Supreme Court - Daily Orders
Commissioner Of Income Tax vs Ashok Kumar Jain on 23 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.33 COURT NO.6 SECTION XV
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. 13040/2018
(Arising out of impugned final judgment and order dated 20-07-2017
in DBITA No. 8/2013 passed by the High Court of Judicature for
Rajasthan at Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
ASHOK KUMAR JAIN Respondent(s)
(With IA No.54272/2018-CONDONATION OF DELAY IN FILING)
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Ms. Pinky Anand, ASG.
Ms. Rashmi Malhotra, Adv.
Ms. Snidha Mehra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 151 days in filing the instant petition for which no satisfactory explanation is given.
The special leave petition is dismissed on the ground of delay.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2018.04.24
16:22:20 IST
Reason: