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Supreme Court - Daily Orders

The Prinicipal Commissioner Of Income ... vs Gruh Finance Ltd. on 26 October, 2018

Bench: Uday Umesh Lalit, D.Y. Chandrachud

     ITEM NO.27                                   COURT NO.12                      SECTION III

                                    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.34494/2018

     (Arising out of impugned final judgment and order dated 19-03-2018
     in TA No. 183/2018 passed by the High Court Of Gujarat at
     Ahmedabad)

     THE PRINICIPAL COMMISSIONER OF INCOME TAX 2                                   Petitioner(s)

                                                            VERSUS

     GRUH FINANCE LTD.                                                             Respondent(s)

     (With appln.(s) for c/delay in filing SLP and interim relief)

     Date : 26-10-2018 This petition was called on for hearing today.

     CORAM :
                                    HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                    HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                     Mr. Gurukrishna Kumar, Sr. Adv.
                                           Ms. Niranjana Singh, Adv.
                                           Mr. P.K. Mullick, Adv.
                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)                     Mr.   Ramesh P. Bhatt, Sr. Adv.
                                           Mr.   Kailash Pandey, Adv.
                                           Mr.   Ranjeet Singh, Adv.
                                           Ms.   Arunima Rai, Adv.
                                           Ms.   Nupur Sharma, Adv.
                                           Mr.   Gaichangpou Gangmei, AOR


                               UPON hearing the counsel the Court made the following
                                                O R D E R

Heard learned counsel for the petitioner.

Delay condoned.

We are not inclined to interfere with the order Signature Not Verified impugned in the special leave petition. The same is, Digitally signed by CHETAN KUMAR Date: 2018.10.27 accordingly, dismissed. 13:03:44 IST Reason:

(Chetan Kumar) (Suman Jain) A.R.-cum-P.S. Court Master