Supreme Court - Daily Orders
Rekha Krishnaraj vs Income Tax Officer Ward 1 Hospet on 14 August, 2017
Bench: Abhay Manohar Sapre, Ashok Bhushan
ITEM NO.15 COURT NO.10 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 20783/2017
(Arising out of impugned final judgment and order dated 13-03-2013
in ITA No. 811/2009 passed by the High Court Of Karnataka At
Bangalore)
REKHA KRISHNARAJ Petitioner(s)
VERSUS
INCOME TAX OFFICER WARD 1 HOSPET Respondent(s)
( IA No.68651/2017-CONDONATION OF DELAY IN FILING and IA
No.68652/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 14-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Balaji Srinivasan, AOR
Mr. Abhishek Bharti, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Mr. Arunava Mukherjee, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay.
(ASHWANI KUMAR) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2017.08.14 17:02:19 IST Reason: