Supreme Court - Daily Orders
Jsw Energy Limited vs The Assistant/Deputy Commissioner Of ... on 22 May, 2026
1
ITEM NO.1723 COURT NO.8 SECTION IX-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION……………………………... Diary No. 2139/2026
JSW ENERGY LIMITED Applicant/Petitioner(s)
VERSUS
THE ASSISTANT/DEPUTY COMMISSIONER
OF INCOME TAX MUMBAI & ANR. Respondent(s)
(IA No. 65321/2026 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION; IA No. 65320/2026 - RESTORATION)
Date : 22-05-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.V.N. BHATTI
[IN CHAMBERS]
For Petitioner(s) Mr. Aniket Deepak Agrawal, AOR
Mr. Himanshu Aggarwal, Adv.
Mr. Aditeya Bali, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr. Aditeya Bali, learned counsel for the applicant.
2. Perused the affidavits filed in support of both the applications.
3. For the reasons stated in the applications, this Court is of the view that sufficient cause is shown for condoning the delay of 70 days in filing Signature Not Verified the application for restoration and for restoring Digitally signed by SNEHA DAS Date: 2026.05.23 13:08:09 IST Reason: the matter.
4. Accordingly, delay is condoned. The default 2 order is set aside and the special leave petition is restored to its file.
5. Accordingly, I.A. Nos. 65321/2026 and 65320/2026 are allowed and the miscellaneous application stands disposed of.
(SNEHA DAS) (CHETNA BALOONI) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)