Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax 2 Mumbai vs M/S Bombay Dyeing And Mfg Co. Ltd. on 19 November, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.11 COURT NO.14 SECTION IX
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).35421/2018
(Arising out of impugned final judgment and order dated 28-11-2017
in ITA No.1225/2015 passed by the High Court Of Judicature At
Bombay)
PR. COMMISSIONER OF INCOME TAX 2 MUMBAI Petitioner(s)
VERSUS
M/S BOMBAY DYEING AND MFG CO. LTD. Respondent(s)
(With appln for c/delay in filing and refiling SLP and exemption
from filing c/c of the impugned judgment )
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Mr. Arijit Prasad, Adv.
Ms. Gargi Khanna,Adv.
Mr. P.S.Sudeer,Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 205 days in filing the Petition which has not been explained satisfactorily. Even otherwise, we do not find any merit in this Special Leave Petition.
The special leave petition is, accordingly, dismissed both on the ground of delay as well as on merits. Signature Not Verified
Pending application(s), if any, shall stand disposed Digitally signed by BALA PARVATHI Date: 2018.11.20 17:22:44 IST Reason: of. (B.Parvathi) (Anita Rani Ahuja) Court Master Branch Officer