Supreme Court - Daily Orders
Quartz Commercial Pvt Ltd vs Income Tax Officer Ward 20(3) on 25 July, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (CIVIL) DIARY NO.21431/2025
ITEM NO.15 COURT NO.12 SECTION XIV
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). 21431/2025
[Arising out of impugned final judgment and order dated 21-01-2025
in ITA No. 10/2025 passed by the High Court of Delhi at New Delhi]
QUARTZ COMMERCIAL PVT LTD PETITIONER(S)
VERSUS
INCOME TAX OFFICER WARD 20(3) RESPONDENT(S)
(IA No. 165244/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 25-07-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Ashutosh Dubey, AOR
Mr. Bhupesh Narula, Adv.
Mrs. Rinku Narula, Adv.
Mrs. Rajshri Dubey, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Rajendra Anbhule, Adv.
Mr. Amit P Shahi, Adv.
Mr. Sumant Khan, Adv.
Mrs. Sona Khan, Adv.
Ms. Chand Trikha, Adv.
Mr. Rahul Sethi, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. The delay of 57 days in refiling the present petition is condoned in the facts and circumstances of Signature Not Verified Digitally signed by geeta ahuja the case. Accordingly, I.A. No.165244/2025 is allowed. Date: 2025.07.25 16:21:37 IST Reason:
2. Having heard learned counsel for the petitioner, we 1 SLP (CIVIL) DIARY NO.21431/2025 are not satisfied that it is a fit case to exercise our discretionary jurisdiction under Article 136 of the Constitution of India.
3. The present petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
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