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Income Tax Officer vs M/S. Cotecna Inspection Sa 14 on 13 December, 2022

Bench: A.S. Bopanna, S. Ravindra Bhat

     ITEM NO.19                            COURT NO.13                  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). 34142/2022

     (Arising out of impugned final judgment and order dated 20-12-2021
     in WP(C) No. 14602/2021 passed by the High Court Of Delhi At New
     Delhi)

     INCOME TAX OFFICER & ANR.                                          Petitioner(s)

                                                  VERSUS

     M/S. COTECNA INSPECTION SA 14                                      Respondent(s)

     ( IA No.184410/2022-CONDONATION OF DELAY IN FILING and IA
     No.184411/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 13-12-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.S. BOPANNA
                           HON'BLE MR. JUSTICE S. RAVINDRA BHAT


     For Petitioner(s)               Mr. N. Venkatraman, ASG
                                     Mr. Rupesh Kumar, Adv.
                                     Mr. Annirudh Sharma, Adv.
                                     Mr. Amit Sharma, Adv.
                                     Mr. Ashok Panigrahi, Adv.
                                     Mr. Dharma Datta Verma, Adv.
                                     Mr. Raj Bahadur Yadav, AOR

     For Respondent(s)


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

Delay in filing the SLP is condoned.

Issue notice to the respondent.

Tag with SLP(C) No. 8877/2022.

(NISHA KHULBEY) 17:25:38 IST Reason: (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR