Supreme Court - Daily Orders
Kamala Ojha vs Income Tax Officer 1 on 18 November, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.20 COURT NO.4 SECTION IV-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. 38102/2019
(Arising out of impugned final judgment and order dated 25-06-2019
in WA No. 293/2017 passed by the High Court of Chhattisgarh at
Bilaspur)
KAMALA OJHA Petitioner(s)
VERSUS
INCOME TAX OFFICER 1 & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.170261/2019-CONDONATION OF DELAY
IN FILING)
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. Awanish Kumar, Adv.
Mr. S. K. Pandey, Adv.
Mr. Chandrashekhar A.C., Adv.
M/s. Dharmaprabhas Law Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Shri Rana Mukherjee, learned senior counsel appearing for the petitioner, for some time, we do not think that this is an appropriate case in which to interfere. The special leave petition is dismissed.
However, if an appeal is filed within a period of three weeks from today, the appeal shall be disposed of on merits.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.11.20 11:59:53 IST Reason: (NIDHI AHUJA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER