Supreme Court - Daily Orders
Income Tax Officer vs Sanjeev Ghei on 8 March, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.10 COURT NO.11 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). 4301/2019
(Arising out of impugned final judgment and order dated 17-08-2018
in WP(C) No. 11596/2017 passed by the High Court Of Delhi At New
Delhi)
INCOME TAX OFFICER Petitioner(s)
VERSUS
SANJEEV GHEI Respondent(s)
(FOR ADMISSION and I.R. and IA No.36641/2019-CONDONATION OF DELAY
IN FILING)
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. K.M. Nataraj, ASG
Mr. Shibashish Misra, Adv.
Nupur Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.03.09 13:07:43 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER