR AMENDMENT IN CAUSE TITLE ON IA 24250/2022
IA No. 24250/2022 - AMENDMENT IN CAUSE TITLE
IA No. 156514/2021 - EARLY HEARING APPLICATION)
C.A. No.4889/2018 (XV)
(FOR EARLY HEARING APPLICATION ON IA 166348/2021
FOR AMENDMENT IN CAUSE TITLE ON IA 24258/2022
IA No. 24258/2022 - AMENDMENT IN CAUSE TITLE
IA No. 166348/2021 - EARLY HEARING APPLICATION)
Date : 22-08-2022 These applications were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Appellant(s) Mr. K.M. Nataraj, ASG
Mr. Akshay Amritanshu, Adv.
Mr. Sharad Kumar Singhania, Adv.
Mr. VVV MBNS Pattabhi Ram, Adv.
Mohammed Akhil, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. Pratik Samajpati, Adv.
Mr. Ashutosh Jain, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Nakul Chengappa K.K., Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Vikas Mehta, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.08.23
18:22:12 IST
Reason:
O R D E R
IA No.156646/21 In C.A.No.4886/18, I.A.No.156514/21 In C.A.No.4888/2018 and I.A.No.166348/2021 In C.A.No.4889/2018 C.A.No.4886/18 etc. 2
1. These applications have been filed on behalf of the applicant/respondent for early hearing of these appeals.
2. Having heard learned counsel appearing on behalf of the applicant/respondent and on carefully perusing the averments made in the above-mentioned applications, we are not inclined to entertain the same.
3. IA No.156646/21 in C.A.No.4886/18, I.A.No.156514/21 in C.A.No.4888/2018 and I.A.No.166348/2021 In C.A.No.4889/2018 are, accordingly, dismissed.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)