Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Shankarlal Nebhumal Uttamchandani on 29 June, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, Ajay Rastogi
1
ITEM NO.5 COURT NO.3 SECTION III
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.865/2021
(Arising out of impugned final judgment and order dated 07-01-2020
in SCA No.13256/2019 passed by the High Court Of Gujarat At
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX, SURAT-1 Petitioner(s)
VERSUS
SHANKARLAL NEBHUMAL UTTAMCHANDANI Respondent(s)
(FOR ADMISSION and I.R.; IA No.5135/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.5134/2021 – FOR
EXEMPTION FROM FILING O.T.)
Date : 29-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Rupesh Kumar, Adv.
Mr. V.C.S. Bharathi, Adv.
Mr. S.K. Singhania, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s) Mr. Salil Kapoor, Adv.
Mr. Sumit Lal Chandani, Adv.
Mr. Ananya Kapoor, Adv.
Mr. Sanat Kapoor, Adv.
Mr. Souma Singh, Adv.
Mr. K.P. Singh, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner invited our attention to Signature Not Verified the order dated 08.02.2021 passed by this Court in Special Leave Digitally signed by Dr. Mukesh Nasa Date: 2021.06.30 18:26:20 IST Reason: Petition (Civil) No.1335 of 2021. Said Special Leave Petition is to come up on 19.07.2021.
2Issue notice, returnable on 19.07.2021. Mr. Sumit Lal Chandani, learned counsel appearing for the respondent on caveat accepts notice.
Let a response, if any, be filed within two weeks. List this matter alongwith SLP (C) No.1335 of 2021 on 19.07.2021 before the appropriate Court.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER