Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 2 vs Gujarat State Financial Services Ltd on 16 February, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.6 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14944/2019
(Arising out of impugned final judgment and order dated 15-10-2018
in R/TA No. 1252/2018 passed by the High Court of Gujarat at
Ahmedabad)
PRINCIPAL COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
GUJARAT STATE FINANCIAL SERVICES LTD Respondent(s)
(FOR ADMISSION and I.R. and IA No.90052/2019-CONDONATION OF DELAY
IN FILING)
WITH SLP(C) No. 21311/2019
Date : 16-02-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vikramjit Bannerjee,ASG
Mr. Arijit Prasad,Adv.
Mr. Santosh Kumar,Adv.
Mr. Shyam Gopal,Adv.
Mr. Siddhartha Sinha,Adv.
Mr. Prashant Rawat,Adv.
Ms. Janhvi Prakash,Adv.
Ms. Seema Bengani,Adv.
Ms. Vanshaja Shukla,Adv.
Mrs. Anil Katiyar, AOR
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Bhargava V. Desai, AOR
Mr. Utkarsh Vats,Adv.
Mr. Rajiv Saxena,Adv.
Ms. Sumangla Sxena,Adv.
Mr. Ashwani Kumar Dubey, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified As prayed, two weeks' time is granted to file Digitally signed by Anita Malhotra Date: 2022.02.16 rejoinder affidavit.
16:43:03 IST Reason: List these petitions after two weeks.
(ANITA MALHOTRA) (RAM SUBHAG SINGH) COURT MASTER COURT MASTER