Supreme Court - Daily Orders
Vaibhav Goel vs Deputy Commissioner Of Income Tax on 10 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.8 Court 13 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 49/2022
VAIBHAV GOEL & ANR. Appellant(s)
VERSUS
DEPUTY COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
( IA No.772/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.771/2022-STAY APPLICATION and IA No.773/2022-EXEMPTION
FROM FILING O.T. )
Date : 10-01-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Appellant(s) Mr.Nikhil Nayyar, Sr. Adv.
Mr. Devashish Chauhan, Adv
Charchika Yadav. Adv
Ms. Charu Ambwani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for appellants placed reliance on the judgment of this Court reported in 2021(9) SCC 657, issue notice, returnable in four weeks.
Dasti service, in addition, is permitted. In the meanwhile, no coercive action be taken against the appellants pursuant to the order impugned dated 25.11.2021.
List immediately after service.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.01.10 (NIRMALA NEGI) 17:36:35 IST Reason: (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)