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Supreme Court - Daily Orders

M/S Vasan Healthcare Pvt. Ltd. vs The Additional Commissioner Of Income ... on 24 September, 2020

Bench: Uday Umesh Lalit, Ajay Rastogi

                                                           1



     ITEM NO.14                    Court 4 (Video Conferencing)                     SECTION XII

                                   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(s). 23986/2019

     (Arising out of impugned final judgment and order dated 05-02-2019
     in TCA No. 21/2019 passed by the High Court Of Judicature At
     Madras)

     M/S VASAN HEALTHCARE PVT. LTD. & ANR.                                         Petitioner(s)

                                                      VERSUS

     THE ADDITIONAL COMMISSIONER OF INCOME TAX CENTRAL
     RANGE 2, CHENNAI                                                              Respondent(s)

      (IA No. 126887/2019 - CONDONATION OF DELAY IN FILING
       IA No. 126888/2019 - CONDONATION OF DELAY IN REFILING / CURING
     THE DEFECTS
        IA   No.   131248/2019   -   PERMISSION   TO   FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 24-09-2020 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT
                            HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)                   Mr. Brajinder Chahar, Sr. Adv.
                                         Mr. Karthik Seth, Adv.
                                         Ms. Shriya Gilhotra, Adv.
                                         M/S. Chambers Of Kartik Seth, AOR

                                         Mr. Goutham Shivshankar, AOR

     For Respondent(s)                   Mr. Aman Lekhi, ASG
                                         Mr. Zoheb Hussain, Adv.
                                         Mr. Chinmayee Chandra, Adv.
                                         Mrs. Anil Katiyar, AOR
Signature Not Verified
                             UPON hearing the counsel the Court made the following
                                                O R D E R

Digitally signed by INDU MARWAH Date: 2020.09.24 16:23:29 IST Reason: A letter has been circulated by Mr. Kartik Seth, learned counsel for the petitioner for adjournment by six weeks. The 2 request is rejected.

The matter is adjourned to 30.09.2020 for final disposal. In the meantime, Mr. Goutham Shivshankar, learned advocate appearing for IRP is at liberty to make requisition for such documents or information which are necessary to enable the IRP to place the case before this Court.

Let the requisition be made today itself and Mr. Kartik Seth, learned counsel for the petitioner assures that the required information shall be supplied within three days’ time.

(INDU MARWAH)                                           (PRADEEP KUMAR)
COURT MASTER (SH)                                        BRANCH OFFICER