Supreme Court - Daily Orders
Mool Chand Jagwayan vs Principal Commissioner Of Income Tax 5 ... on 4 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.23 COURT NO.3 SECTION XVI
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). 13968/2023
(Arising out of impugned final judgment and order dated 16-06-2022
in ITAT No. 14/2022 passed by the High Court At Calcutta)
MOOL CHAND JAGWAYAN Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX 5 KOLKATA Respondent(s)
(FOR ADMISSION and I.R. and IA No.111488/2023-CONDONATION OF DELAY
IN FILING and IA No.111492/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.111490/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 04-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Subash Agarwal, Adv.
Mr. Aneesh Mittal, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to condone the delay of 203 days in preferring the present special leave petition as even on merits we do not find any good ground and reason to issue notice.
The application for condonation of delay and consequently, the Special Leave Petition are dismissed.
Signature Not Verified
Pending application, if any, stand disposed of. Digitally signed by SWETA BALODI Date: 2023.07.06 17:58:21 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR