Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 1 vs Himanshu Mohapatra on 9 September, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.16 COURT NO.9 SECTION XI-A
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). 34106/2024
(Arising out of impugned final judgment and order dated 08-02-2023
in ITA No. 13/2022 passed by the High Court Of Orissa At Cuttack)
PRINCIPAL COMMISSIONER OF INCOME TAX 1 Petitioner(s)
VERSUS
HIMANSHU MOHAPATRA Respondent(s)
( IA No.196758/2024-CONDONATION OF DELAY IN FILING and IA
No.196759/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 09-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Rupesh Kumar, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Ms. Mani Munjal, Adv.
Mr. Raghavendra Shankar, Adv.
Mrs. Sunita Sharma, Adv.
Mr. Navanjay Mahapatra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 449 days in filing the special leave petition. The explanation offered is not sufficient in law to condone the delay. Hence, the application seeking condonation of delay is dismissed.
Consequently, the special leave petition is also dismissed keeping open the question of law, if any.
Pending application(s) stand disposed of. The aforesaid order is passed following the order passed by this Court on 23.02.2024, in Special Leave Petition (C) D. No.5706/2024 Signature Not Verified (PR. Commissioner Of Income Tax 1 Vs. Anupama Mohapatra).
Digitally signed by Neetu Sachdeva Date: 2024.09.09 16:45:50 IST Reason: (NEETU SACHDEVA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)